Vijay Chauhan @ Vijay Kumar vs The State Of Bihar
2021 Latest Caselaw 751 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.31667 of 2020
     Arising Out of PS. Case No.-59 Year-2020 Thana- NAWADA MUFFASIL District- Nawada
     ======================================================

1. Vijay Chauhan @ Vijay Kumar, male, aged about 25 years, Son of Late Gorelal Chauhan Resident of Village- Bahri Bigha, Police Station- Muffasil, District- Nawada.

2. Manoj Chauhan, male, aged about 28 years, Son of Yadu Chauhan Resident of Village- Bahri Bigha, Police Station- Muffasil, District- Nawada.

3. Subodh Chauhan, male, aged about 34 years, Son of Chamari Chauhan @ Ram Tahal Chauhan Resident of Village- Bahri Bigha, Police Station- Muffasil, District- Nawada.

4. Ranjeet Chauhan, male, aged about 36 years, Son of Chamari Chauhan @ Ram Tahal Chauhan Resident of Village- Bahri Bigha, Police Station- Muffasil, District- Nawada.

5. Condu Chauhan @ Gendu Chauhan @ Gautam Chauhan, male, aged about 27 years, Son of Ramchandra Chauhan Resident of Village- Bahri Bigha, Police Station- Muffasil, District- Nawada.

... ... Petitioner/s Versus The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr. Deepak Kumar, Advocate
     For the State          :      Ms. Sucheta Yadav, APP

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 08-02-2021

The matter has been heard via video conferencing.

2. Heard Mr. Deepak Kumar, learned counsel for the

petitioners and Ms. Sucheta Yadav, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State.

3. The petitioners apprehend arrest in connection with

Musffasil PS Case No. 59 of 2020 dated 10.03.2020, instituted

under Sections 341/323/354/307/379/504/506/448/34 of the

Indian Penal Code and 37(c) of the Bihar Prohibition and Excise Patna High Court CR. MISC. No.31667 of 2020 dt.08-02-2021

Act, 2016 (hereinafter referred to as the 'Act').

4. After some arguments, learned counsel for the

petitioners submitted that the parties have compromised the

matter and a petition has also been filed before the Court below.

Thus, it was submitted that the matter be disposed off with

liberty to the petitioners to surrender before the Court below and

pray for bail, especially in light of such compromise having

been entered into and filed before the Court below.

5. In view thereof, as prayed for by learned counsel for

the petitioners, the application stands disposed off with liberty

aforesaid.

6. If the petitioners surrender before the Court below

and pray for bail within four weeks from today, the same shall

be considered on its own merits, in accordance with law,

without being prejudiced by the present order.

7. It shall be open to the petitioners to raise all points

available to them, including that of compromise being entered

into between the parties.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T