Parmanand Singh vs The State Of Bihar
2021 Latest Caselaw 334 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.28051 of 2020
          Arising Out of PS. Case No.-250 Year-2019 Thana- NASRIGANJ District- Rohtas
     ======================================================

1. Parmanand Singh (Male), aged about 58 years, S/o Ashthami Singh @ Athami Singh

2. Bikash Kumar (Male), aged about 27 years

3. Bikrant Kumar (Male), aged about 21 years, both are son of Bhimal Singh @ Bimal Singh.

All are Resident of Village-Lala Atimi, P.S.-Nasariganj, District-Rohtas (Sasaram).

... ... Petitioner/s Versus The State Of Bihar

... ... Opposite Party/s ====================================================== Appearance :

     For the Petitioner/s    :        Mr. Rama Kant Singh, Advocate
     For the State           :        Mr. Rajeev Nayan, APP

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 25-01-2021

Heard Mr. Rama Kant Singh, learned counsel for the

petitioners and Mr. Rajeev Nayan, learned Additional Public

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

2. The petitioners apprehend arrest in connection with

Nasariganj PS Case No. 250 of 2019 dated 21.12.2019,

instituted under Sections 341/323/325/308/324/504/506/34 of

the Indian Penal Code.

3. The allegation against the petitioners is of causing

injury on the informant side.

4. Learned counsel for the petitioners submitted that Patna High Court CR. MISC. No.28051 of 2020 dt.25-01-2021

besides the allegation being general and omnibus, the parties are

agnates and there was land dispute in which both the sides

entered into fight for which there is also a counter case filed on

behalf of the petitioners and they have also sustained injury. It

was submitted that the injuries are simple, except for one

fracture, but not on the vital part. It was further submitted that

the Court below itself has granted anticipatory bail to the

accused of the counter case. Learned counsel submitted that the

petitioners have no criminal antecedent.

5. Learned APP submitted that the petitioners have

indulged in fight resulting in injury.

6. Having considered the facts and circumstances of

the case and submissions of learned counsel for the parties, in

the event of arrest or surrender before the Court below within

six weeks from today, the petitioners be released on bail upon

furnishing bail bonds of Rs. 25,000/- (twenty five thousand)

each with two sureties of the like amount each to the satisfaction

of the learned ACJM, Bikramgajn, Rohtas (Sasaram) in

Nasariganj PS Case No. 250 of 2019, subject to the conditions

laid down in Section 438(2) of the Code of Criminal Procedure,

1973 and further (i) that one of the bailors shall be a close

relative of the petitioners, (ii) that the petitioners and the bailors Patna High Court CR. MISC. No.28051 of 2020 dt.25-01-2021

shall execute bond with regard to good behaviour of the

petitioners, and (iii) that the petitioners shall also give an

undertaking to the Court that they shall not indulge in any

illegal/criminal activity, act in violation of any law/statutory

provisions, tamper with the evidence or influence the witnesses.

Any violation of the terms and conditions of the bonds or the

undertaking shall lead to cancellation of their bail bonds. The

petitioners shall cooperate in the case and be present before the

Court on each and every date. Failure to cooperate or being

absent on two consecutive dates, without sufficient cause, shall

also lead to cancellation of their bail bonds.

7. The application stands disposed off in the

aforementioned terms.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T