Chandan Bahardar vs The State Of Bihar
2021 Latest Caselaw 2332 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                   CRIMINAL MISCELLANEOUS No. 18524 of 2021
           Arising Out of PS Case No.-891 Year-2020 Thana- FORBESGANJ District- Araria
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1. Chandan Bahardar, aged about 39 years, Male.

2. Umesh Bahardar, aged about 45 years, Male.

Both are son of Basudeo Bahardar.

3. Basudeo Bahardar, aged about 70 years, Male. Son of Late Lakhi Bahardar.

4. Anita Devi, aged about 35 years, Female Wife of Chandan Bahardar.

All are resident of Village- Ghoraghat, Ward No. 01, PS- Forbesganj, District- Araria.

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

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

For the Petitioner/s : Mr. Ramesh Kumar Singh, Advocate For the State : Mr. Lakshmi Kant Sharma, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 09-06-2021

The matter has been heard via video conferencing.

2. The case has been heard out of turn on the basis of

motion slip filed by learned counsel for the petitioners yesterday,

which was allowed.

3. Heard Mr. Ramesh Kumar Singh, learned counsel for

the petitioners and Mr. Lakshmi Kant Sharma, learned Additional

Public Prosecutor (hereinafter referred to as the 'APP') for the

State.

4. The petitioners apprehend arrest in connection with

Forbesganj PS Case No. 891 of 2020 dated 20.10.2020, instituted Patna High Court CR. MISC. No.18524 of 2021 dt.09-06-2021

under Sections 341, 447, 323, 354, 354B, 379, 504, 506 and

325/34 of the Indian Penal Code.

5. The allegation against the petitioners is that they were

forcibly trying to construct a ledge on the land of the informant

which was objected due to which they assaulted her after dragging

her out of the house and specifically against petitioner no. 1 is that

he had torn her clothes and petitioner no. 2 is said to have

snatched her silver chain worth Rs. 7,000/- from the neck and

thereafter it is alleged that all the persons destroyed the fencing of

her house.

6. Learned counsel for the petitioners submitted that

both sides are branches of the same family and there is dispute

with regard to demarcation of the ancestral property and the

present case is a totally false and concocted one. It was submitted

that though in the FIR, it has been stated that the informant

received multiple injuries due to brutal assault, but the injury

report, which is clear from the case diary at paragraph no. 15

itself, the same is only a lacerated wound on the right ankle joint

½ cm x ½ cm x ½ cm caused by hard blunt substance. It was

submitted that the petitioners are all family members and have no

criminal antecedent.

Patna High Court CR. MISC. No.18524 of 2021 dt.09-06-2021

7. Learned APP submitted that as per the allegation,

there was brutal assault by all the parties. However, it was not

controverted that if the injury report has been noted in paragraph

no. 15 of the case diary, and is as above, the same does not

corroborate the allegation in the FIR.

8. 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 Chief Judicial Magistrate, Araria in Forbesganj PS Case

No. 891 of 2020, 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 shall execute bond and give

undertaking with regard to good behaviour of the petitioners and

(iii) that the petitioners shall co-operate with the

police/prosecution and the Court. Any violation of the terms and

conditions of the bonds or the undertaking or failure to co-operate

shall lead to cancellation of their bail bonds.

Patna High Court CR. MISC. No.18524 of 2021 dt.09-06-2021

9. It shall also be open for the prosecution to bring any

violation of the foregoing conditions of bail by the petitioners, to

the notice of the Court concerned, which shall take immediate

action on the same after giving opportunity of hearing to the

petitioners.

10. The application stands disposed off in the

aforementioned terms.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T