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Judgment
7 paragraphs · 358 wordsSanjay Kumar Dwivedi, J
Heard learned counsels for petitioners and for State.
The petitioners are apprehending their arrest in connection with Bashistnagar P.S. Case No.63/2025, registered for the offence under Sections 223, 224, 132, 126(1), 88, 91, 318(2), 289, 336(3), 218, 221/109(1), 118(2), 115(2), 121(1), 351(3), 352, 191(2), 191(3), 190, 195 of the BNS and Section 15 of Indian Medical Council Act and Section 41 of Clinical Establishment Act, pending in the Court of the learned Chief Judicial Magistrate, Chatra.
Learned counsel appearing for the petitioners submits that although the petitioners are named in the FIR, however, allegations are made against 59 persons of indulging in altercation with the police. He further submits that there are general and omnibus allegations against all the accused persons. He then submits that the petitioners have got no criminal antecedents, as disclosed in paragraph 17 of this application. He further submits that 15 co-accused persons have been granted anticipatory bail in ABA No.6588 of 2025.
Learned counsel appearing for State opposed the prayer and submits that the allegation of altercation with the police is there.
Looking into the contents of the FIR, it transpires that there are general and omnibus allegations against all the accused persons of altercation with the police force. The allegations are there against 400-500 persons, who were assembled on the spot and 59 persons have been made accused. The petitioners have got no criminal antecedents and the co-accused persons have been granted anticipatory bail as aforesaid, and in the attending facts and circumstances of the case, I am inclined to extend the privilege of anticipatory bail to the petitioners.
Accordingly, the above-named petitioners are directed to surrender before the learned Court within three weeks from today and in the event of their arrest or surrender, they shall be enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Chatra in connection with Bashistnagar P.S. Case No.63/2025, subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.