Mohan Sah And Ors vs State Of Bihar

Heard learned counsel for the petitioners and learned APP for the State.

The petitioners apprehend arrest in connection with Muffasil PS Case No. 65 of 2019 dated 11.02.2019 instituted under Sections 341, 323, 324, 307,

504 and 506/34 of the Indian Penal Code.

The allegation against the petitioners is of brutal assault and specifically against the petitioner no. 2 of inflicting farsa blow.

Learned counsel for the petitioners submitted that though the date of incident has been shown as 02.02.2019, but the FIR has been lodged on

11.02.2019, just to counter the allegations made in Sadar Muffasil PS Case No. 51 of 2019 dated 04.02.2019 in East Champaran district by the mother

of petitioners no. 8 and 9. Learned counsel submitted that on 02.02.2019, the son of the informant of the present case, and 8 to 10 unknown persons

had entered into the house of the petitioners no. 8 and 9 for committing dacoity and the son of the informant was caught and brutally assaulted by the

villagers who had gathered there on cry raised by the family of petitioners no. 8 and 9. It was submitted that just to counter the said case, each and

every allegation made in the Sadar Muffasil PS Case No. 51 of 2019, has been explained in the present case, which has been lodged after 9 days of

the alleged incident. Learned counsel submitted that no injury report has been produced before the police during investigation. It was further submitted

that the petitioners have no other criminal antecedent and have been falsely implicated in the present case. It was submitted that in the FIR lodged by

the mother of the petitioners no. 8 and 9, it has clearly been stated that the son of the informant of the present case was injured due to assault by the

villagers after being caught.

Learned APP, from the case diary, does not dispute that no injury report was ever produced before the police during investigation. He was also not

in a position to dispute the fact that for the same incident, the mother of the petitioners no. 8 and 9 has lodged Sadar Muffasil PS Case No. 51 of 2019,

and that there is no explanation for the delay.

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, East Champaran, Motihari in

Muffasil PS Case No. 65 of 2019, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973. One of the bailors

shall be a close relative of the petitioners.

The application stands disposed off in the aforementioned terms.