Rajgrihi Mallah @ Rajgrihi Choudhary And Ors vs State Of Bihar

The matter has been heard via video conferencing.

Heard Mr. Arun Kumar Gupta learned counsel for the petitioners and Mr. Jharkhandi Upadhyay, learned In-charge Additional Public Prosecutor

(hereinafter referred to as the ‘APP’) for the State.

The petitioners apprehend arrest in connection with Buxar (Muffasil) PS Case No. 116 of 2020 dated 06.04.2020, instituted under Sections

147/148/149/341/307/323/504/506 of the Indian Penal Code and 27 of the Arms Act, 1959.

The allegation against the petitioners and 11 others is that they were party to the assault on the informant side on 05.04.2020 and 06.04.2020, though

it is specific against co-accused Brajesh Pal who is said to have given lathi, danda and rod blow on the son of the informant.

Learned counsel for the petitioners submitted that in the FIR it has been stated that there is land dispute and there was skirmish between the two

sides for which Buxar (M) PS Case No. 117 of 2020 has also been lodged for the same occurrence on the same day by the accused side. Learned

counsel submitted that the injury reports, copies of which have been brought on record, indicate that the same are simple and not on any vital organ. It

was further submitted that the petitioners have no criminal antecedent and there is injury on their side also.

Learned APP submitted that the petitioners were also party to the assault, though he did not controvert that the same is general and omnibus in

nature and that the injuries are simple in nature.

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, Buxar in Buxar (Muffasil) PS

Case No. 116 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 with regard to good behaviour, and (iii) that

the petitioners shall cooperate with the Court and the police/prosecution. Any violation of the terms and conditions of the bonds or non-cooperation

would lead to cancellation of their bail bonds.

The application stands disposed off in the aforementioned terms.