Ravi Ranjan Ojha vs State Of Bihar

The matter has been heard via video conferencing.

The case has been taken up out of turn on the basis of motion slip filed by learned counsel for the petitioner on 07.07.2021, which was allowed.

Heard Mr. Anil Kumar Roy, learned counsel for the petitioner and Mr. Rajeev Nayan, learned Additional Public Prosecutor (hereinafter referred to

as the ‘APP’) for the State.

The petitioner apprehends arrest in connection with Simri PS Case No. 314 of 2020 dated 12.10.2020, instituted under Sections 341, 323, 324, 357,

338, 307, 504 and 506/34 of the Indian Penal Code.

The allegation against the petitioner and others is of assault on the informant and another person. However, specifically against the petitioner is of

assault by sword on the head causing injury.

Learned counsel for the petitioner submitted that the parties are agnates and there is land dispute between them. It was submitted that on the said

date, there was fight between both the sides for which there is also a counter case from the side of the petitioner. Learned counsel submitted that

though in the FIR, there is specific allegation of assault by sword on the head, but in the injury report, only lacerated wound has been found on the

head and there is no evidence of any sharp cut weapon being used. It was submitted that the injured was referred for NCCT of brain and X-ray of

right elbow and right leg and upon the same, no fracture or damage to the skull has been found and also no fracture has been found. Thus, it was

submitted that the allegation of assault by sword on head stands falsified. Learned counsel submitted that two persons are said to have been injured

from the side of the informant whereas in the case lodged from the side of the petitioner, about 5-6 persons have been injured and on them also similar

types of injuries have been found. It was submitted that on the spur of the moment something happened, but the allegation has been blown out of

proportion and is incorrect. Learned counsel submitted that the petitioner has no criminal antecedent.

Learned APP submitted that the allegation against the petitioner is of assault by sword on the head. However, he could not controvert that the

injury report discloses that there is no damage to the skull after NCCT of brain and that only lacerated wound has been found on the head.

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 petitioner be released on bail upon furnishing bail bonds of Rs. 25,000/- (twenty five

thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Buxar in Simri PS Case No. 314 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 petitioner, (ii) that the petitioner and the bailors shall execute bond with regard to good behaviour of the petitioner, and (iii) that the

petitioner shall also give an undertaking to the Court that he 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 his bail bonds. The petitioner 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 his bail bonds.

It shall also be open for the prosecution to bring any violation of the foregoing conditions of bail by the petitioner, to the notice of the Court

concerned, which shall take immediate action on the same after giving opportunity of hearing to the petitioner.

The application stands disposed off in the aforementioned terms.