AKHILESH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the defects, as pointed out by the office, be removed within four weeks of starting of Court proceeding in physical mode in normal course.

(2.) Heard learned counsel for the petitioners and learned APP for the State.

(3.) Petitioners seek bail in a case registered for the offences punishable under Ss. 147, 148, 149, 341, 323, 337, 338, 307, 427, 353 of the Indian Penal Code and Sec. 27 of the Arms Act and Sec. 174(A) of the Railway Act. As per prosecution case, in brief, is that on 25/1/2022 at 11:45 A.M. the alleged crowd including the petitioners armed with weapons came at the Sitamarhi Railway Station in huge numbers and blocked the freight train (Malgadi) standing near Gumti No. 56. According to police officers and other Government officials, when they tried to convince the crowd to leave the railway track the crowd became violent and started throwing stones on them in which the Police Officers A.S.I. Ramanand Singh, Pramod Upadhyay, Ashok Kumar Singh gotr injured and engine of the train got damaged. It is further been alleged that the police while chasing the protesters had to fire 2-3 rounds to control the crowd and arrested 13 protesters including the petitioners.