VISHAL RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned A.P.P. for the State.

(2.) ON 23rd November, 2013 when the informant's brother and his friend were coming on a boat, twelve FIR named accused persons with 3 -4 unknown being armed with guns came on 5 -6 motor cycles and as soon as the brother of the informant Agnideo Rai came down from the boat, co accused Guddu Rai, Mantu Rai and Ramesh Rai shot at him and when his friend Shreesh Nath Adhish @ Pandit started fleeing away after jumping in the river then co accused Chandan Rai, after chase, shot him. Both Agnideo Rai and Shreesh Nath Adhish @ Pandit succumbed to the injuries and then all the accused persons went away with their motor cycles.

(3.) LEARNED A.P.P. opposes the prayer for pre arrest bail of the petitioner.