IN THE HIGH COURT OF JUDICATURE AT PATNA Cr.Misc. No.40605 of 2010

RAMESHWAR PRASAD SON OF LATE RADHEY PRASAD RESIDENT OF VILLAGE BHARTPURA,P.S.PALIGANJ,DISTT.PATNA Versus

THE STATE OF BIHAR

For the petitioner : Mr.Ritesh Kumar Sinha No.1 For the State : Mr.Addl.P.P. -----------

2/ 10.11.2010 Heard learned counsel for the parties.

The petitioner seeks bail in a case which has been registered for offences under Sections 147, 148, 149, 323, 324, 307, 337, 353, 332, 333 and 182 of the Indian Penal Code, 3/4 of the Explosive Substance Act and 27 of the Arms Act.

Allegation against the petitioner is that the petitioner and others led a mob of 1500 to 2000 persons who entered into the premises of Collectorate and Civil Court, pelted stones and they also exploded bombs. Submission is that the petitioner was only a member of the mob. He is an Ex- Member of Parliament as well Member of Legislative Assembly. He was arrested after filing his nomination paper for Bihar Legislative Assembly from Sandesh constituency.

Considering the facts and 2

circumstances of the case, let the above named petitioner be released on bail on furnishing bail bond of Rs.10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Bhojpur at Ara in Ara (Nawadah) P.S.Case No. 237 of 2000. ( Shyam Kishore Sharma, J.)

Tahir/-