Patna High Court - Orders
Sadique Mian @ Lucha Mian vs The State Of Bihar on 19 December, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.47218 of 2012 (2) dt.19-12-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47218 of 2012
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Sadique Mian @ Lucha Mian, Son of Late Aljan Mian, Resident of Village-
Bhataulia, P.O.+P.S. Bairgania, District- Sitamarhi.
.... .... Petitioner.
Versus
The State of Bihar
.... .... Opposite Party.
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 19-12-2012Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been arrested in connection with Bairgania P.S. Case No. 145 of 2004 (S.Tr. No. 440 of 2010) registered under Sections 147, 148 and 302 of the Indian Penal Code.
Learned counsel for the petitioner submits that there is only material against the petitioner in the F.I.R. is that he is abettor and order to kill the victim. It is also submitted that police after investigation submitted Final Form and petitioner was arrested in connection with a case for offence under Section 319 I.P.C.
Having regard to the facts and circumstances of the case, the above named petitioner is directed to 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 the A.D.J. IV, Sitamarhi, in connection with Bairgania P.S. Case No. 145 of 2004 (S. Tr. No. 440 of 2010), subject to condition that petitioner will appear on each and every date fixed in this case.
m.p. (Gopal Prasad, J)