Patna High Court
Amarnath Mahto vs The State Of Bihar on 13 April, 2016
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.21763 of 2015
Arising Out of PS.Case No. -57 Year- 2010 Thana -DIGHA District- PATNA
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Amarnath Mahto Son of Late Sita Ram Mahto Resident of Mohalla - I.T.I. Patipul,
Bank of Ganga, Police Station - Digha, District - Patna ( Bihar )
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 13-04-2016 Heard learned counsel for the parties. The petitioner seeks bail in Digha P.S. Case No. 57 of 2010 dated 08.03.2010 instituted under Sections 304B/34 of the Indian Penal Code.
This is the second attempt of the petitioner for bail as earlier such prayer was rejected on 02.08.2014 passed in Cr. Misc. No. 21100 of 2014.
Learned counsel for the petitioner has not been able to Patna High Court Cr.Misc. No.21763 of 2015 dt.13-04-2016 2/2 put forth any ground which may warrant reconsideration of his prayer for bail.
Accordingly, the prayer for bail stands dismissed. However, taking into consideration the fact that the petitioner is in custody since 19.10.2013, the Court below is directed to ensure that the trial is concluded within six months positively.
Registry shall communicate the order to the court below through Fax also latest by 18th April, 2016.
(Ahsanuddin Amanullah, J) Anjani/-
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