Patna High Court - Orders
Laldeo Shah @ Lal Deo Shah @ Laldev Saw vs The State Of Bihar on 25 April, 2018
Author: Jitendra Mohan Sharma
Bench: Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.25034 of 2018
Arising Out of PS.Case No. -162 Year- 2016 Thana -SULTANGANJ District- PATNA
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LALDEO SHAH @ LAL DEO SHAH @ LALDEV SAW son of Late
Bhajju Sah @ Bhajju Sao R/O House of Niraj Kumar, Professor Colony,
Shahgan, P.S. Sultanganj, District-Patna.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Niraj Kumar
For the Opposite Party/s : Mr. Binod Kumar
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CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
2 25-04-2018Heard the learned counsel for the petitioner as well as the learned A.P.P. for the State.
The petitioner wants to renew his prayer for bail which was earlier rejected by order dated 07.04.2017 passed in Cr. Misc. No. 12640 of 2017, on the ground that the petitioner is suffering in custody since 13.08.2016, he is aged about 60 years, he has been made victim of the village politics, no prosecution witness has been examined as yet and further there is no signature of the informant on the FIR and the doctor has found no injury on the private part and as such the petitioner deserves sympathetic consideration.
The learned A.P.P. seriously opposes prayer for bail of the petitioner by submitting that the minor victim in her Patna High Court Cr.M isc. No.25034 of 2018 (2) dt.25-04-2018 2/2 statement recorded under section 164 of the Cr.P.C. has supported the allegation of rape.
In the facts and circumstances stated above, finding no good ground for reconsideration of prayer for bail, again prayer for bail of the petitioner stands rejected in connection with Special Case No. 113 of 2016 arising out of Sultanganj P.S. Case No. 162 of 2016 pending in the court of 1st Additional Sessions Judge, Patna.
However, the learned trial Judge is directed to expedite the trial and to conclude the same as early as possible after keeping the same on the priority basis.
(Jitendra Mohan Sharma, J) Abhay/-
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