Binod Kumar Sah & Anr vs The State Of Bihar on 20 April, 2018

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Patna High Court - Orders

Binod Kumar Sah & Anr vs The State Of Bihar on 20 April, 2018

Bench: Arun Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.10981 of 2018
                     Arising Out of PS. Case No.-171 Year-2017 Thana- SANGRAMPUR District- East
                                                       Champaran
               ======================================================
            1. Binod Kumar Sah, S/o Harendra Sah
            2. Bittu Kumar Sah, S/o Harendra Sah, Both Resident of Village-
               Sikandarpur, P.S.- Sangrampur, District- East Champaran.
                                                                     ... ... Petitioner/s
                                           Versus
               The State of Bihar.
                                                             ... ... Opposite Party/s
               ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Sangeet Deokuliar
                 For the Opposite Party/s :      Mr. Sri Anand Kishore Choudhary
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
                                       ORAL ORDER

4   20-04-2018

Heard learned counsels for the petitioners and the State.

The petitioners, already in custody, seek bail in connection with Sangrampur P.S.Case No. 171 of 2017 registered under Section 302 of the Indian penal Code.

Allegation in brief is that while the informant's brother was coming on motorcycle then accident was caused by his motorcycle to Nand Kumar thereafter these petitioners along with others assaulted him causing his death.

Learned counsel for the petitioners seeks bail of the petitioners on the ground of parity as another similarly situated co-accused Prabhu Sah has been admitted to bail by a co- ordinate Bench of this Court vide Cr. Misc. No. 9916 of 2018.

Having considered the aforesaid facts and circumstances as the petitioners are also stand on similar footing to Prabhu Patna High Court Cr.Misc. No.10981 of 2018(4) dt.20-04-2018 2/2 Sah, the petitioners, namely , Binod Kumar Sah and Bittu Kumar Sah, are directed to be released on bail upon furnishing bail bond of Rs. 10,000/- each with two sureties of the like amount each to the satisfaction of the learned ACJM 14, Motihari, East Champaran in connection with Sangrampur P.S. Case No. 171 of 2017.

(Arun Kumar, J) sujit/-

U         T

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Patna High Court - Orders