Patna High Court - Orders
Ullu @ Pravin vs The State Of Bihar on 30 September, 2013
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.28130 of 2013
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Ullu @ Pravin , son of Ganpat Singh, resident of Village- Ramji Chak,
Police Station-Digha , District- Patna
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
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3 30-09-2013Heard Sri Akhauri Kamal Kishore Sahay, learned counsel for the petitioner and Sri Shyam Kumar Singh, learned Addl. Public Prosecutor.
The petitioner, who is in custody since 15.06.2013 in connection with Digha P.S.Case No.196 of 2012 registered for the offence under Sections 328,302/34 of the Indian Penal Code, has prayed for grant of bail. It has been alleged by the informant that brother of the informant was brutally assaulted by the petitioner and others. It has been further alleged that by force they administered Sulphas and death had occurred. Earlier the case diary was called for. It was submitted by learned counsel for the petitioner that in the medical examination report, no such external injury was found save and except one abrasion on right elbow.
Considering the facts and circumstances of the case, let 2 Patna High Court Cr.Misc. No.28130 of 2013 (3) dt.30-09-2013 2/2 the petitioner above named be enlarged on bail on furnishing bail bond of Rs.10,000/-( ten thousand) with two sureties of the like amount each to the satisfaction of Smt. Akanchha Kashyap, Judicial Magistrate, 1st Class, Patna in connection with Digha P.S.Case No.196 of 2012.
(Rakesh Kumar, J) NKS/-