Patna High Court - Orders
Shashi Bhushan Sharma @ Vavujee vs The State Of Bihar on 11 August, 2015
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 14670 of 2015
Arising out of P.S. Case No.-140 Year-2013 Thana-GOH District-AURANGABAD
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Shashi Bhushan Sharma @ Vavujee, S/o Sri Mohan Sharma, Resident of
Village - Baruna, Police Station - Rafiganj, District Aurangabad
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
4 11-08-2015Heard learned counsel for the petitioner and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 147, 148, 149, 324, 352, 307, 326, 435, 379, 427 and 302 of the Indian Penal Code, Section 27 of the Arms Act, Section ¾ of the Explosive Substance Act, Section 17 of the Criminal Law Amendment Act and Section 10 of the Unlawful Activities Prevention Act.
It is submitted on behalf of the learned counsel for the petitioner that the only material against the petitioner is the confessional statement of the co-accused.
Learned counsel for the State does not controvert the submissions made by the learned counsel for the petitioner.
Hence, having regard to the facts and circumstances of the case, the petitioner above named is ordered 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 learned Patna High Court Cr.Misc. No.14670 of 2015 (4) dt.11-08-2015 2 Chief Judicial Magistrate, Aurangabad in connection with Goh P. S. Case No. 140 of 2013.
(Gopal Prasad, J.) Kundan U