Patna High Court - Orders
Chunnu Dome vs The State Of Bihar on 12 March, 2013
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.40173 of 2012
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1. Chunnu Dome S/O Late Kedar Dome R/O Village - Sabuni, P.S. Ram
Nagar, District - West Champaran
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
5 12-03-2013Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State, who is armed with carbon/xerox copy of the case diary.
The petitioner, who is languishing in custody, seeks bail in a case registered under Section 302 and other minor sections of the Indian Penal Code.
Petitioner is one of the named accused in this case of assault resulting into killing of informant's husband.
Submission is of false implication due to land dispute. General and omnibus allegation against the petitioner though specific accusation of giving fatal blow was Bhala is 2 Patna High Court Cr.Misc. No.40173 of 2012 (5) dt.12-03-2013 2/2 against non-petitioner Horil Dom @ Musha Dom. Further, petitioner is in custody carrying one single case wherein he is on bail.
If it is so, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Addl. Chief Judicial Magistrate, Bagaha, West Champaran, in connection with Bagaha P.S. Case No. 472 of 2011, subject to condition to remain physically present before the court below on each and every date till disposal of the case and in case of failure on two consecutive dates without giving any reasonable explanation, the privilege granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Mkr./-