Patna High Court - Orders
Jari Mahto @ Mahendra Mahton vs State Of Bihar on 14 December, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.43859 of 2009
JARI MAHTO @ MAHENDRA MAHTON
Versus
STATE OF BIHAR
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2 14.12.2009Heard.
Suspicion is the basis of naming the petitioner as an accused in the FIR. The whole of the rejection order also gives out the same material after discussing the case diary.
It is submitted that on similar allegations, co- accused Rajji Mahton @ Rajendra Mahton has been admitted to bail by this Court on 3.12.2009 in Cr.Misc.No.43135 of 2009.
In the circumstances, let the petitioner, namely, Jari Mahto @ Mahendra Mahton be released on bail on execution of bail bond of Rs.10,000/-(Ten thousand)with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Bhagalpur, in connection with Nathnagar P.S.Case No.278/2008.
SKBOSE (Dharnidhar Jha)