Patna High Court - Orders
Latifur Rahman @ Md. Latifur Rahman & Ors vs The State Of Bihar on 7 September, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.25153 of 2012 (5) dt.07-09-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.25153 of 2012
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1. Latifur Rahman @ Md. Latifur Rahman, son o fLate
Alimuddin
2. Jilani , son of Latifur Rahman
3. Sadab Rabbani, son of Latifur Rahman
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
5 07-09-2012Heard learned counsel for the petitioners, learned counsel for the informant and learned Additional Public Prosecutor for the State.
Supplementary affidavit has been filed on behalf of the petitioners.
This application has been filed for the grant of regular bail to the petitioners who have been made an accused in a case registered for the offences punishable under Sections 364/34 of the Indian Penal Code and later of Sections 302/201 of the Indian Penal Code were added.
The three petitioners are named accused in this case of twin murder but on suspicion due to previous enmity. Submission is of false implication without cogent and convincing material to connect involvement of the petitioners. While objecting the prayer, it is pointed out that the dead body was recovered on confessional statement of co-accused, on recovery, who has said about the petitioners being Patna High Court Cr.Misc. No.25153 of 2012 (5) dt.07-09-2012 instrumental, but nothing to corroborate such statement regarding involvement of the petitioners, specifically it is pointed in this case.
Having regard to the facts and circumstances of the case, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Additional Sessions Judge, F.T.C. - V, Purnea, in connection with S.T. No. 479/2012 arising out of Angarh P.S. Case No. 4/2012, with a condition to remain physically present before the court below on each and every date till disposal of the case, in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
Rajeev/- (Akhilesh Chandra, J.)