Patna High Court - Orders
Krishna Kankar Yadav @ Krishna Kankar ... vs State Of Bihar on 12 October, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.33925 of 2010
KRISHNA KANKAR YADAV @ KRISHNA KANKAR KUMAR YADAV &
ANR
Versus
STATE OF BIHAR
-----------
3. 12.10.10. Learned counsel for the petitioners is permitted to make necessary correction in prayer portion of the petition.
Heard learned counsels for the
petitioners and the State.
The petitioners are languishing in
custody since 19.11.2009 and 29.06.2009
respectively in a case registered under Sections 147, 148, 149, 302,201, 120(B) of the I.P.C and Section 27 of the Arms Act.
It is alleged that three persons were killed by other accused persons.
Though there is specific allegation of killing the third person against Ratan Yadav, Ragho Yadav and Ramesh Yadav. It is alleged against the petitioners and others to have disposed of dead body of third victim alongwith others. One of similarly situated accused Bhukar Yadav has been granted bail vide Cr. Misc. No. 33628 of 2010. It is further submitted that the petitioners have no criminal antecedent.
Considering the aforesaid submissions, let the petitioners, namely, Krishna Kankar 2 Yadav @ Krishna Kankar Kumar Yadav and Yogendra Yadav be released on bail on furnishing bail bond of Rs. 10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned J.M. Saharsa in connection with G.R. No. 1129 of 2009 arising out of Salkhua P.S. Case No. 131 of 2009.
U.K. (Dinesh Kumar Singh,J.)