Patna High Court - Orders
Nagendra Mistry @ Nageshwar Sharma vs State Of Bihar on 14 January, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.51922 of 2008
NAGENDRA MISTRY @ NAGESHWAR SHARMA, S/O-
MUNESHWAR MISTRY, R/O- VILLAGE- DIHADIH, P.S.
BELAGANJ, DISTRICT - GAYA
Versus
STATE OF BIHAR
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3. 14.01.2009Heard.
This application has been filed for grant of anticipatory bail. Prayer for bail on behalf of the petitioner upon hearing was earlier rejected by order dated 11.08.2008.
I do not find any material for considering the second application for grant of anticipatory bail.
Learned counsel for the State opposes the prayer for bail.
Considering the facts and circumstances of the case, I am not inclined to grant anticipatory bail to the petitioner. Accordingly, prayer for bail on behalf of the petitioner is rejected.
Jagdish/- (Shailesh Kumar Sinha,J)