Patna High Court - Orders
Sajan Kumar & Anr. vs The State Of Bihar on 14 December, 2011
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38258 of 2011
1. Sajan Kumar, son of Raju Dome
2. Rakesh Kumar, son of Ramchandra Yadav
Versus
The State Of Bihar
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2. 14.12.2011Heard learned counsel for the petitioners and the State.
The petitioners seek bail in a case instituted for the offence under Section 392 of the Indian Penal Code.
Considering that the petitioner was caught at the spot while their companions ran away with the Chain of the Informant, I am not inclined to grant bail to the petitioner.
The prayer for bail is rejected. The Trial Court is directed to expedite the trial.
( Anjana Prakash, J.) S.Ali