Patna High Court - Orders
Vijay Kumar Singh @ Kasab vs The State Of Bihar on 14 December, 2015
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.56607 of 2015
Arising Out of PS.Case No. -141 Year- 2014 Thana -NAWINAGAR District- AURANGABAD
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1. Vijay Kumar Singh @ Kasab S/o Jiwan Singh @ Prithvi Singh Resident
of Village- Admapur, P.s Sasaram District Rohtas at Sasaram.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bachan Jee Ojha
For the Opposite Party/s : Mr. Braj Kishore Pd.(App)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 14-12-2015Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
In the present case, it appears that except confessional statement that is, too, recorded in another case, there is nothing against the petitioner, who is languishing in jail custody since 29.07.2015 though charge sheet has already been submitted against him.
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with Patna High Court Cr.Misc. No.56607 of 2015 (2) dt.14-12-2015 2/2 two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Aurangabad in connection with Navinagar P.S. Case No. 141 of 2014.
(Hemant Kumar Srivastava, J) SHAHZAD/-
U T