Patna High Court - Orders
Sri Ram Thakur & Ors vs The State Of Bihar on 3 November, 2015
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court Cr.Misc. No.47480 of 2015 (2) dt.03-11-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47480 of 2015
Arising Out of PS.Case No. -47 Year- 2013 Thana -SC/ST PS District- SUPAUL
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1. Sri Ram Thakur S/o Late Nagina Thakur
2. Sonu Kumar Thakur
3. Guddu Kumar Thakur
Both 2 and 3 Sons of Sri Ram Thakur, All resident of Supaul, Ward
No,.17, P.S.+District-Supaul.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar, Adv.
For the Opposite Party/s : APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 03-11-2015At the outset, it is stated that the petitioners are on police bail.
2. In that view of matter and having regard to the decision of the Hon'ble Division Bench reported in 2011 (1) PLJR 731 (Bishundeo Sahu Vs. The State of Bihar & Ors.) the present bail petition is held to be not maintainable.
3. Let the petitioners surrender before Sri Jitendra Kumar, learned Judicial Magistrate, Ist Class, Supaul in connection with SC/ST Supaul P.S. Case No. 47 of 2013.
4. The bail petition stands disposed of.
(Vikash Jain, J) Md. Ibrarul/-
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