Patna High Court - Orders
Rajesh Kumar vs The State Of Bihar on 7 May, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.8475 of 2012
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Rajesh Kumar S/o Chandeshwar Prasad, R/o Nai Sadak, Nawab Bahadur
Road, P.S. Khajekalan, District-Patna. ... .... Petitioner
Versus
The State Of Bihar .... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
3 07-05-2012Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
Petitioner is solitary named accused in this case being husband of the deceased daughter of the informant who was married in the year 2004 but was still issueless. The informant got information that she is suffering from stomach disorder and going to Nalanda Medical College Hospital for treatment where he also arrived and found her dead. On suspicion of poisoning case has been instituted. Submission is of false implication and even other daughter of the informant has also been married with own brother of the petitioner and none has any grievance.
Having regard to the facts and circumstances, the petitioner is directed to be enlarged on bail on furnishing bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the Additional District and 2 Sessions Judge, 3rd , Patna City, Patna, in S. Tr. No. 398 of 2011 arising out of Khajekalan P.S. Case no. 114 of 2010, with the condition that the petitioner shall remain present before the court below on each and every date till disposal of the case. In case of failure to attend the court, without any reasonable explanation, the privilege granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) A.Ahmad/-