Patna High Court - Orders
Aali Sahni @ Lali Sahni vs The State Of Bihar on 2 April, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.5570 of 2014 (2) dt.02-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5570 of 2014
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Aali Sahni @ Lali Sahni, son of late Ram Ishwar Sahni
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 02-04-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner, apprehends his arrest in connection with Mahua P.S. 146/2013 pending before Chief Judicial Magistrate, Vaishali at Hajipur, for the offences under Sections 302/201 of the Indian Penal Code, is solitary named accused in this case with allegation of taking away the informant's husband in the morning at about 8.00 a.m. who never return but only news of his death came in the evening. Submission is of false implication Having regard to the facts and circumstances of the case, petitioner is not entitled for the privilege sought, accordingly, prayer for anticipatory bail of the petitioner is hereby refused.
Rajeev/- (Akhilesh Chandra, J)