Patna High Court - Orders
Shiv Sharan Yadav @ Sheo Sharan Yadav & ... vs The State Of Bihar on 30 November, 2015
Author: Anjana Prakash
Bench: Anjana Prakash, Rajendra Kumar Mishra
Patna High Court CR. APP (DB) No.712 of 2015 (3) dt.30-11-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.712 of 2015
Arising Out of PS.Case No. -193 Year- 1991 Thana -MUFFASIL District- AURANGABAD
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1. Shiv Sharan Yadav @ Sheo Sharan Yadav,
2. Ram Sharan Yadav, Both SI No. 1 to 2 are sons of Laldeo Yadav,
3. Ram Ashish Yadav, son of Late Sahdeo Yadav, All resident of village-
Hussainbad, P.S. Phacer (Obra) District- Aurangabad.
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Md.Imteyaz Ahmad, Advocate.
For the Respondent/s : Mr. Smt.S.B.Verma (APP)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
and
HONOURABLE MR. JUSTICE RAJENDRA KUMAR MISHRA
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. ANJANA PRAKASH)
3 30-11-2015Heard learned counsel for the Appellants and learned A.P.P. for the State.
The Appellants seek bail and suspension of sentence during the pendency of the appeal in connection with Sessions Trial No. 64 of 1992/287 of 2014 pending in the Court of Additional District and Sessions Judge- III, Aurangabad.
In view of the nature of evidence against the Appellants, we are not inclined to release them on bail.
Prayer for bail is rejected.
(Anjana Prakash, J)
Bhardwaj/- (Rajendra Kumar Mishra, J)
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