Patna High Court - Orders
Gholtu Mandal @ Moti Mandal @ Ghaltu ... vs The State Of Bihar on 18 March, 2011
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.3971 of 2011
GHOLTU MANDAL @ MOTI MANDAL @ GHALTU MANDAL
Versus
THE STATE OF BIHAR
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2 18.03.2011Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
Originally, informant filed complaint case which was converted into Kadwa P.S. Case No.45 of 2008 registered under Sections 420, 406, 452, 376, 323, 504 of the I.P.C.
The contention of learned counsel for the petitioner is that the petitioner is languishing in jail custody since 14.11.2008, and as a matter of fact informant is none else, but the sister-in-law of the petitioner and the instant case has been brought by her on account of some money dispute.
Taking into consideration the above stated facts as well as submissions of the parties, let the petitioner, namely, Gholtu Mandal @ Moti Mandal @ Ghaltu Mandal be released on bail on furnishing bail bonds of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned First Additional Sessions Judge, Katihar in connection with Sessions Trial No.257 of 2009 arising out of above stated Kadwa P.S. Case No.45 of 2008.
(Hemant Kumar Srivastava, J.) PN