Patna High Court - Orders
Nand Ram vs The State Of Bihar on 15 May, 2017
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9321 of 2017
Arising Out of PS.Case No. -224 Year- 2013 Thana -KOCH District- GAYA
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1. Nand Ram Son of late Shyambali Ram Resident of Village- Bhimpur
Manghiyaman, P.s. Konch, District- Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Satya Veer
For the Opposite Party/s : Mr. Smt. Renuka Ratnakar
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
4 15-05-2017Heard learned counsel for the petitioner and the State.
The petitioner is in custody in a case registered under Sections 147, 148, 149, 341, 323, 324, 427 of the Indian Penal Code, 3 / 4 of the Explosive Substance Act and 17 of Criminal Law Amendment Act.
It is has been submitted on behalf of the petitioner that the petitioner is not named in the written report.
It has been submitted by the State that the name of the petitioner has come in the confessional statement of co-accused, namely, Subedar Mistri, which was recorded on 23.08.2013. Thereafter in paras 49 and 50 of the supplementary case diary two injured have stated that they have learnt the name of the petitioner along with other co-accused.
Patna High Court Cr.Misc. No.9321 of 2017 (4) dt.15-05-20172/2
Considering the aforesaid facts and circumstances of the case, the prayer for bail of the petitioner is allowed. Let, above named petitioner, be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Gaya, in Konch P.S.Case No. 224 of 2013, subject to the condition that both the bailors will be close relative of the petitioner.
(Sanjay Priya, J) singh/-
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