Patna High Court - Orders
Md.Shahanshah Khan @ Shahjahan Khan vs State Of Bihar on 20 March, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.4672 of 2009
MD.SHAHANSHAH KHAN @ SHAHJAHAN KHAN
Versus
STATE OF BIHAR
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2. 20.03.2009Heard learned counsel for the petitioner and learned counsel for the State.
The case was instituted under Section 307 and other sections of the Indian Penal Code and Section 3(X) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act which was later on converted into Section 302/34 of the Indian Penal Code after death of injured Kailash Ram.
From the first information report it appears that there is no specific allegation of assault by this petitioner and it is only stated that the petitioner was having lathi in his hand. It is stated that some other accused persons have been granted bail as mentioned in paragraph 10 of this application.
Considering the facts and
circumstances of the case, let petitioner
(Md. Shahanshah Khan @ Shahjahan Khan) be
released on bail on furnishing bail bonds of Rs.10,000/- (Rupees ten thousand) with two -2- sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Nawada in connection with Akbarpur P.S. Case No.30/08.
B.T. (J.N.Singh, J.)