Patna High Court - Orders
Sheo Prasad Kushwaha @ Shiv Prasad ... vs State Of Bihar on 3 September, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.25917 of 2009
SHEO PRASAD KUSHWAHA @ SHIV PRASAD KUSHWAHA, son of late Bakchhed Mahto,
Mohalla Kolhuarwa, Ward No. 2, Motihari, PS Town, Dist. East Champaran -
Petitioner.
Versus
STATE OF BIHAR
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2 3.9.2009Heard learned counsel for the petitioner and the counsel appearing on behalf of the State.
The case was instituted under sections 323, 341 and 406 of the Penal Code.
After investigation the police submitted final form not sending the petitioner up for trial. Subsequently the Chief Judicial Magistrate has taken cognizance in this case. The petitioner has remained in custody since 17.6.2009.
Considering the aforesaid facts the petitioner is directed to be released on bail in Motihari Town PS Case No. 168/2006, giving rise to Trial No. 2515/2009 on furnishing bail bond of rupees ten thousand with two sureties of the like amount each to the satisfaction of the Judicial Magistrate, Ist Class, Motihari, East Champaran.
haque (Sheema Ali Khan, J.)