Patna High Court - Orders
Santosh Kumar @ Lochan vs The State Of Bihar on 31 May, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.14208 of 2012 (3) dt.31-05-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.14208 of 2012
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Santosh Kumar @ Lochan, @ Santosh Kumar Singh, son of Sri Bharat
Prasad singh, resident of Village- Rasha, Police Station- Karja, District-
Muzaffarpur at present Mohalla- Rahul Nagar, Police Station- Brahmpura,
District- Muzaffarpur.
.... .... Petitioner.
Versus
The State of Bihar
.... .... Opposite Party.
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Appearance :
For the Petitioner : Mr.
For the State : Mr. Sujit Kumar Singh, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 31-05-2012Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is apprehending his arrest in connection with Kanti P.S. Case No. 97 of 2011, registered under Sections 302 , 201 and 120B/34of the Indian Penal Code.
Informant is the wife of the deceased and petitioner is brother of the deceased. The dead body of the deceased was found near the railway gumti. However, the informant is not eye witness to the occurrence.
However, in the case diary, it is apparent that brother of the deceased was loose character and father-in-law of the informant has illicit relation with one of the daughter-in-law and husband of the informant was in tension due to illicit relation of her father-in-law so they were killed the husband of the informant. Patna High Court Cr.Misc. No.14208 of 2012 (3) dt.31-05-2012
Having regard to the facts and circumstances of the case, above named petitioner in the event of his arrest/surrender within a period of four weeks from today, shall be released on bail on furnishing bail bond of Rs. 7,000/- (Seven thousand) with two sureties of the like amount each to the satisfaction of the S.D.J.M., Muzaffarpur, in connection with Kanti P.S. Case No.97 of 2011, subject to condition as laid down under Section 438 (2) of Cr.P.C m.p. (Gopal Prasad, J)