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Patna High Court - Orders

Ashraf vs The State Of Bihar on 20 September, 2017

Author: Arun Kumar

Bench: Arun Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.43255 of 2017
                        Arising Out of PS.Case No. -156 Year- 2016 Thana -ARARIA District- ARRARIA
                 ======================================================
                 Ashraf, son of Late Ibrar, resident of Village Islam Nagar Ward No. 26, P.S.
                 and District Araria
                                                                            .... .... Petitioner
                                                     Versus
                 The State of Bihar
                                                                       .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr. Mukesh Kumar Rana
                 For the Opposite Party/s     : Mr. Smt. Veena Kumari Jaiswal
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
                 ORAL ORDER

2   20-09-2017

Hear d l ear ned Counsel f or t he pet i t i oner and t he St at e.

Pet i t i oner , al r eady i n cust ody, seeks bai l i n Ar ar i a PS Case No. 156 of 2016 r egi st er ed under Sect i ons 341, 323, 307, 302 and 504/34 of t he I PC.

Al l egat i on is t hat due to l and di sput e t he nei ghbour s of t he i nf or mant , al l t he f our accused per sons st ar t ed assaul t i ng t he mat er nal gr and f at her of t he i nf or mant , smashed hi s head sever al t i mes wi t h t he wal l causi ng hi s deat h due t o head i nj ur y.

Lear ned Counsel appear i ng on behal f of t he pet i t i oner submi t s t hat t her e i s l and di sput e bet ween bot h si des and t he post mor t em r epor t shows t hat no ext er nal i nj ur y was f ound over t he body of t he deceased and no def i ni t e opi ni on was gi ven r el at i ng t o cause of deat h t i l l Patna High Court Cr.Misc. No.43255 of 2017 (2) dt.20-09-2017 2 r ecei pt of vi scer a r epor t . One of t he co-accused Md. Badr uzzama @ Badr uzzama has been gr ant ed bai l by a coor di nat e Bench of t hi s Cour t .

Havi ng consi der ed t he sai d f act s and ci r cumst ances, t he pet i t i oner , namel y, Ashr af i s di r ect ed t o be r el eased on bai l on f ur ni shi ng bai l bonds of Rs. 10,000/- (t en t housand) wi t h t wo sur et i es of t he l i ke amount each t o t he sat i sf act i on of CJM Ar ar i a i n connect i on wi t h Ar ar i a PS Case No. 156 of 2016.

(Arun Kumar, J.) Snkumar/-

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