Patna High Court - Orders
Ram Gopal Yadav vs The State Of Bihar on 31 January, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.60821 of 2017
Arising Out of PS.Case No. -55 Year- 2017 Thana -M EHDIGANJ District- PATNA
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1. Ram Gopal Yadav S/o Late Mansuk Yadav, R/o Mohalla- Tarnsport
Nagar Shanti Market Kumhrar, P.S.- Agamkuan , District- Patna
.... Petitioner
Versus
1. The State of Bihar .... Opposite Party
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Appearance :
For the Petitioner : Mr. Vibhuti Ranjan Sonvadra, Adv.
For the Opposite Party : Mr. Ashok Kumar Singh, APP 213
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 31-01-2018Heard the learned counsel for the petitioner and the learned counsel for the State.
The petitioner has moved earlier before this Court for anticipatory bail vide Cr. Misc. No. 40654 of 2017, which has been rejected vide order, dated 19.09.2017.
The petitioner instead of surrendering himself before the Court below has, again, moved for anticipatory bail.
This Court is not inclined to grant anticipatory bail. This petition is dismissed.
(Shivaji Pandey, J) SA/-
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