Patna High Court - Orders
Sato @ Satnarain Barhai vs The State Of Bihar on 18 July, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (SJ) No.692 of 2010
Sato @ Satnarain Barhai
Versus
The State Of Bihar
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5/ 18.7.2011I.A. No. 1412 of 2011 Heard.
The renewal prayer has been made through the present IA. The earlier prayer of the appellant was rejected by a well considered order dated 16.11.2010.
Considering the allegation and evidence that it was this appellant who had fired a shot which had caused the injury of the dimension, as appears described by P.W. 15 Dr. Ashok Kumar Sinha, which is lacerated wound 1.5" x 0.8" x 2" with inverted margin over left scapula area of back with bleeding and clots with blackening of adjacent skin, the court is not inclined to grant bail to the appellant.
Prayer for bail is rejected.
Anil/ ( Dharnidhar Jha, J.)