Patna High Court - Orders
Arshad Ali vs The State Of Bihar on 22 August, 2022
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.27085 of 2022
Arising Out of PS. Case No.-306 Year-2013 Thana- CHOUTARWA District- West
Champaran
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Arshad Ali Son Of Late Ekramul Haque R/O Village- Jharmahui, P.S.-
Chautarwa, District- West Champaran.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Umesh Chandra Verma, Adv.
For the Opposite Party/s : Mr. Aditya Narayan Singh.1, APP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 22-08-2022Heard learned counsel for the petitioner and the learned APP for the State.
Let the defect(s) be removed within four weeks of the complete start of the physical Court in normal course.
The petitioner is in judicial custody in connection with Sessions Trial No.579 of 2014 arising out of Chautarwa P.S. Case No.306 of 2013 instituted under Sections 302 and 120B of the Indian Penal Code and 27 of the Arms Act.
As per the allegation in the FIR, in the midnight of 09.12.2013, Arshad Ali (the petitioner herein), Bachcha Mian, Ashad Ali @ Laddan, Safi, Atiullah @ Sudan armed variously came to the courtyard of the house of the informant and Arshad Ali opened fire causing injuries to the informant's daughter, Roshan Ara @ Gudia, who finally succumbed to the said Patna High Court CR. MISC. No.27085 of 2022(2) dt.22-08-2022 2/2 injuries. Marriage of the daughter of the informant was settled with Irfanullah who was the husband of the daughter of Arshad Ali, and marriage party was to arrive on 11.12.2013. To prevent the same, the present killing took place.
Taking into account the fact that there is specific allegation against the petitioner of killing the lady, this Court is not inclined to grant any relief to him and the bail application is accordingly rejected.
(Rajiv Roy, J) Prakash Narayan /-
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