Patna High Court - Orders
Suresh Chandra @ Suresh Chand vs The State Of Bihar on 14 August, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.14683 of 2014 (6) dt.14-08-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.14683 of 2014
Arising Out of PS.Case No. -52 Year- 2014 Thana -MANER District-
PATNA
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1. Suresh Chandra @ Suresh Chand S/O Late Rameshwar Prasad Resident
Of Mohalla Punaichak, P.S. Shastri Nagar, District Patna.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Durgesh Nandan
For the Opposite Party/s : Mr. Sunil Kumar Pandey, APP
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
6 14-08-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner, apprehends his arrest in connection with a case registered for the offence punishable under Section 302/34 of the Indian Penal Code, is one of the named accused in this case of assault resulting into death of informant's father in a petty land dispute.
Submission is of false implication taking undue advantage of death of the informant's father much before as is evident from Post Mortem Examination Report also which indicates death of the deceased within 24 to 26 hours whereas post mortem of the dead body was conducted within alleged six hours of death of informant's father. Further, as submitted, petitioner carries no criminal antecedent.
If, it is so, having regard to the facts and Patna High Court Cr.Misc. No.14683 of 2014 (6) dt.14-08-2014 circumstances of the case, in the event of his arrest/surrender before the court below within four weeks, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Danapur, Districst - Patna, in connection with Maner P.S. Case No. 52/2014, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below till disposal of the case.
(Akhilesh Chandra, J) Rajeev/-
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