Patna High Court - Orders
Shankar Mehta vs State Of Bihar on 12 August, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.29503 of 2009
SHANKAR MEHTA
Versus
STATE OF BIHAR
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02/ 12.08.2009Heard learned counsel for the petitioner and the State.
Petitioner has been made an accused in a case arising out of Barun P.S. Case No. 51 of 2009 for offences under Sections 147, 148, 149 and 302 of the Indian Penal Code and Section 27 of the Arms Act.
The substance of allegation against the petitioner as set out in the F.I.R. is that while the cousin of the informant namely Guddu @ Satish Kumar was sitting at his Kirana shop the accused persons named in the F.I.R. including the present petitioner surrounded the cousin brother of the informant and thereafter it is stated that while Santosh Pal @ Mantosh Pal caught hold of the cousin brother of the informant, the other accused Santosh Kumar Mehta fired at him as a consequence whereof his cousin brother died on the spot. It is stated that no specific allegation has been assigned to the present petitioner in the entire occurrence, save and except he was a member of the unlawful assembly. It is stated that the petitioner has a clean antecedent and had surrendered before the learned Chief Judicial Magistrate, Aurangabad on 12.6.2009 and is in custody since then.
2Having regard to the facts and circumstances of the case, let the petitioner Shankar Mehta be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Aurangabad in connection with Barun P.S. Case No. 51 of 2009.
S.Sb/- (Jyoti Saran, J.)