Patna High Court - Orders
Rahim Ali vs The State Of Bihar on 25 May, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.11554 of 2011
RAHIM ALI
Versus
THE STATE OF BIHAR
with
Cr.Misc. No.11772 of 2011
NAWAL KISHORE SINGH @ NAWAL & ANR
Versus
THE STATE OF BIHAR
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02. 25.05.2011Petitioners are languishing in custody in a case registered under Sections 376, 456, 504 of the I.P.C.
The accusation is of committing rape by three persons.
The medical report does not support the accusation at all.
It is submitted by learned counsel for the petitioners that petitioners are agnates of the informant and there are serious land dispute between the parties.
Considering the aforesaid facts, let the petitioner namely 1. Rahim Ali 2. Nawal Kishore Singh @ Nawal 3. Satendra Kumar Singh, be released on bail on furnishing bail bond of Rs. 10, 000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Siwan in connection with Hussainganj(Ziradai) P.S. Case No. 231 of 2010.
Shageer ( Dinesh Kumar Singh, J)