Patna High Court - Orders
Sakaldeo Sahni vs The State Of Bihar on 12 April, 2016
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.14775 of 2016 (2) dt.12-04-2016 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.14775 of 2016
Arising Out of PS.Case No. -248 Year- 2015 Thana -KOTWALI District- MUNGER
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1. Sakaldeo Sahni son of Late Chhedi Sahni, resident of village-
Chaukhandi, P.S.- Kotwali, District- Munger
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Uma Shankar Prasad Singh
For the Opposite Party/s Mr. P.K.Chaurasia(App)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 12.04.2016Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Petitioner seeks bail in a case registered under section 302 and other allied sections of the Indian Penal Code as well as section 27 of the Arms Act.
Petitioner is named in the first information report on the ground that informant has solemnized his marriage with the daughter of the petitioner against wishes of the petitioner and that was the reason, petitioner and other FIR named accused committed murder of the informant.
Learned counsel for the petitioner submits that informant claims in his written report that witness Ganesh Sahani had disclosed that it were Sadanand Yadav, Pramod Yadav and Amit Kumar who took the deceased and the informant, nowhere, claimed in his written report that the petitioner also participated in taking away the deceased. Patna High Court Cr.Misc. No.14775 of 2016 (2) dt.12-04-2016 2 It is further pointed out that co- accused Sadanand Yadav, in whose confessional statement, participation of the petitioner in the alleged crime was highlighted, has already been granted privilege of bail by a coordinate bench of this court.
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Munger in Kotwali P.S. Case no. 248/2015.
shahid (Hemant Kumar Srivastava,J) U T