Mahesh Sharma vs The State Of Bihar on 29 January, 2020

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Patna High Court - Orders

Mahesh Sharma vs The State Of Bihar on 29 January, 2020

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.4965 of 2020
                       Arising Out of PS. Case No.-346 Year-2019 Thana- MAHNAR District- Vaishali
                 ======================================================
                 MAHESH SHARMA Son of Late Singeswar Sharma Resident of Village-
                 Mahnar Ward No.12, Badhae Tola, P.S.- Mahnar, Distt- Vaishali.

                                                                                   ... ... Petitioner/s
                                                        Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Jay Ram Prasad
                 For the Opposite Party/s :        Mr.Binod Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

2   29-01-2020

Petitioner seeks bail in connection with Mahnar P.S. Case No. 346 of 2019 registered for the offences punishable under Sections 341, 323, 307, 504, 34 of the Indian Penal Code and Sections 25(1-B)(a), 26, 27 and 35 of the Arms Act.

Petitioner is said to have fired at the son of informant, causing injury on his leg.

Submission of learned counsel for the petitioner is that there is case and counter case between the parties and one of the injuries is found to be grievous in nature and on the other injuries opinion was kept reserved and he is in custody since 3.10.2019.

Heard learned APP and learned counsel for the informant, who has opposed the prayer for bail on the ground that one of the injuries is found to be grievous in nature. Patna High Court CR. MISC. No.4965 of 2020(2) dt.29-01-2020 2/2 In view of above facts and circumstances, let petitioner be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Vaishali at Hajipur, in connection with Mahnar P.S. Case No. 346 of 2019, subject to the condition that one of the bailors of the petitioner shall be a local person having sufficient immoveable property within the jurisdiction of the court concerned.

(Vinod Kumar Sinha, J) spal/-

U        T

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Patna High Court - Orders