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Patna High Court - Orders

Kedarnath Singh vs The State Of Bihar on 28 August, 2012

Author: Shyam Kishore Sharma

Bench: Shyam Kishore Sharma, Amaresh Kumar Lal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Appeal (DB) No.1235 of 2008
                 ======================================================
                 Kedarnath Singh, son of Bisheshwar Prasad Singh, resident of Muzaffarpur
                 Malahi, P.S.-Bhagwanpur, District- Vaishali.
                                                                      .... .... Appellant/s
                                                  Versus
                 The State Of Bihar
                                                                     .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Appellant/s    : Mr.Ravi Ranjan-1, Advocate
                                            Mr. Md.Imteyaz Ahmad, Advocate

              For the Respondent/s : Mr. Add.P.P.
              ======================================================
          CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
                        and
                        HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
              ORAL ORDER
              (Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA)

7   28-08-2012

Through I.A. No.1233/2012, the appellant has renewed his prayer for bail and it has been submitted that writing of the appellant was not conclusively established and it was not correct to assume that the alleged writing through which the demand was made was of the appellant. It has been also submitted that there is no corroboration of the sole evidence of the victim.

Considering this fact, the prayer for bail of the appellant has been rejected on three occasions. Considering the fact that though the appellant is in custody for more than five and half years, we are not inclined to grant bail to the appellant. Prayer for bail is rejected. However, if the appeal is not listed for hearing within one year, then the appellant will be at liberty to renew his Patna High Court CR. APP (DB) No.1235 of 2008 (7) dt.28-08-2012 2 prayer for bail.

I.A. No.1233 of 2012 is dismissed.





                                              (Shyam Kishore Sharma, J)


V.K. Pandey/-                                   (Amaresh Kumar Lal, J)