Patna High Court - Orders
Kanchan Sah vs The State Of Bihar on 20 November, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.55805 of 2017
Arising Out of PS.Case No. -34 Year- 2017 Thana -SRINAGAR District-
WESTCHAMPARAN(BETTIAH)
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KANCHAN SAH, S/o Late Vindhayachal Sah, Resident of Village- Bagahi,
Bhaghambarpur, P.S.- Shrinagar (Pujaha), District- West Champaran.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Sanjeev Kumar
For the Opposite Party/s : Mr. Sanjay Kumar Sharma
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 20-11-2017Heard learned counsel for the petitioner.
This is an application for bail in connection with Shrinagar (Pujahan) P.S.Case No. 34 of 2017 registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 354, 354C, 447, 379, 384, 504, 506 of the Indian Penal Code and later on Section 302 IPC was added.
Allegation is of causing death of mother of informant. Submission of learned counsel for the petitioner is that no specific allegation is attributed against him and he is in custody since 2.8.2017.
Heard learned APP also.
Having heard both sides and considering the facts and circumstances of the case, let petitioner, above named, be released Patna High Court Cr.M isc. No.55805 of 2017 (2) dt.20-11-2017 2/2 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, West Champaran, Bettiah, in connection with Shrinagar (Pujahan) P.S.Case No. 34 of 2017, subject to the following conditions :-
(1) One of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of court concerned, (2) Petitioner will co-operate in trial and appear on each and every date in court, failing which his bail bond shall be cancelled.
(Vinod Kumar Sinha, J) spal/-
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