Patna High Court - Orders
Ajay Yadav @ Ajay Kumar Yadav vs The State Of Bihar on 27 June, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.14320 of 2012 (4) dt.27-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.14320 of 2012
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Ajay Yadav @ Ajay Kumar Yadav, son of Shyam Sundar Yadav, resident
of Village- Rajla, Police Station- Jhajha, District- Jamui.
.... .... Petitioner.
Versus
The State of Bihar
.... .... Opposite Party.
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
4 27-06-2012Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been arrested in connection with Jhajha P.S. Case No. 98 of 2011 (G.R. No. 1537 of 2011), registered under Sections 302, 201 and 120B/34 of the Indian Penal Code.
There is no eye witness to the occurrence. The dead body of the deceased was found in the well.
The prosecution as alleged that petitioner has illicit relation with the wife of third son of the informant. It is alleged that deceased, the fourth son of the informant used to protest and it is alleged that victim was done to death. However, there is no eye witness to the occurrence. The case hinges on circumstantial evidence and only circumstance is that petitioner has illicit relation with the wife of third son of the informant. It is also stated that Patna High Court Cr.Misc. No.14320 of 2012 (4) dt.27-06-2012 petitioner is aged about 20 years and husband of the lady has denied the illicit relation of the petitioner. The petitioner is in jail custody since 14. 10. 2011.
Having regard to the facts and circumstances of the case, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Jamui, in connection with Jhajha P.S. Case No. 98 of 2011.
m.p. (Gopal Prasad, J)