Patna High Court - Orders
Ganesh Chaurasia vs The State Of Bihar on 8 November, 2011
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32613 of 2011
Ganesh Chaurasia, Son of Ram Bachan Chaurasia,
resident of Village Sheopur, P.S. Sonhan, District
Kaimur (Bhabua).
-------Petitioner
Versus
The State Of Bihar
-----Opposite Party
-------------------
02/- 08/11/2011 Heard learned counsel for the petitioner and learned
Additional Public Prosecutor for the State.
The petitioner apprehending his arrest in connection with a
case registered for the offence punishable under Sections 304-B/34
of the Indian Penal Code, is one of the named accused in this case
being husband of deceased daughter of the informant.
Submission is that the informant has taken a U-turn and
considering the facts and circumstances, other co-accused have
already been granted the privilege by this Court vide order dated
12.09.2011passed in Cr. Misc. No. 27718 of 2011.
Considering the facts and circumstances of the case, in the event of informant appearing before the court below supporting the contents of the petition said to have been filed by him with his free will and consent without any coercion and also stood as one of the bailors, in the event of his arrest/surrender before the court below within four weeks, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Bhabua, in connection with Sonhan (Bhabua) P.S. Case No. 135 of 2011, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below till disposal of the case, in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
( Akhilesh Chandra, J.) Praveen/-