Patna High Court - Orders
Aghori Mandal @ Shital Mandal vs The State Of Bihar on 5 May, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.12894 of 2011
AGHORI MANDAL @ SHITAL MANDAL
Versus
THE STATE OF BIHAR
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02/ 05.05.2011Supplementary affidavit is filed on behalf of the petitioner for bringing this fact that the petitioner is suffering from paralysis and he has been referred to Sadar hospital, Lakhisarai for treatment.
Heard learned counsel for the petitioner as well as learned Addl. P.P. for the State.
Petitioner is named accused in Suryagarha (Piri Bazar) P.S. Case no. 1/2010 registered under sections 302,201/34 of the IPC and it is alleged that on the alleged date of the occurrence petitioner along with his son were seen fleeing having katta in his hand from the place of the occurrence by one co-villager Tarani Mandal. Furthermore, it is alleged that the daughter of the petitioner solemnized love marriage with the deceased and the aforesaid incident had caused annoyance to the petitioner. Except the above stated circumstances, there is nothing against the petitioner and admittedly, none has seen the actual killing of the deceased. Moreover, having, more or less similar, allegation some co-accused persons are enjoying the privilege of bail.
Taking into consideration the above stated facts and circumstances as well as submissions of the parties, let the petitioner, Aghori Mandal @ Shital Mandal, be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Addl. Sessions Judge FTC No. III, Lakhisarai in Sessions Case no. 633/2010 arising out of Suryagarha (Piri Bazar) P.S. Case no. 1/2010.
shahid (Hemant Kumar Srivastava,J)