Patna High Court - Orders
Shivshankar Singh & Anr. vs The State Of Bihar on 15 July, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.18853 of 2013 (2) dt.15-07-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18853 of 2013
======================================================
1. Shivshankar Singh,
2. Nagendra Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 15-07-2013Heard learned counsels for the petitioners and the State.
The petitioners are languishing in custody since 13.12.2012 in a case registered for the offences punishable under Sections 147,341,323,307 and 504 of the Indian Penal Code.
In the FIR lodged by Surendra Singh on 13.3.2012, it is alleged that the petitioners along with one Manoj singh made assault when Satya Narayan Singh succumbed to the injuries. The second FIR was lodged by one of the injured Anil Singh on 14.3.2012 where he alleged that eight persons made assault to the victim Satyanarayan Singh.
It is submitted that the postmortem reflects only two injuries though it appeared during investigation that the assault on head was made by the petitioners. It is further submitted that for the same occurrence two FIRs have been registered.
Considering the aforesaid facts, let the above named petitioners be released on bail on furnishing bail bond of Rs. Patna High Court Cr.Misc. No.18853 of 2013 (2) dt.15-07-2013 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Saran at Chapra in connection with Panapur P.S. Case No. 25 of 2012.
(Dinesh Kumar Singh, J) Anil/-