Patna High Court - Orders
Lallu @ Laldhari Mandal vs The State Of Bihar on 13 November, 2019
Author: Arvind Srivastava
Bench: Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.64775 of 2019
Arising Out of PS. Case No.-79 Year-2019 Thana- BAUNSI District- Banka
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Lallu @ Laldhari Mandal Son of Baso @ Basudeo Mandal Resident of
Village - Kushmaha, P.S.- Bounsi, Distt.- Banka.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ajay Mukherjee, Advocate
For the Opposite Party/s : Mr. Akshay Lal Pandit, APP
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CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
2 13-11-2019Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in connection with Bounsi P.S. Case No. 79 of 2019, registered for the offence punishable under Sections 363 of the Indian Penal Code and later on Section 364(a) and 120(b) of the Indian Penal Code has been added.
Learned counsel appearing on behalf of the petitioner submits that the petitioner is innocent and has falsely been implicated in the present case. Further submission is that similarly situated co-accused person has been granted bail by a co-ordinate Bench of this Court in Cr. Misc. No. 46711 of 2019 vide order dated 29.07.2019. The petitioner has no criminal antecedent and he is in custody since 16.07.2019. Patna High Court CR. MISC. No.64775 of 2019(2) dt.13-11-2019 2/2 Considering the facts and circumstances of the case and the submissions advanced on behalf of the parties, let the above-named petitioner be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Banka in connection with Bounsi P.S. Case No. 79 of 2019.
(Arvind Srivastava, J) S.Katyayan/-
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