Patna High Court - Orders
Bachu Das @ Manoj Kumar @ Manoj Kumar Das vs The State Of Bihar on 18 December, 2012
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.42231 of 2012 (3) dt.18-12-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42231 of 2012
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1. Bachu Das @ Manoj Kumar @ Manoj Kumar Das S/O Madhusudan Das
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
3 18-12-2012Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
Petitioner is in jail custody since 14.08.2012 in a case registered under Sections 302, 120 B of the Indian Penal Code and 27 of the Arms Act.
Although, petitioner is named in the first information report but admittedly, the informant has not seen the actual killing of the deceased and on account of land dispute she has expressed her doubt against the petitioner and some other co- accused persons. It appears from perusal of the impugned order that in course of investigation, witnesses have supported the story of land dispute but they did not claim themselves to be an eye witness of the alleged occurrence.
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner be released on Patna High Court Cr.Misc. No.42231 of 2012 (3) dt.18-12-2012 bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Katihar in connection with Katihar Town P.S. Case No. 577 of 2012.
(Hemant Kumar Srivastava, J) SHAHZAD/-