Patna High Court - Orders
Anil Yadav vs The State Of Bihar on 28 January, 2015
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 3512 of 2015
Arising out of P. S. Case No. - 157 Year - 2013 Thana - MURLIGANJ District - MADHEPURA
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1. Anil Yadav, Son of Narayan Yadav, Resident of village - Pokharam,
P.S. Murliganj, District - Madhepura
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dinesh Prasad Verma, Advocate
For the Opposite Party/s : Mr. S. M. Rahman, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 28-01-2015Heard both sides.
The petitioner seeks regular bail in S. Tr. No. 93A/2014 arising out of Murliganj P.S. Case No. 157 of 2013, registered for the offences punishable under Section 302/34 of the Indian Penal Code.
The informant named two persons, namely, Rajesh Yadav and Hareram Yadav and disclosed that two other unknown persons were also accompanying them in the murder of her husband Rameshwar Mehta.
The learned counsel for the petitioner submits that the petitioner is not named in the First Information Report. The name of the petitioner figured in the case in the confessional statement of co-accused Rajesh Yadav and on such petitioner was arrested but the Investigating Officer did not collect any tangible Patna High Court Cr.Misc. No.3512 of 2015 (2) dt.28-01-2015 2 evidence to show the involvement of the petitioner. It is further submitted that the learned Sessions Judge has rejected the prayer for bail of the petitioner only on the ground that the petitioner has got criminal antecedent.
Having considered the fact that the name of the petitioner has come in the case in the confessional statement of the co-accused and the Investigating Officer did not collect any tangible evidence but submitted charge-sheet, the petitioner, above named, is directed to be enlarged on bail on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge Ad hoc-II, Madhepura in connection with S. Tr. No. 93A/14 arising out from Murliganj P.S. Case No. 157 of 2013.
(Prabhat Kumar Jha, J.)
Kundan
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