Patna High Court - Orders
Pintu Ravidas vs The State Of Bihar & Ors on 2 February, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.103 of 2011
PINTU RAVIDAS, SON OF BARE RAVIDAS
Versus
THE STATE OF BIHAR & ORS
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02 02.02.2011Heard learned counsel for the petitioner as well as learned Public Prosecutor for the State.
Petitioner seeks his bail in connection Magadh Medical College Hospital P.S. Case No. 69 of 2010 initially registered under Sections 341, 324, 307, 504/34 of the Indian Penal Code, 27 of the Arms Act but subsequently, Section 302 of the Indian Penal Code was added.
Even if prosecution story assumes to be true, then also, the petitioner is said to be only an order giver and it appears from perusal of the impugned order passed by learned Sessions Judge that having similar allegation one co-accused, namely, Chhotu Shah @ Chhotu Kumar has already been granted bail by the learned court below itself. Although, learned Public Prosecutor submits that the case of Chhotu Shah @ Chhotu Kumar is not similar to the case of this petitioner but I am not, at all, convinced with his submission.
Considering the aforesaid facts and circumstances as well as submissions of the parties above named petitioner is directed to 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 Chief Judicial Magistrate, Gaya in connection with above stated Magadh Medical College Hospital P.S. Case No. 69 of 2010.
Shahzad ( Hemant Kumar Srivastava, J. )