Patna High Court - Orders
Shiv Nandan Mahto vs The State Of Bihar on 22 April, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.688 of 2013
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Shiv Nandan Mahto S/O Yogendra Mahto Resident Of Village- Sadhpur,
P.S- Sahebpur Kamal, District- Begusarai.
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
4 22-04-2013Heard learned counsels for the petitioner, informant and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 201 and 302 of the Indian Penal Code.
On recovery of a headless dead body, F.I.R. was recovered against unknown. Subsequently, the dead body was identified as the dead body of Babloo Yadav. Sikandar Mahto confessed guilt when it was suspected that the victim was killed by Sikandar Mahto when dead body was dragged by this petitioner.
It is submitted by learned counsel for the petitioner that except confession of co-accused there is nothing against the petitioner and other accused has been granted regular bail by this Court. It is orally submitted that the petitioner has no criminal antecedent.
2 Patna High Court Cr.Misc. No.688 of 2013 (4) dt.22-04-20132/2
This Court sees no reason for the learned court below not to consider the regular bail application of the petitioner if he surrenders within a period of six weeks from the date of receipt of copy of this order in connection with Ballia P.S. Case No. 80 of 2012 pending in the court of the learned C.J.M. Begusarai.
With this observation, the application is disposed off.
Let the order be faxed to the learned court below at the cost of the petitioner.
U.K./- (Dinesh Kumar Singh, J)