Patna High Court - Orders
Amod Yadav vs The State Of Bihar on 30 September, 2013
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.28248 of 2013
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Amod Yadav, son of Bachan Yadav, resident of village- Badmahua, P.S. &
District- Banka
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
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4 30-09-2013Heard Sri Sanjay Kumar Jha, learned counsel for the petitioner and learned Addl. Public Prosecutor.
The petitioner, who is in custody since 20.10.2012 in connection with Banka P.S.Case No.86 of 2012 registered for the offence under Section 302/34 of the Indian Penal Code and Sections 3 and 4 of the Explosive Substance Act, has prayed for grant of bail particularly on the ground that one of the main accused, namely, Tohid Mian @ Tohid Ansari has already been granted bail by this Court on 16.05.2013 vide Cr.Misc.No.21648 of 2013( Annexure-2 to the petition). It has been alleged against the petitioner that he was associate of Tohid Mian. Since Tohid Mian has been granted bail by this Court, there is no reason to refuse the prayer for grant bail to the petitioner.
Considering the facts and circumstances of the case, let 2 Patna High Court Cr.Misc. No.28248 of 2013 (4) dt.30-09-2013 2/2 the petitioner above named 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 learned Chief Judicial Magistrate, Banka in connection with Banka P.S.Case No.86 of 2012.
(Rakesh Kumar, J) NKS/-