Patna High Court - Orders
Chhotan Kumar @ Chhotan Yadav vs The State Of Bihar on 15 October, 2019
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.61408 of 2019
Arising Out of PS. Case No.-58 Year-2019 Thana- AGIAON BAZAR District- Bhojpur
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CHHOTAN KUMAR @ CHHOTAN YADAV Son of Rampati Singh
Resident of Village- Baseya, P.S.- Agion Bazar, District- Bhojpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Manoj Kumar, Adv
For the Opposite Party/s : Mr.Sanjay Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 15-10-2019Heard learned counsel for the petitioner and learned APP for the State.
Petitioner seeks bail in a case registered for the offences punishable under Sections 302/34 of the Indian Penal Code.
Son of the informant had left the house showing that he is going alongwith co-accused-Pappu Yadav and Chhotan Yadav to enjoy a dance programme. Informant heard sound of firing and saw the dead body of his son, hence, suspected that the petitioner and Pappu Yadav had committed murder.
Submission is that there is no eye witness of the occurrence. Investigation of the case is already complete.
Considering the facts aforesaid, let the Patna High Court CR. MISC. No.61408 of 2019(2) dt.15-10-2019 2/2 petitioner, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with Agion Bazar Police Station Case No.58 of 2019, subject to the condition that both bailors shall be resident of territorial jurisdiction of the learned court below and further the petitioner shall fully cooperate with the trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.
(Birendra Kumar, J) Nitesh/-
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