Patna High Court - Orders
Lali Sahni @ Aali Sahni vs The State Of Bihar on 23 March, 2015
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.11375 of 2015 (2) dt.23-03-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11375 of 2015
Arising Out of PS.Case No. -146 Year- 2013 Thana -MAHUA District- VAISHALI(HAJIPUR)
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1. Lali Sahni @ Aali Sahni S/o late Ram Ishwar Sahni
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shamsher Bahadur Pandey
For the Opposite Party/s : Md.Nazir Ansari(App)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 23-03-2015Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
There is only allegation against the petitioner that he took the deceased in the morning of the alleged date of occurrence and in the evening, dead body of the deceased was found in a pond.
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner 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, Vaishali at Hajipur in connection with Mahua P.S. Case No. 146 of 2013.
(Hemant Kumar Srivastava, J) SHAHZAD/-
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