Patna High Court - Orders
Sheo Parsan Manjhi @ Shiv Parsan Manjhi vs The State Of Bihar on 29 June, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.19511 of 2011
Sheo Parsan Manjhi @ Shiv Parsan Manjhi
Versus
The State Of Bihar
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2 29.6.2011Heard learned counsel for the parties.
Petitioner has also been shown assailant of the deceased along with four others including Bhola Thakur. Submission is that petitioner has no concern with the occurrence. He has been involved in the case only due to enmity otherwise in further statement allegation of assault is specific against Bhola Thakur and number of injuries found in post mortem report is also justifying submission. Petitioner remained in custody since 6.3.2011.
Thus, having regard to the facts and circumstances of the case, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Gopalganj in Manjhagarh P.S. Case No. 31 of 2011.
AI ( Mandhata Singh, J.)