Patna High Court - Orders
Karoo @ Karu @ Raj Kumar Yadav vs The State Of Bihar on 9 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. REV. No.183 of 2011
KAROO @ KARU @ RAJ KUMAR YADAV, S/O- GAJE YADAV
Versus
THE STATE OF BIHAR
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3 09.03.2011While assailing the impugned judgment, it is submitted that there is vital contradictions in the F.I.R. and the prosecution case, if read in the light of depositions of P.Ws. 1, 2 and 3.
Matter requires consideration.
Hence admit.
Issue notice. Lower court records have already been received.
During the pendency of this application, petitioner above named is directed to 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 learned Trial Court (learned Chief Judicial Magistrate, Sheikhpura) in connection with G.R. No. 59/98/Tr. No. 16/09 subject to the condition that one of the bailors shall be own close member of the family.
pkj (Kishore K. Mandal, J)