Patna High Court - Orders
Yogendra Bhagat vs State Of Bihar on 14 May, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (DB) No.335 of 2006
YOGENDRA BHAGAT
Versus
STATE OF BIHAR
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04. 14.05.2008I.A.No.2047 of 2007 has been filed on behalf of the sole appellant for enlarging him on bail.
The crime is so heinous that the said interlocutory application cannot be allowed and accordingly the same is dismissed.
( S.N.Hussain,J.)
sunil (Anwar Ahmad,J.)