Patna High Court - Orders
Rama Nand Singh vs The State Of Bihar on 14 July, 2016
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9521 of 2016
Arising Out of PS.Case No. -25 Year- 2013 Thana -TARIYANI CHOWK District- SHEOHAR
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Rama Nand Singh S/o Nomi Singh, resident of Village - Tariyani Chapra,
P.S. - Tariyani, District - Sheohar.
.... .... Petitioner
Versus
The State of Bihar.
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Ratanakar Jha, Advocate
For the Opposite Party/s : Mr. Ram Shankar Das(Spl.PP)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
6 14-07-2016Heard learned counsel for the petitioner and the learned APP for the State.
The petitioner apprehends his arrest in a case under Section 302 and other Sections of the Indian Penal Code.
The petitioner made 2nd attempt for grant of pre- arrest bail. It is submitted that the case was lodged in the year 2013 and his prayer for anticipatory bail was earlier rejected only on the ground that the petitioner moved for anticipatory bail in the year 2014. The anticipatory bail petition was not disposed of on merit but it appears that since the prayer for anticipatory bail has already been rejected, I am not inclined to take different view and consider the anticipatory bail petition afresh.
Accordingly, the same is rejected in connection with Patna High Court Cr.Misc. No.9521 of 2016 (6) dt.14-07-2016 2/2 Tariyani Chowk P.S. Case No.25 of 2013 pending in the court of Chief Judicial Magistrate, Sheohar. If the petitioner surrenders in the court below, the learned court below shall consider the prayer for regular bail of the petitioner without being prejudiced by this order.
(Prabhat Kumar Jha, J) N.H./-
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