Patna High Court - Orders
Saheb Manjhi vs The State Of Bihar on 18 June, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.21185 of 2012 (3) dt.18-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 21185 of 2012
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Saheb Manjhi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 18-06-2012Heard learned counsel for the petitioner and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 147, 148, 149, 302, 364, 307, 324, 427, 323, 341, 342 of the Indian Penal Code and Section 13 of the U. A. P. Act.
The petitioner has not been named in the First Information Report. However, from the order of the Sessions Judge, it is apparent by which the bail petition of the petitioner was rejected that the only material against the petitioner is that his name came in the confessional statement of the co-accused.
Hence, having regard to the facts and circumstances of the case, the petitioner is ordered 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 Patna High Court Cr.Misc. No.21185 of 2012 (3) dt.18-06-2012 satisfaction of learned Additional District and Sessions Judge, Fast Track Court No. III, Munger in connection with Sessions Trial No. 192 of 2012 arising out of Dharhara P. S. Case No. 74 of 2011.
(Gopal Prasad, J.) Kundan/-