Patna High Court - Orders
Dahu Mahto vs State Of Bihar on 15 May, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.15962 of 2008
DAHU MAHTO
Versus
STATE OF BIHAR
-----------
2 15-05-2008Heard learned counsel for the petitioner and also learned APP on behalf of the State.
The petitioner is an accused in a case u/ss 302, 307 and other sections of the Indian Penal Code.
The allegation is that accused Pramod Mahto opened fire from a close range as a result of which Balmant became injured. He tried to run away but all the accused persons chased him and made indiscriminate firing.
Learned counsel submitted that FIR is against ten named accused persons. He submitted that during post mortem examination the doctor found only three fire arms injuries. Learned counsel, thus, submitted that allegation of firing against the petitioner is not specific. The petitioner is not the assailant of the deceased. He is in custody since 12.12.07 and has no criminal antecedent.
In the facts and circumstances of the case, the petitioner, above named, 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 Additional Chief Judicial Magistrate, Barh in Bhadaur PS case no. 44/2007.
BKS/ (M. Saran,J.)