Patna High Court - Orders
Md. Liyakat Ali Mansoori @ Liyakat Ali @ ... vs The State Of Bihar on 16 December, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.42334 of 2013 (2) dt.16-12-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 42334 of 2013
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Md. Liyakat Ali Mansoori @ Liyakat Ali @ Aliyakat Ali, Son of Late
Sattar Miyan, R/O Village - Maikei, P.S. - Garkha, Distt. - Saran at Chapra
(Bihar)
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 16-12-2013Heard 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 448, 376 and 511 of the Indian Penal Code.
There is allegation against the petitioner of attempt of rape. However, the petitioner is in custody since 29.07.2013.
Hence, having regard to the facts and circumstances of the case, the petitioner above named 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 satisfaction of learned Chief Judicial Magistrate, Saran at Chapra in connection with Garkha P. S. Case No. 112 of 2013.
(Gopal Prasad, J) Kundan/-