Patna High Court - Orders
Polio Yadav vs State Of Bihar on 17 October, 2008
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APPEAL (DB) No.949 of 2008
POLIO YADAV Vrs. THE STATE OF BIHAR
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/3/ 17.10.2008 Heard the counsel for the appellant and the State.
2. Lower Court records has been received.
3. Counsel for the appellant submits that except the alleged extra judicial confession made by this appellant, there is no evidence against the appellant.
4. Considering the fact, during the pendency of the appeal, prayer for bail on behalf of the appellant, Polio Yadav, is allowed. He is directed to be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) with two sureties of the like amount each in connection with S. Tr. No. 39 of 2003 to the satisfaction of Sri Diwakar Mishra, Additional District and Sessions Judge, Fast Track Court, V, Khagaria.
5. Realization of fine shall remain stayed till disposal of the appeal.
( Mridula Mishra, J. )
(S.M. Mahfooz Alam, J.)
S.A.