Patna High Court - Orders
Bachu Das vs State Of Bihar & Ors on 5 May, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.16213 of 2010
BACHU DAS, son of Late Jagdeo Das,
resident of Village Mohammadpur,
P.S. Rivilganj, Distt. Saran.
---Petitioner
Versus
1. THE STATE OF BIHAR.
2. Jamhu Rai.
3. Kamal Rai.
4. Gautam Rai.
5. Pramod Rai @ Morarjee.
All are sons of Mithu Rai.
6.Ajit Rai, son of Baliram Rai.
7.Satyendra Rai, son of Sudama Rai.
8. Mantu Rai, son of Yogendra Rai.
All are resident of Village
Mohammadpur, P.S. Rivilganj,
Distt.- Saran.
----Opposite Parties
-----------
2. 5.5.2010Heard learned counsel for the petitioner and the State.
It is submitted on behalf of the petitioner that bail was granted to opposite parties no.2 to 8. However, correct material facts were not brought to the notice of this Court at the time of grant of bail.
Considering the submissions and the grounds stated in the petition, I am not inclined to allow this application for cancellation of bail. The same is, accordingly, rejected.
PNM (Shailesh Kumar Sinha, J.)