Shah Raja vs The State Of Bihar on 10 December, 2015

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Patna High Court - Orders

Shah Raja vs The State Of Bihar on 10 December, 2015

Bench: Jitendra Mohan Sharma

      Patna High Court Cr.Misc. No.49434 of 2015 (2) dt.10-12-2015




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Criminal Miscellaneous No.49434 of 2015
                            Arising Out of PS.Case No. -95 Year- 2009 Thana -BIRPUR District- SUPAUL
                   ======================================================
                   1. Shah Raja Son of Late Shah Jami Mohammad resident of village - Parsa,
                   P.S. Baluabajar, District - Supaul

                                                                                    .... ....   Petitioner/s
                                                           Versus
                   1. The State of Bihar

                                                                    .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     :  Mr. Diwakar Prasad Singh
                   For the Opposite Party/s   : Mr. Smt. Renu Kumari(App)
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN
                   SHARMA
                   ORAL ORDER

2   10-12-2015

Heard learned counsel for the petitioner and learned counsel representing the State.

The petitioner seeks bail in connection with Birpur (Balua) P.S. Case No. 95 of 2009 registered for the offences punishable under Sections 147, 148, 149, 302, 427, 379, 120B of the Indian Penal Code and Section 27 of the Arms Act.

The allegation against the petitioner is that when injured Devendra Prasad Yadav, the father of the informant, was brought in Safari vehicle, the petitioner shot Devendra Prasad Yadav in his right temporal region causing his death.

Submission is of false implication due to political rivalry. The father of the petitioner was killed and for that the case is going on in which Devendra Prasad Yadav was also an accused. Patna High Court Cr.Misc. No.49434 of 2015 (2) dt.10-12-2015 The petitioner works in a private company, there is no independent witness of the occurrence. No motive has been attributed, no arms has been seized from possession of the petitioner and he is suffering in custody since 10.04.2015. Chargesheet has already been submitted and there is no chance of tampering with prosecution evidence.

Learned APP opposes the prayer of bail by submitting that the petitioner is one of the assailant.

In the facts and circumstances stated above, considering that the petitioner is also the assailant, this Court is not inclined to enlarge the petitioner on bail, accordingly, his such prayer stands rejected.

(Jitendra Mohan Sharma, J) avin/-

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Patna High Court - Orders