Patna High Court - Orders
Binda Ram vs The State Of Bihar on 18 October, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.38746 of 2012 (2) dt.18-10-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 38746 of 2012
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Binda Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 18-10-2012Heard 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 147, 148, 149, 341, 342, 323, 324, 307, 302, 452, 380, 427, 504, 506 of the Indian Penal Code, Section 27 of the Arms Act, Section ¾ of the Explosive Substance Act as well as Section 17 of the Criminal Law Amendment Act.
It is alleged that 50-60 miscreants armed with deadly weapons came, fired 2-3 rounds and also upon the brother of the informant for which he succumbed to injury. The First Information Report is against unknown. From the impugned order, it is apparent that the only material against the petitioner is his own confession before the police which has no evidentiary value in the eye of law.
Hence, having regard to the facts and circumstances of the case, the petitioner above named is ordered to be released Patna High Court Cr.Misc. No.38746 of 2012 (2) dt.18-10-2012 on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Sub-Divisional Judicial Magistrate, Sikrahana at Motihari, District - East Champaran in connection with Chiraiya (Sikarganj) P. S. Case No. 149 of 2008.
(Gopal Prasad, J.) Kundan/-