Patna High Court - Orders
Rama Nand Singh @ Ram Nand Singh vs The State Of Bihar on 27 October, 2016
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47031 of 2016
Arising Out of PS.Case No. -137 Year- 1992 Thana -MANER District- PATNA
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RAMA NAND SINGH @ RAM NAND SINGH, S/o Late Dhumraj Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Navin Kumar
For the Opposite Party/s : Mr. Smt. Anita Kumari
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 27-10-2016Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
The alleged occurrence appears to have taken place in the year, 1992 and the case was lodged on 14-07-1992 against the petitioner and others for the offence punishable under Sections-341, 323, 325, 307/34 of the Indian Penal Code but after investigation, police submitted charge sheet on 27-07-1992. Petitioner was declared absconder on 12-08-2015. Petitioner could be remanded in this case on 02-08-2016 and therefore, the aforesaid fact goes to show that he delayed the trial for near about 24 years.
Considering the previous conduct of the petitioner as well as submission of the parties, I am not inclined to release the petitioner on bail and accordingly, his prayer for bail in Patna High Court Cr.Misc. No.47031 of 2016 (2) dt.27-10-2016 2/2 connection with Maner P.S. Case No. 137 of 1992 corresponding to Sessions Trial No.595 of 1993 stands rejected.
(Hemant Kumar Srivastava, J) A.K.V./-
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