Patna High Court - Orders
Ram Gulam Chaudhary vs The State Of Bihar on 5 March, 2018
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.12364 of 2018
Arising Out of PS.Case No. -408 Year- 2017 Thana -PARWATTA District- KHAGARIA
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1. Ram Gulam Chaudhary, Son of Late Wakil Chaudhary, Resident of
Village- Kanhaiya Chak, Police Station- Parbatta, District- Khagaria.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Viveka Nandsingh, Adv.
For the Opposite Party/s : Mr. Smt. Rita Verma, APP.
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 05-03-2018Heard learned counsel for the petitioner and learned APP for the State.
Petitioner seeks bail in a case registered for the offences punishable under Sections 302, 201/34 of the Indian Penal Code.
Petitioner is father-in-law of the victim who died after 12 years of her marriage, leaving behind four children.
Submission is that there is no eye witness of the occurrence and just to pressurize, false case has been lodged under Section 302 of the Indian Penal Code.
Considering the nature of material, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two Patna High Court Cr.M isc. No.12364 of 2018 (2) dt.05-03-2018 2 sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with Parbatta Police Station Case No.408 of 2017, subject to the condition that the petitioner shall fully cooperate with the trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.
(Birendra Kumar, J) Nitesh/-
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