Patna High Court - Orders
The State Of Bihar vs Naresh Singh Bhokta on 14 October, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36828 of 2012
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The State of Bihar
.... .... Petitioner/s
Versus
Naresh Singh Bhokta
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dilip Kumar Sinha
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
6 14-10-2014The present application has been filed for cancellation of bail granted to opposite party passed by learned Sessions Judge, Aurangabad in B.P. No. 42 of 2005 in connection with Madanpur P.S. Case No. 182 of 2004 registered for the offences punishable under Sections 147, 148, 149, 341, 323, 332, 353 and 379 of the IPC and Section 17 of the Criminal Law Amendment Act.
The FIR was lodged against 100 unknown persons and it appears that the name of the opposite party sprang up during investigation. The impugned order, by which opposite party was granted bail, is not on record, though, learned counsel for the petitioner submits that the petitioner got involved in other cases also.
Since the impugned order, by which opposite party was granted bail, is not on record, as the same has been destroyed, this Court is not inclined to interfere. Patna High Court Cr.Misc. No.36828 of 2012 (6) dt.14-10-2014 2/2
Accordingly, the application is dismissed. It is expected from the learned court below to expedite the trial.
(Dinesh Kumar Singh, J) Amrendra/-
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