Patna High Court - Orders
Dhora Pandit @ Tora Pandit & Anr. vs The State Of Bihar on 16 June, 2014
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22079 of 2014
Arising Out of
PS.Case No. -2 Year- 2014 Thana -SARAN GRP CASE District- SARAN
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1. Dhora Pandit @ Tora Pandit Son of Late Jodhan Pandit
2. Ranjeet Kumar Son of Dhora Pandit Both residents of Mohalla-Tangual,
P.s.-Hajipur Town, District-Vaishali.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL ORDER
2 16-06-2014Heard learned counsel for the petitioners and learned APP for the State.
The petitioners seek bail in Sonepur (Hajipur) Rail P.S. Case No. 02 of 2014 registered for offence punishable under Sections 302/201/34 of the Indian Penal Code.
Learned counsel for the petitioners submits that they have been made accused only on the basis of suspicion raised relating to some money dispute. It is submitted that the wife of the deceased had also stated that the petitioners had threatened the deceased. Learned counsel submits that the body of the deceased had been recovered from the railway track and the postmortem report shows many injuries including fracture of bones of the Patna High Court Cr.Misc. No.22079 of 2014 (2) dt.16-06-2014 2/2 arms, hips, skull, facial bones etc. It is submitted that on query made by the police to the Doctor who conducted the postmortem examination, it has been opined that injuries may have been caused due to rail accident. Learned counsel submits that on the date of occurrence prior to the body being recovered, the mother of the petitioner no. 1 had lodged FIR against the deceased alleging that he had tried to kill her when she had asked for return of Rs. 35,000/- which she had given and was not being returned by the deceased. It is further submitted that the petitioners have clean antecedent being father and son and the petitioner no. 1 is in custody since 20.03.2014 whereas petitioner no. 2 since 21.03.2014.
Considering the facts and circumstances of the case and submissions of learned counsels for the parties, let the petitioners be released on bail upon furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Railway Judicial Magistrate, Sonepur, Saran in Sonepur (Hajipur) Rail P.S. Case No. 02 of 2014.
(Ahsanuddin Amanullah, J) Prakash/-
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