Patna High Court - Orders
Thakko Yadav vs State Of Bihar on 28 July, 2008
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (DB) No.546 of 2008
THAKKO YADAV
Versus
STATE OF BIHAR
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3 28.7.2008Heard learned counsel for the appellant and learned counsel for the State in respect of prayer of the appellant for bail.
It has been submitted that although in the FIR the informant alleged that the first assault by lathi on the body of the deceased was given by this appellant but in court the material witnesses including the injured witnesses have alleged general and omnibus assault by nine accused persons.
In the facts of the case, the prayer of the appellant for bail is allowed. During pendency of this appeal, let appellant, Thakko Yadav, be released on bail on furnishing bail bond of Rs.10000/- with two sureties of the like amount each to the satisfaction of the trial court i.e. Addl. Sessions Judge, Fast Track Court No.2, Madhepura in Sessions Trial No.46/2005.
(Shiva Kirti Singh, J.) (Madhavendra Saran, J.) sk