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Patna High Court - Orders

Baijnath Singh & Ors. vs The State Of Bihar on 19 October, 2012

Author: Shyam Kishore Sharma

Bench: Shyam Kishore Sharma, Amaresh Kumar Lal

      Patna High Court CR. APP (DB) No.898 of 2012 (3) dt.19-10-2012




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Appeal (DB) No.898 of 2012
                  ======================================================
                  1. Baijnath Singh S/O Ram Dhyan Singh Resident Of Village- Budhuan,
                  P.S.- Akorhigola, District- Rohtas
                  2. Durga Singh S/O Ram Dhyan Singh Resident Of Village- Budhuan, P.S.-
                  Akorhigola, District- Rohtas
                  3. Dhanjee Singh S/O Late Ram Dayal Singh Resident Of Village-
                  Budhuan, P.S.- Akorhigola, District- Rohtas
                  4. Shivjee Singh S/O Late Ram Dayal Singh Resident Of Village- Budhuan,
                  P.S.- Akorhigola, District- Rohtas

                                                                       .... ....   Appellant/s
                                                         Versus
                  1. The State Of Bihar

                                                               .... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Appellant/s  : Mr. Sudama Singh, Advocate
                  For the Respondent/s : Mr. APP
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
                                            And
                            HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                  ORAL ORDER
                  (Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA)
                                        ------------

3   19-10-2012

After receipt of lower court records, this appeal has been placed for consideration of bail of the appellants.

Arguing for bail, learned counsel for the appellants has submitted that on the date of occurrence itself Ram Dayal Singh, father of appellant nos. 3 and 4, was shot dead by the supporters of the informant of the present case and thereafter there is every possibility that on account of lynching, the mob might have killed the husband of the informant.

Considering the facts and circumstances of the case, Patna High Court CR. APP (DB) No.898 of 2012 (3) dt.19-10-2012 during pendency of this appeal, the above named four appellants shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned Ist Additional Sessions Judge, Rohtas at Sasaram in Sessions Trial No. 497 of 2004 arising out of Akorhigola P.S.Case No. 37 of 2004..





                                               (Shyam Kishore Sharma, J)


Tahir/-                                          (Amaresh Kumar Lal, J)