Patna High Court - Orders
Bablu Mahaldar @ Bablu Singh vs The State Of Bihar on 3 October, 2013
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29952 of 2013
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Bablu Mahaldar @ Bablu Singh ,son of Late Girdhari Mahaldar ,Resident
Of Village- Katariya, Police Station -Kursela, District -Katihar.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s :
For the Opposite Party/s :
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3 03-10-2013Heard learned counsel for the petitioner and learned Additional Public Prosecutor.
The petitioner, who is in custody in connection with Kursela P.S. Case No. 150 of 2012, registered for the offence under Section 302/ 34 of the Indian Penal Code as well as Section 27 of the Arms Act, has prayed for grant of bail.
As per F.I.R. itself the petitioner is the main assailant, who opened fire on the deceased. He fired three shots.
Keeping in view the fact that petitioner is the main assailant, the prayer for bail stands rejected.
(Rakesh Kumar, J) Praful/-