Patna High Court - Orders
Mehik Manjhi Mushhar @ Mihit Manjhi vs State Of Bihar on 16 March, 2010
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.8 of 2010
MEHIK MANJHI MUSHHAR @ MIHIT MANJHI MUSHHAR
SON OF BRIKSHNA MUSHHAR,RESIDENT OF VILLAGE-
GHORAGHAT, POLICE STATION-GHOBARDHANA,
DISTRICT- WEST CHAMPARAN.
Versus
STATE OF BIHAR
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3. 16.3.2010. Heard Mr. Ravi Shankar Sahay, learned counsel for the petitioner and learned counsel for the State.
Petitioner, who is in custody in connection with Gobardhana P.S. Case No.42 of 2008 for the offence under Section 364A of the Indian Penal Code, has prayed for grant of bail.
In this case, during investigation, witnesses have supported the prosecution case and it has been attributed against the petitioner that he had threatened the informant for payment of Rs.50,000/-.
In view of the facts and
circumstances, I am not inclined to grant
bail to this petitioner, Prayer for bail is rejected.
( Rakesh Kumar,J.) N.H./ -2-