Patna High Court - Orders
Sugrib Singh vs The State Of Bihar on 3 March, 2015
Author: V.N.Sinha
Bench: V.N. Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46244 of 2014
Arising Out of PS.Case No. -194 Year- 2014 Thana -SHERGHATI District- GAYA
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Sugrib Singh, son of Late Deo Charan Singh, Resident of Village- Bajaura,
P.S.- Sherghaty (Dobhi), District- Gaya.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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with
Criminal Miscellaneous No.6444 of 2015
Arising Out of PS.Case No. -194 Year- 2014 Thana -SHERGHATI District- GAYA
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1. Balwant Kumar Singh
2. Hanumant Kumar Singh,
Both S/o of Sugrib Singh, resident of village - Bajaura, P.S. Dobhi,
District - Gaya
.... .... Petitioners
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioners : Mr.
For the Opposite Party : Mr. Nitya Nand Tiwari, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
ORAL ORDER
3. 03.03.2015. Heard learned counsel for the petitioners and the State.
Petitioners in these two applications are accused in a case under Sections 285, 304(A) and 304A of the Penal Code. They are father, sons and named in the First Information Report. Because of their unauthorized intervention with the electric connection leading to snapping of the High Tension Wire, daughter of the Patna High Court Cr.Misc. No.46244 of 2014 (3) dt.03-03-2015 2/2 informant, his co-villager suffered death. Petitioner Sugrib Singh is an old man, in the circumstances, is directed to be released on bail on furnishing bond of Rs. 5,000/- (Five thousand) with two sureties of the like amount each to the satisfaction of S.D.J.M., Sherghaty (Gaya) in connection with Sherghaty (Dobhi) P.S. Case No. 194 of 2014. So far his two sons, Balwant Kumar Singh, Hanumant Kumar Singh are concerned, they shall be released on bail after completing nine months in jail custody.
(V.N.Sinha,J.)
P.K.P.
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