Patna High Court - Orders
Supari Sah vs The State Of Bihar on 10 April, 2014
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
Patna High Court Cr.Misc. No.15318 of 2013 (6) dt.10-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15318 of 2013
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SUPARI SAH S/O TIRO SAH R/O BAGHI WARD NO. 25, P.S.
BEGUSARAI NAGAR ( LOHIYA NAGAR ), DISTT. - BEGUSARAI
.... .... PETITIONER/S
VERSUS
THE STATE OF BIHAR
.... .... OPPOSITE PARTY/S
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
6 10-04-2014Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner is accused in connection with Birpur P.S. Case No. 90 of 2012 registered under Section 302/34 of the Indian Penal Code.
Learned counsel for the petitioner submits that petitioner is not named in the F.I.R. but he was apprehended with the motorcycle bearing registration no. BR-9G-2872, which is said to be the motorcycle of the son of informant but it would appear from paragraphs 37 and 38 of the case diary that the motorcycle of Bajaj Platina 125 bearing registration no. BR-9G-2872 was found in the name of the petitioner, in fact, the motorcycle of the deceased was Hero Honda Passion bearing registration n. BR-9D- 6922. Learned counsel for the petitioner further submits that except suspicion there is nothing against the petitioner and he is in Patna High Court Cr.Misc. No.15318 of 2013 (6) dt.10-04-2014 custody since 26.11.2012.
Having regard to the facts and the circumstances of the case, the petitioner above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Begusarai, in connection with Birpur P.S. Case No. 90 of 2012.
(Rajendra Kumar Mishra, J) Bhardwaj/-