Patna High Court - Orders
Lallan Choudhary vs The State Of Bihar on 3 September, 2012
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.859 of 2012
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Lallan Choudhary, S/O Ram Briksh Choudhary, resident of Village-
Sosandi, P.S.- Rahui, District- Nalanda
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite party/s
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Appearance :
For the Petitioner/s : Mr. Rajendra Prasad, Sr. Advocate
Mr. Pramod Kumar, Advocate
Mr. Ritesh Kumar, Advocate
For the State of Bihar : Mr. Ramchandra Sahni, Addl.P.P.
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
2 03-09-2012A supplementary affidavit has been filed on behalf of the petitioner, during the course of hearing of the case, making statement about the period of incarceration already undergone by the petitioner. Let it be kept on record.
This application shall be heard on the question of sentence only.
Admit.
Call for the lower court records.
The State is represented by learned Additional Public prosecutor. Hence, notice is not required to be issued.
Rule in the hearing matter is made returnable within 2 Patna High Court CR. REV. No.859 of 2012 (2) dt.03-09-2012 2/2 six months.
During the pendency of this application, the petitioner, namely, Lallan Choudhary is directed to be released on bail on furnishing bail bond of Rs. 25,000/-( twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned trial court i.e. learned Judicial Magistrate, 1st Class, Nalanda at Biharsharif, in connection with G.R. No. 446 of 2006, Trial No. 1750 of 2007, arising out of Rahui P.S. Case No. 35 of 2006.
Prayer for stay of realization of fine is hereby rejected. The petitioner shall not be released unless he deposits the amount of fine.
(Birendra Prasad Verma, J) Kanth/-