Sajjan Yadav vs The State Of Bihar on 2 February, 2015

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Patna High Court - Orders

Sajjan Yadav vs The State Of Bihar on 2 February, 2015

Bench: Amaresh Kumar Lal

                 IN THE HIGH COURT OF JUDICATURE AT PATNA

                                  Criminal Miscellaneous No.39426 of 2014
                         Arising Out of PS.Case No. -94 Year- 2012 Thana -BIHRA District- SAHARSA
                 ======================================================
                 Sajjan Yadav, son of Lattar Yadav, Resident of village- Bhatrandha, P.S-
                 Ghailarh ( Parmanandpur, O.P.) District- Madhepura.
                                                                       .... .... Petitioner/s
                                                  Versus
                 The State of Bihar
                                                                  .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Manoj Kumar Singh
                 For the Opposite Party/s   : Mr. Parmanand Prasad (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR
                 LAL
                 ORAL ORDER

3   02-02-2015

Heard learned counsel for the petitioner and the State.

The petitioner seeks bail in a case registered for offences punishable under sections 302, 201 and 120 (B) of the Indian Penal Code.

The allegation against the petitioner is that he caught hold of the informant. Allegation against Angad Yadav is to have committed murder of the deceased by giving Dabia blow over the neck, head and throat of the deceased. There is no other specific allegation of overt act against the petitioner. After investigation, charge sheet has already been submitted and there is no chance of tampering with the evidence.

Considering the facts and circumstances, petitioner, Sajjan Yadav, be released on bail on furnishing bail bonds of Rs. Patna High Court Cr.Misc. No.39426 of 2014 (3) dt.02-02-2015 2/2

10,000/- ( Tern thousand) with two sureties of the like amount each to the satisfaction of leaned Judicial Magistrate, 1st class, saharsa in Bihra P. S. Case No. 94/2012 with following conditions:-

I) One of the bailors will be the close relative of the petitioner.

II) The petitioner will not indulge in similar or in any other offence.

III) The petitioner will be well represented in the Court.

IV) In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the Court concerned.

(Amaresh Kumar Lal, J) Sudha/-

 U           T

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Patna High Court - Orders