Patna High Court - Orders
Kailu Sah vs The State Of Bihar on 3 October, 2013
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.30032 of 2013
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Kailu Sah , Son of Late Nandlal Sah , Resident Of Village -Ratwara, P.S. -
Alamnagar (Ratwara), District -Madhepura.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s :
For the Opposite Party/s :
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3 03-10-2013Heard Sri Shardanand Mishra, learned counsel for the petitioner and Mr. A.M.P. Mehta, learned Additional Public Prosecutor.
The petitioner, who is in custody in Alamnagar (Ratwara) P.S. Case No. 05 of 2013, registered for the offence under Section 302/ 201/ 34 of the Indian Penal Code , has prayed for grant of bail on the ground that petitioner is distantly related with the husband of the deceased, and secondly, mother -in- law, who is the main accused in this case has already been granted privilege of bail vide order dated 9.7.2013 passed in Cr. Misc. No. 19826 of 2013. He further submits that husband is already in custody.
Keeping in view the fact that mother - in - law has already been extended the privilege of bail and there is no specific Patna High Court Cr.Misc. No.30032 of 2013 (3) dt.03-10-2013 2/2 allegation against the petitioner, let the petitioner be enlarged 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 learned Chief Judicial Magistrate, Madhepura, in connection with Alamnagar (Ratwara) P.S. Case No. 05 of 2013.
(Rakesh Kumar, J) Praful/-