Patna High Court - Orders
Thakko Chaudhary & Anr vs The State Of Bihar on 16 April, 2015
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47008 of 2014
Arising Out of PS.Case No. -246 Year- 2014 Thana -BIRAUL District- DARBHANGA
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1. Thakko Chaudhary S/o Late Rati Lal Chaudhary
2. Dhodhai Chaudhary S/o Ram Chaudhary Both are Resident of Village
Pokharam, P.S. Biraul, District Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
3 16-04-2015Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
Even if, prosecution story assumed to be true, then also, it is a case of last seen and admittedly, none has seen actual killing of the deceased.
Accordingly, the petitioners named above, are directed to be released on bail on furnishing bail bond of Rs 10,000/- (ten thousand) each with two sureties of the like amount each in connection with Biraul P.S. Case No. 246 of 2014 to the satisfaction of learned Sub Divisional Judicial Magistrate, Biraul at Benipur, Darbhanga.
(Hemant Kumar Srivastava, J) A.K.V./-
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