Mohan Yadav vs The State Of Bihar on 14 September, 2015

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Patna High Court - Orders

Mohan Yadav vs The State Of Bihar on 14 September, 2015

Bench: Anjana Mishra

      Patna High Court Cr.Misc. No.48771 of 2014 (4) dt.14-09-2015




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Criminal Miscellaneous No.48771 of 2014
                    Arising Out of PS.Case No. -144 Year- 2013 Thana -SAHEBPUR KAMAL District- BEGUSARAI
                   ======================================================
                   1. Mohan Yadav Son of Paras Yadav Resident of Village - Barkhandi Tola,
                   P.S. - Muffasil, District - Khagaria.

                                                                                 .... ....   Petitioner/s
                                                          Versus
                   1. The State of Bihar

                                                                 .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     :  Mr. Binod Kumar
                   For the Opposite Party/s   : Mr. Mustaque Alam (App)
                   ======================================================
                   CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
                   ORAL ORDER

4   14-09-2015

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner apprehends his arrest in connection with Sahebpur Kamal P.S. Case No. 144 of 2014 registered for the offences punishable under Sections 302, 201 and 326/34 of the Indian Penal Code.

Learned counsel for the petitioner submits that the petitioner being the Sarhu of the deceased has been named subsequently in connection with the murder of the deceased though there is no cogent material on record to connect the petitioner with the present case. It is further submitted that the brother and Bhabhi of the deceased have been extended the privilege of regular bail by this Court.

Considering the nature of allegation and that the name of the petitioner has transpired only on mere suspicion, Patna High Court Cr.Misc. No.48771 of 2014 (4) dt.14-09-2015 let the petitioner above named, in the event of his arrest or surrender before the Court below within a period of three weeks from the date of receipt/production of a copy of this order, be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Begusarai in connection with Sahebpur Kamal P.S. Case No. 144 of 2014, subject to the conditions as laid down under Section 438 (2) of the Cr. P.C. (Anjana Mishra, J) Jagdish/-

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Patna High Court - Orders