Patna High Court - Orders
Shiva Lal Roy @ Shiva Kumar Roy @ Shiva ... vs State Of Bihar on 17 September, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.32151 of 2009
SHIVA LAL ROY @ SHIVA KUMAR ROY @ SHIVA
NARAYAN ROY, SON OF LATE ISWAR ROY
RESIDENT OF VILLAGE KHAJURI TOLE
CHANAPATI, TEENTOLIA, P.S. KALYANPUR,
DISTRICT SAMASTIPUR
Versus
STATE OF BIHAR
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02. 17.09.2008Heard learned counsel for the petitioner and learned counsel for the State.
The offence alleged is under sections 366A and 372/34 of the Indian Penal Code.
It has been submitted on behalf of the petitioner that the petitioner is not named accused, however, petitioner has been implicated in this case on the confessional statement of victim under Section 164 Cr.P.C. It is further submitted that later on a compromised petition has been filed on behalf of the informant in the court below on realizing her mistake. Petitioner is in custody since 12th of May 2008.
In the facts and circumstances of the case, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Samastipur in connection with Kalyanpur P.S. Case No. 226 of 2007.
Jagdish/- ( Shailesh Kumar Sinha,J.)