Patna High Court - Orders
Manoj Singh vs The State Of Bihar on 20 March, 2018
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.M isc. No.2802 of 2018 (5) dt.20-03-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.2802 of 2018
Arising Out of PS.Case No. -171 Year- 2016 Thana -KARAKAT District- SASARAM (ROHTAS)
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1. Manoj Singh Son of Late Ramashray Singh resident of Village -
Kanchanpur (Amartha), P.S. - Karakat, District - Roh.... .... Petitioner/s
Versus
1. The State of Bihar. .... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Saroj Kumar
For the Opposite Party/s : Mr. Sri Uma Shankar Prasad Singh
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
5 20-03-2018Heard learned Counsel for the petitioner and the State.
Petitioner, already in custody, seeks bail in Karakat PS Case No. 171 of 2016 registered under Sections 341, 342, 323, 504, 506, 307/34 and 302 of the IPC.
The allegation in brief is that the deceased was invited in the ceremony held in the house of the petitioner, there was shortage of food for which he made comment, thereafter all the accused persons assaulted him and it is alleged that the petitioner gave lathi blow over head of the deceased.
Learned Counsel for the petitioner submits that on trivial issue the quarrel took place, father and mother of the deceased have stated in their statement recorded in para 75 and 76 of the case diary that it was Satyendra who gave blow over the deceased and not the petitioner, only one injury is found on the head of the deceased which was proved fatal, moreover the petitioner has no criminal antecedent and is in custody since 21.11.2017.
Having considered the said facts and circumstances, the petitioner, namely, Manoj Singh is directed to 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 CJM Rohtas at Sasaram in connection with Karakat PS Case No. 171 of 2016.
Snkumar/- (Arun Kumar, J.)
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