Patna High Court - Orders
Bhushan Sharma @ Bipin @ Bipin Ji & Anr vs The State Of Bihar on 16 April, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.48910 of 2012 (4) dt.16-04-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 48910 of 2012
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1. Bhushan Sharma @ Bipin @ Bipin Ji, Son of Late Ragho Singh
2. Arjun Paswan @ Ramesh, Son of Nanhak Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
4 16-04-2013Heard learned counsel for the petitioners and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 147, 148, 342, 435, 427, 307 and 386 of the Indian Penal Code, Sections ¾ of the Explosive Substance Act as well as Section 17 of the Criminal Law Amendment Act.
Petitioners have not named in the First Information Report. The name of the petitioners finds place on the basis of confessional statement of the co-accused. The petitioners are in jail custody since 07.01.2012 Hence, having regard to the facts and circumstances of the case, the petitioners above named are ordered to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gaya in connection with Tekari P. S. Case No. 82 of 2010.
(Gopal Prasad, J) Kundan/-