Patna High Court - Orders
Masal Yadav vs The State Of Bihar on 30 October, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39134 of 2012
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Masal Yadav, son of Bharati Yadav, resident of village Athar, P.S. Koran
Sarai, district Buxar .... Petitioner
Versus
The State Of Bihar .... Opposite Party
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 30-10-2012Heard the learned counsel for the petitioner and the State.
This is a petition for grant of regular bail for offence under Sections 395 and 397 of the Penal Code.
The only material against the petitioner is the confessional statement of the co-accused. The learned counsel for the petitioner submits that neither the petitioner has been named in the first information report nor any recovery has been made from the possession of the petitioner and the petitioner has no criminal antecedent.
Hence, having regard to the facts and circumstances of the case, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) with two sureties of the like amount each in connection with Koran Sarai P.S. Case No. 13 of 2012 to the satisfaction of the Chief Judicial Magistrate, Buxar, subject to the condition that one of the bailors shall be a close relative of the petitioner, who will affidavit to the effect that the petitioner has no criminal antecedent and the trial Court after being satisfied, enlarge the petitioner on bail.
(Gopal Prasad, J) SA/-