Patna High Court - Orders
Mahesh Prasad @ Munshi Ji vs The State Of Bihar on 21 September, 2016
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.297 of 2012
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Mahesh Prasad @ Munshiji, S/o Late Ishwari Prasad, resident of Village-
Lalsi Bihga, P.S- Hilsa, District- Nalanda. .... .... Appellant.
Versus
The State of Bihar. .... .... Respondent.
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Appearance :
For the Appellant : Mrs. Kumari Sujata Sinha, Adv.
For the Respondent : Mr. S.C. Mishra, APP
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CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH
And
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH)
06 21-09-2016Re.: I.A. No.1674 of 2016 This interlocutory application has been filed by the sole-appellant renewing his prayer for bail.
The allegation is that while petitioner was traveling in a public carrier bus from one of his bags certain ammunitions and a detonator was found. He has been convicted to serve life sentence.
Learned counsel for the appellant submits that the appellant has been in custody for seven years and there is no likelihood of appeal being heard at an early date.
Considering the aforesaid, during pendency of this Patna High Court CR. APP (DB) No.297 of 2012 (06) dt.21-09-2016 -2- appeal, let the appellant - Mahesh Prasad alias Munshiji shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of A.D.J., Fast Track Court No.4, Nalanda at Biharsharif in connection with Session Trial No.674 of 2009 (arising out of Deepnagar P.S. Case No.168/2008).
Accordingly, this interlocutory application is disposed of.
(Navaniti Prasad Singh, J.) (Ashwani Kumar Singh, J.) Trivedi/-
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