Patna High Court - Orders
Rajnath Singh vs The State Of Bihar on 9 April, 2014
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.42113 of 2013 (3) dt.09-04-2014
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IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42113 of 2013
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1. Dinesh Singh Son Of Late Ram Ashish Singh Resident Of Village Sakla,
P.S.- Karakat (Gorari), District- Rohtas .... Petitioner
Versus
1. The State Of Bihar .... Opposite Party
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With
Criminal Miscellaneous No.45423 of 2013
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1. Rajnath Singh S/O Late Ram Ashish Singh Resident Of Village- Sakla,
P.S- Karakat (Gorari), District- Rohtas At Sasaram .... Petitioner
Versus
1. The State Of Bihar .... Opposite Party
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Appearance :
(in both the cases)
For the Petitionera : Mr. Vikramdeo Singh, Adv.
For the Opposite Party : Mr. Sunil Kumar Pandey, APP
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 09-04-2014Heard the learned counsel for the petitioners and the State.
This is a petition for grant of regular bail for offence under Sections 302/34 of the Penal Code and 27 of the Arms Act.
The petitioners have been named in the first information report and it is stated that there is land dispute between the parties and the petitioners have threatened the deceased that until they will not kill him they will not tonsure or cut their hair and since they have tonsured or cut their hair, it is alleged that they have done the occurrence. The learned counsel for the petitioners submits that there is no eye witness to the occurrence either in the first information report or in the case diary and the allegation has been made only on suspicion and except suspicion there is nothing.
The learned counsel for the State does not deny Patna High Court Cr.Misc. No.42113 of 2013 (3) dt.09-04-2014 2/2 the fact.
Hence, having regard to the facts and circumstances of the case, the petitioners, above named, are directed to be released on bail on furnishing bail bonds of Rs.10,000/- (rupees ten thousand) each with two sureties of the like amount each in connection with Karakat P.S. Case No. 210 of 2012 to the satisfaction of the Subdivisional Judicial Magistrate, Bikramganj, Rohtas.
(Gopal Prasad, J) SA/ T