Patna High Court - Orders
Gajendra Prasad vs State Of Bihar & Anr on 9 January, 2013
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court Cr.Misc. No.130 of 2013 (2) dt.09-01-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.130 of 2013
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Gajendra Prasad, son of Prabhu Nath Rai, resident of village-Fatehpur
Chain, P.S.-Awatar Nagar, District- Saran at present resident of Navin
Cinema Road, P.S.-Hajipur town, district- Vaishali.
.... .... Petitioner/s
Versus
1. The State of Bihar &
2. The Civil Surgeon-cum-Chief Medical Officer, Sadar Hospital, Hajipur,
Vaishali.
.... .... Opposite Party/s
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2/ 09-01-2013Heard learned counsel for the petitioner and the State.
The petitioner seeks anticipatory bail in a case instituted for the offence under sections 22, 23, 24, 25, 26, 29 PNDT Act, 1994.
Considering the nature of allegation despite the fact that co-accused has been extended the privilege of anticipatory bail, I am not inclined to extend the privilege of anticipatory bail to the petitioner.
Prayer for anticipatory bail is rejected.
(Anjana Prakash, J) JA/-