Patna High Court - Orders
Paras Yadav vs The State Of Bihar on 18 June, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.4196 of 2012
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Paras Yadav S/O Late Ramdhari Yadav Resident Of Srinagar, P.S.-
Srinagar (Pujaha), District- West Champaran .... .... Petitioner
Versus
The State Of Bihar .... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
4 18-06-2012Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
Petitioner is one of the named accused in this case with allegation of causing some injuries by fire arms upon the informant. Submission is of false implication in a petty land dispute and petitioner is in custody since 10.12.2011 having no criminal antecedent.
If it is so, the petitioner is directed to be enlarged on bail on furnishing bonds of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Bettiah, West Champaran, in Srinagar P.S. Case no. 59 of 2011, subject to the conditions that the petitioner shall remain present before the court below on each and every date till disposal of the case. If the petitioner fails to remain present on two consecutive dates without any reasonable explanation the privilege granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) A.Ahmad/-