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Rajiv Kumar Nayan @ Rajiv Nayan Rai vs State Of Bihar on 12 September, 2008

Author: Dharnidhar Jha

Bench: Dharnidhar Jha

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Cr.Misc. No.35155 of 2008
                         RAJIV KUMAR NAYAN @ RAJIV NAYAN RAI
                                        Versus
                                    STATE OF BIHAR
                                     -----------

2.   12.9.2008

Heard.

There is some dispute between the parties for land and on that account it is alleged that all accused persons came and at the orders of co-accused the petitioner fired a shot which hit the informant below the knee joint.

Let the above named petitioner be released from custody on furnishing bond of Rs.10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of A.C.J.M.Hilsa(Nalanda) in Ekangar Sarai P.S.Case no.156 of 2007.

( Dharnidhar Jha, J. ) B.Kr.