Patna High Court - Orders
Pulish Yadav @ Polish Yadav @ Brij ... vs The State Of Bihar on 27 February, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5459 of 2012
======================================================
1. Polish Yadav @ Pulish Yadav @ Brij Kishore Yadav S/O Ramchhatri
Yadav Resident of Village- Ahirawa Tola, P.S.- Raxaul, District- East
Champaran
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 27-02-2012Heard learned counsels for the petitioner and the State.
The petitioner is languishing in custody since 12.07.2011 in a case registered for the offences punishable under Sections 302, 201/34 of the Indian Penal Code.
On recovery of the dead body the FIR was lodged when suspicion was raised that threatening was given by the accused side at earlier point of time.
Considering the suspicious nature of accusation and others have been granted bail vide Cr. Misc. No. 13673 of 2011, let the above named petitioner, be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned 2nd Additional Sessions Judge, Patna High Court Cr.Misc. No.5459 of 2012 (2) dt.27-02-2012 2/2 Motihari, East Champaran in connection with Sessions Trial No. 686 of 2011 arising out of Ramgarhwa P.S. Case No. 161 of 2010.
(Dinesh Kumar Singh, J.) DKS/