Satyendra Yadav vs The State Of Bihar on 17 October, 2017

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Patna High Court - Orders

Satyendra Yadav vs The State Of Bihar on 17 October, 2017

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.50699 of 2017
                        Arising Out of PS.Case No. -153 Year- 2016 Thana -MAIRWA District- SIWAN
                 ======================================================
                 Satyendra Yadav, son of Sri Paras Yadav, resident of village Phoowariya,
                 P.S. Maurwa, District Siwan
                                                                        .... .... Petitioner
                                                 Versus
                 The State of Bihar
                                                                   .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s      :   Mr. Gajendra Kumar Singh
                 For the Opposite Party/s    : Mr. Bhanu Pratap Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   17-10-2017

Heard learned counsel for the petitioner.

This is an application for grant of provisional bail in connection with Mairwa P.S. Case No. 153 of 2016 registered for the offences punishable under Sections 147, 148, 149, 341, 342, 332, 333, 337, 338, 353, 427, 307, 272, 273, 420, 504, 506 of the Indian Penal Code and Sections 47, 53(c), 54 and 61 of Bihar Excise Amendment Act, on the ground that petitioner has to perform shradh of his father.

Submission of learned counsel for the petitioner is that he is in custody since 22.2.2017 and earlier prayer for bail of the petitioner was rejected by this Court in Cr.Misc.No. 17715 of 2017, vide order dated 18.4.2017 and in support of his contention he has annexed Annexure-3, the death certificate.

Heard learned APP also.

Patna High Court Cr.Misc. No.50699 of 2017 (2) dt.17-10-2017

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Having heard both sides and in view of the facts and circumstances, as stated above, learned court below is directed to release the petitioner on provisional bail for a period of 15 days from the date of his release to its own satisfaction. It is made clear that on the 16th day petitioner must surrender and file surrender certificate before the court below as well as before this Court in the present case.

(Vinod Kumar Sinha, J) spal/-

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Patna High Court - Orders