Patna High Court - Orders
Ramashish Yadav vs The State Of Bihar on 6 April, 2016
Author: Jitendra Mohan Sharma
Bench: Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6156 of 2016
Arising Out of PS.Case No. -223 Year- 2012 Thana -FATEHPUR District- GAYA
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Ramashish Yadav Son of Munni Yadav, resident of village- Pendari, P.S.
Fatehpur, District- Gaya
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Deep Nishi, Advocate
For the Opposite Party/s : Mr. M.Rab(App)
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CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
3 06-04-2016Heard the learned counsel for the petitioner as well as the learned A.P.P. for the State.
The petitioner seeks bail in a case for the offences punishable under section 302/34 of the Indian Penal Code.
Manorma Devi, the sister of the informant was married with Barahama Dev Yadav, who was working at Factory in Raniganj and he died one month ago and thereafter, the petitioner and other co-accused committed murder of Manorma Devi also.
Submission is of false implication and that the petitioner is brother-in-law having no concern with the family affair of Manorma Devi or her husband, co-accused Munni Yadav, who is father-in-law, has already been allowed bail vide Cr. Misc. Patna High Court Cr.Misc. No.6156 of 2016 (3) dt.06-04-2016 2/2
No.36438 of 2015, the deceased was widow and she was not keeping well after the death of her husband and due to illness, she died, there is no eye witness of the occurrence and merely on suspicion, the case has been instituted.
The learned A.P.P. opposes the prayer of bail by submitting that the injuries have been found on the person of the deceased.
In the facts and circumstances stated above, considering that father-in-law has also been allowed bail and as such the petitioner, above named, is also directed to be released on bail on execution of bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Gaya in connection with Fatehpur P.S. Case No.223 of 2012 subject to the conditions that one of the bailors must be near relative and another having sufficient immovable property within the territorial jurisdiction of the court concerned and the petitioner shall remain present on each and every date during trial and the default on two consecutive dates on his part without any reason shall disentitle the petitioner from privilege of bail.
(Jitendra Mohan Sharma, J) N.H./-
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