Patna High Court - Orders
Ashok Sao @ Ashok Kumar Arya & Anr vs State Of Bihar on 6 May, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.35648 of 2010
1. ASHOK SAO @ ASHOK KUMAR ARYA
2. MANOJ SAO @ MANOJ KUMAR
--------------------------- PETITIONERS
Versus
STATE OF BIHAR
-----------
3 6.5.2011 Heard learned counsel for the
petitioners and the informant.
Submission is that the deceased was
poisoned by petitioners as he had come to their home after a talk to resolve the differences in Nawada Court. The submission of learned counsel for the petitioners is that a proceeding under section 107 Cr.P.C. was pending in between the parties. Parties were to appear in the Court of Execution Magistrate but the deceased did not appear rather an application was filed on his behalf to allow them to be represented by their Lawyer, so, according to learned counsel, there was no question of accompanying him with petitioners, final form is submitted in the case.
Thus, having regard to the facts and circumstances of the case, in the event of arrest or surrender within one month from the date of communication of this order, the above named petitioners shall be released on bail on 2 furnishing bail bond of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Nawada in Nawada Town P.S. Case No. 160/2006, subject to the condition as laid down under section 438(2) Cr.P.C.
AI ( Mandhata Singh, J.)