Mahendra Ram vs The State Of Bihar
2021 Latest Caselaw 3959 Patna

      IN THE HIGH COURT OF JUDICATURE AT PATNA
              CRIMINAL MISCELLANEOUS No. 28498 of 2020
 Arising Out of PS. Case No.-401 Year-2019 Thana- MOHANIYA District- Kaimur (Bhabua)
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Mahendra Ram, Male, aged about 28 years, Son of Lalmuni Ram, Resident of Village - Bharkhar, PS- Mohania, District - Kaimur (Bhabua).

... ... Petitioner/s Versus The State of Bihar

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Randhir Kumar No.1, Advocate For the State : Mr. Mukeshwar Dayal, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 04-08-2021

The matter has been heard via video conferencing.

2. Heard Mr. Randhir Kumar No. 1, learned counsel for

the petitioner and Mr. Mukeshwar Dayal, learned Additional

Public Prosecutor (hereinafter referred to as the 'APP') for the

State.

3. The petitioner was in custody in connection with

Mohania PS Case No. 401 of 2019 dated 01.09.2019 instituted

under Section 302 of the Indian Penal Code and this was his

second attempt for bail as earlier such prayer was rejected by

judgment and order dated 16.12.2019 passed in Cr. Misc. No.

79665 of 2019.

Patna High Court CR. MISC. No.28498 of 2020 dt.04-08-2021

4. Today, learned counsel for the petitioner submitted

that the matter has become infructuous as the petitioner has been

convicted.

5. In view of the aforesaid, the petition stands disposed

of.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T