Kishan Sharma vs The State Of Bihar
2021 Latest Caselaw 3960 Patna

      IN THE HIGH COURT OF JUDICATURE AT PATNA
              CRIMINAL MISCELLANEOUS No. 37889 of 2020
           Arising Out of PS. Case No.-11 Year-2019 Thana- KOPA District- Saran
 ======================================================

Kishan Sharma, aged about 19 years, Male son of Ramakant Sharma, Resident of Village- Bhatwalia, PS-Kopa, District-Saran.

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

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

For the Petitioner/s : Mr. Ashhar Mustafa, Advocate For the State : Mr. Kalyan Shankar, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 04-08-2021

The matter has been heard via video conferencing.

2. Heard Mr. Ashhar Mustafa, learned counsel for the

petitioner and Mr. Kalyan Shankar, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State.

3. The petitioner was in custody in connection with S.

Tr. No. 95 of 2020 arising out of Kopa PS Case No. 11 of 2019

dated 19.01.2019 instituted under Sections 302/34 of the Indian

Penal Code had moved the Court in the present case for bail.

4. As this was the second attempt for bail since earlier

such prayer was rejected by order dated 11.12.2019 passed in Cr.

Misc. No. 45371 of 2019, by order dated 23.06.2021, a fresh

report was called from the trial Court. In terms thereof, a report

has been submitted by learned ADJ-5, Saran dated 30.07.2021, in Patna High Court CR. MISC. No.37889 of 2020 dt.04-08-2021

which it has been stated that he has disposed of the trial on that

day and the petitioner has been acquitted and, thus, release order

in his favour has been issued.

5. Having regard to the aforesaid, nothing further

remains in the present petition and accordingly, the same stands

disposed of.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T