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Bhanu Pratap Singh @ Bhutani vs The State Of Bihar
2021 Latest Caselaw 1364 Patna

Citation : 2021 Latest Caselaw 1364 Patna
Judgement Date : 9 March, 2021

Patna High Court
Bhanu Pratap Singh @ Bhutani vs The State Of Bihar on 9 March, 2021
       IN THE HIGH COURT OF JUDICATURE AT PATNA
               CRIMINAL MISCELLANEOUS No.31895 of 2020
           Arising Out of PS. Case No.-273 Year-2019 Thana- EKMA District- Saran
  ======================================================

Bhanu Pratap Singh @ Bhutani, aged about 28 years, Gender- Male, S/o Tej Pratap Singh @ Bhola Singh, resident of Village- Bangra, P.S.- Daudpur, District-Saran.

... ... Petitioner/s

Versus

The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Krishna Prasad Singh, Senior Advocate with Mr. Bhaskar Shankar, Advocate For the State : Mr. Jharkhandi Upadhyay, APP For the Informant : Mr. Bindhyachal Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 09-03-2021

Heard Mr. Krishna Prasad Singh, learned senior

counsel along with Mr. Bhaskar Shankar, learned counsel for the

petitioner; Mr. Jharkhandi Upadhyay, learned Additional Public

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

and Mr. Bindhyachal Singh, learned counsel for the informant.

2. The petitioner apprehends arrest in connection with

Ekma PS Case No.273 of 2019 dated 20.10.2019, instituted

under Sections 302, 120-B/34 of the Indian Penal Code and 27

of the Arms Act, 1959.

3. Learned counsel for the petitioner fairly submitted

that as per the allegation, he is the main assailant.

4. Learned APP and learned counsel for the informant Patna High Court CR. MISC. No.31895 of 2020 dt.09-03-2021

submitted that against the petitioner there are two other cases

also under grave sections of the Indian Penal Code.

5. Having considered the facts and circumstances of

the case and submissions of learned counsel for the parties, the

Court is not inclined to grant pre-arrest bail to the petitioner.

6. Accordingly, the application stands dismissed.

(Ahsanuddin Amanullah, J)

J. Alam/-

AFR/NAFR U T

 
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