ABHYANAND SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) WRIT PETITION (CRIMINAL) NO. 420 OF 2021 The present petition was originally filed with a complaint that arising from the self-same FIR, bail applications were filed separately by two accused persons and the one which was filed later was listed before the High Court of Patna and post-arrest bail was granted to him, but the petitioner who had filed the bail application earlier, his application was not listed and despite a request been made, his bail application could not be taken on board and that was the reason for which the petitioner approached this Court by filing petition under Article 32 of the Constitution.

(2.) This Court took cognizance of this fact as it reveals from the order dtd. 25/10/2021.

(3.) It was later informed to this Court that the bail application filed by the writ petitioner was also listed before the High Court of Patna and he too was granted post-arrest bail.