Badridas Firm Of Purulia v. Governor-general For India In Council
Badridas Firm Of Purulia v. Governor-general For India In Council
(High Court Of Judicature At Patna)
| 01-04-1946
Advocate List
Bench
- HON'BLE JUSTICE Sinha, J
Eq Citations
- AIR 1947 PAT 118
- LQ/PatHC/1946/81
Head Note
CRIMINAL PROCEDURE - Bail/Anticipatory bail/Surety - Anticipatory bail - Bail granted to accused, on the ground that he was not a flight risk, and that the charge sheet was not yet filed -- Bail granted to accused, who was alleged to have committed murder of his wife, on the ground that he was not a flight risk, and that the charge sheet was not yet filed (Para 12)
