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Suraj Mochi @ Gopal Jee vs State Of Bihar on 24 September, 2008

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Cr.Misc. No.28436 of 2008
                               SURAJ MOCHI @ GOPAL JEE
                                           Versus
                                    STATE OF BIHAR
                                          -----------

3/       24.09.2008

Prayer of the petitioner is for grant of bail in Naubatpur P.S. Case No. 13 of 2003 registered under Sections 147,148,149,324,307,302,120B,435,436,427,448,379,332,333 of the Indian Penal Code, 27 of the Arms Act, 3/4/5 of Explosive Substance Act and 17 of the Criminal Law Amendment Act..

Mr. Ajay Kumar Sinha, appearing on behalf of the petitioner submits that other co-accused persons having identical allegations, have been released on bail vide order dated 12.4.2007 passed in Cr. Misc. No. 3027 of 2004 and order dated 22.7.2004 passed in Cr. Misc. No. 3027 of 2004.

Having heard learned counsel for the party and taking into consideration the facts and circumstances of the case, I allow this application and direct that the petitioner above named be released on bail on furnishing personal bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the A.C.J.M., Danapur, Patna in connection with Naubatpur P.S. Case No. 13 of 2003.

S.B.P.                                                    (Chandramauli Kr. Prasad, J.)