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[Cites 1, Cited by 2]

Patna High Court - Orders

Arun Kumar Paswan @ Arun Paswan & Ors vs The State Of Bihar on 28 August, 2009

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      Cr.Misc. No.26987 of 2009
         1. BHANU PRATAP SINGH, son of late Parshuram Singh, resident of village-
             Shitalpatti, P.S.-Taraiya, District-Saran
         2. Saresh Narain Singhm@ Shrestha Narain Singh, son of late Badri Narain
             Singh, resident of village-Shitalpatti, P.S.-Chiraiya, District-East Champaran
         3. Baijnath Rai, son of late Kishori Rai, resident of village-Marui, P.S.-Patepur,
             District-Vaishali
         4. Ramjee Ram, son of late Jagdish Ram, resident of village-Mahuar, P.S.-
             Sahpur, District-Bhojpur ---------------------------------------------Petitioners.
                                                     Versus
                                            STATE OF BIHAR
                                                       with
                                      Cr.Misc. No.29423 of 2009
       1. ARUN KUMAR PASWAN @ ARUN PASWAN, son of Deep Narayan Paswan,
          resident of village-Pipraun, P.S.-Harlakhi, District-Madhubani
       2. Bhola Ram, son of late Dikhi Ram, resident of village-Heerapatti, P.S.-Rajnagar,
          District-Madhunbani
       3. Ram Jatan Paswan, son of Charitra Paswan, resident of village-Rampati(Bishara
          Tola), P.S.-Rajnagar, District-Madhubani------------------------------Petitioners.
                                                     Versus
                                         THE STATE OF BIHAR
                                                   -----------

2.   28.8.2009

Heard learned counsel for the petitioners and the State.

The submission of learned counsel for the petitioners is that similarly situated accused, namely, Prabhu Dayal Singh, has been admitted to bail by a Bench of this Court in Cr. Misc. no.46953 of 2008. As such, arrest of the petitioners at the moment is not justified.

In that view of the matter, in the event of arrest or surrender within one month from the date of communication of this order the above named petitioners of both the petitions shall be released on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Samastipur, in connection with Samastipur (Town) P.S. case no.324 of 2003 , subject to the condition as laid down under section 438(2) of the Code of Criminal Procedure.

           Sudip                                  ( Mandhata Singh, J )