Patna High Court - Orders
Sudama Yadav vs The State Of Bihar on 24 May, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.5638 of 2022
Arising Out of PS. Case No.-307 Year-2021 Thana- MANJHAGARH District- Gopalganj
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SUDAMA YADAV Son of Late Mangal Yadav Resident of Village- Gausiya
Balua Tola, P.S.- Manjhagarh, District- Gopalganj.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Anant Kumar Mishra
For the Opposite Party/s : Mr.A.G
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 24-05-2022Learned counsel for the petitioner is permitted to remove defect (s), as pointed out by the office, if any, within a period of four weeks from today.
Heard learned counsel for the petitioner and learned APP for the State.
The petitioner has preferred this application for grant of regular bail in a case registered under sections 30(A), 30(B), 30(C), 30(D) of the Bihar Prohibition and Excise Act.
Considering the clean antecedent of the petitioner, the petitioner above-named, is directed to be enlarged on bail after framing of charge in connection with Manjhagarh P.S. Case No. 307 of 2021, on his furnishing bail-bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge Iind-cum- Patna High Court CR. MISC. No.5638 of 2022(2) dt.24-05-2022 2/2 Special Judge, Excise, Gopalganj.
The petitioner shall be released after framing of charge, thereafter the petitioner shall make attendance in the local police station, on 1st Sunday of every month. Any default in making the attendance will result in the cancellation of bail bond of the petitioner.
(Sandeep Kumar, J) sanjeev/-
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