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Patna High Court - Orders

Ramavati Devi vs State Of Bihar on 10 February, 2010

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Cr.Misc. No.1567 of 2010
                                  RAMAVATI DEVI
                                          Versus
                                  STATE OF BIHAR
                                        -----------


2    10.2.2010

Heard learned counsel for the parties.

The submission of learned counsel for the petitioner is that similarly situated co- accused has been allowed anticipatory bail by this Court.

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 petitioner shall be released on bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Motihari in Kalyanpur (Motihari) P. S. Case No. 56 of 2009, subject to the condition as laid down under section 438(2) Cr.P.C.

AI                                                             ( Mandhata Singh, J.)