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Patna High Court - Orders

Pradeep Sardar vs State Of Bihar on 3 March, 2010

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Cr.Misc. No.44696 of 2009
 1. PRADEEP SARDAR S/O RAMDEO SARDAR R/O DUMARIA, P.S. TRIBENIGANJ,
                  DISTT. SUPAUL------------------Petitioner.
                                 Versus
                        1. THE STATE OF BIHAR

2.    3.3.2010

Heard learned counsel for the petitioner and the State.

Gun seized in the case is recovered by public.

In the facts and circumstances of the case, in the event of arrest or surrender within a period of 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 the C.J.M., Supaul, in connection with Tribeniganj P.S. case no.88 of 2008 , subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.

          Sudip                         ( Mandhata Singh, J. )