Patna High Court - Orders
Rama Nand Singh & Ors vs State Of Bihar on 2 August, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.19182 of 2010
1. RAMA NAND SINGH son of Ram Charan Singh
2. Hari Lal Singh @ Harinandan Kumar son of Rama Nand Singh
3. Pradeep Singh, son of Shekhar Singh
4. Dhirendra Singh @ Dhire Singh son of Lakhan Singh----------Petitioners.
Versus
STATE OF BIHAR .
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4. 2.8.2010Heard Learned counsel for the petitioners and the State.
Submission of the learned counsel for the petitioners is that only non-bailable offence under section 3 (1)(X) of the Scheduled Caste and Scheduled Tribe(Prevention of Atrocities) Act is not made out in the case as none of the members of the scheduled caste was abused in name of his/her caste. The person who was managing the feast was only directed and now difference is resolved also.
Having regard to the facts and circumstances of the case, in the event of arrest or surrender within a period of one month from the date of receipt/production of a copy of this order, above named petitioners 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, Araria, in connection with Narpatganj P.S. case no.233 of 2008 ,subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
Sudip ( Mandhata Singh,J )