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Ravi Shankar Prasad Srivastava vs State Of Bihar Thru. Vig. on 2 September, 2009

                  IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Cr.Misc. No.30308 of 2009
                       RAVI SHANKAR PRASAD SRIVASTAVA
                                           Versus
                            STATE OF BIHAR THRU. VIG.
                                         -----------

2.   2.9.2009

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner is in custody for approximately three months in a Police case under the Prevention of Corruption Act on allegation of having taken illegal gratification of Rs. 2000/-

Having considered the facts and circumstances of the case, let the petitioner above named be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the Special Judge, Vigilance IInd Patna in connection with Special Case No. 25/2009 (arising out of Nigrani P.S. Case No. 65/2009).

      P. Kumar                                                         (Navin Sinha, J.)