Patna High Court - Orders
Lal Mohar Ram vs State Of Bihar on 26 September, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.32544 of 2008
LAL MOHAR RAM
Versus
STATE OF BIHAR
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2 26/09/2008Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner was apprehended with one rifle and cartridge on 6.2.2008 and since then he is in jail.
Considering the period of detention, the petitioner Lal Mohar Ram is directed to be released on bail on furnishing of bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the C.J.M., Rohtas at Sasaram in connection with Karaghar P.S. Case No. 30 of 2008.
avin (Shyam Kishore Sharma, J.)