Patna High Court - Orders
Surendra Ravidas vs State Of Bihar on 22 January, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.47477 of 2008
SURENDRA RAVIDAS
Versus
STATE OF BIHAR
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2. 22.1.2009. Heard both sides.
Petitioner is an accused in a case under section 427 besides some other sections of the Penal Code, Section 17 of the Criminal Law Amendment Act, ¾ of Explosive Substances Act and 27 of the Arms Act.
It is submitted that the entire case is false and baseless and he has been implicated in this case due to village politics. One of the named accused, namely, Mahesh Choudhary and the other Vijay Paswan have already been granted bail by another Bench of this Court vide order dated 22.8.2008. The case of this petitioner stands on similar footing.
Having regard to the facts and circumstances, petitioner, namely,Surendra Ravidas is directed to be released on bail on his furnishing bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of C.J.M., Nawadah in Sirdalla P.S. Case No.35 of 2008.
( Ghanshyam Prasad ) N.H./