Patna High Court - Orders
Sanjay Kumar Mishra @ Ravi Kumar vs State Of Bihar on 1 February, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.30889 of 2009
SANJAY KUMAR MISHRA @ RAVI KUMAR SON OF RAJENDRA
MISHRA, R/O VILLAGE- MOHANPUR, P.S.- SINGHWARA, DISTRICT- DARBHANGA
Versus
STATE OF BIHAR
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4 01/02/2010Heard Mr. Ganesh Prasad Singh the learned Senior Counsel for the petitioner and learned APP for the State.
Altogether four persons are named as accused. Besides the petitioner, Sanjay Sahi, Manuwa and Ganesh Prasad Yadav are other named accused persons.
The petitioner is in custody since 22.7.2002. According to the report of the Court below, the case is fixed for framing of charge against the accused persons.
Considering the period of detention and stage of the case, the petitioner above named is directed to be released on furnishing of bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge,F.T.C.-2/concerned Court, Muzaffarpur in S. Tr. No. 302 of 2002 arising out of Ahiyapur P.S. Case No. 288 of 1998.
avin (Shyam Kishore Sharma, J.)