Patna High Court - Orders
Ravindra Mehta vs The State Of Bihar on 22 January, 2010
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.1224 of 2010
RAVINDRA MEHTA, S/o Suneshwar Mehta.
Versus
THE STATE OF BIHAR
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02. 22.01.2010Heard learned counsel for the petitioner and the State.
The petitioner seeks bail in a case instituted for the offences under Section 302/34 of the Indian Penal Code, Section 27 of the Arms Act and Section 17 of CLA Act.
Taking into consideration the fact that the petitioner is not named in the First Information Report wherein 80 to 82 extremists were mentioned being the miscreants and the petitioner has been implicated only on the statement of spy since he is suspected to be a member of the MCC, let the petitioner above named who is in custody since 17.02.2009 be released on bail on furnishing bail bond of Rs. 5,000/- (Five Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Aurangabad in connection with Tandwa P.S. Case No. 34 of 2003 subject to the following conditions:- (i) That one of the bailors will be -2- a close relative of the petitioner who will give an affidavit giving genealogy as to how he is related with the petitioner. (ii) That the bailor shall also state on affidavit that he will inform the court concerned if the petitioner is implicated in any other case of similar nature after his release in the present case and thereafter the court below will be at liberty to initiate the proceeding for cancellation of bail on the ground of misuse. (iii) That the petitioner will give an undertaking that he will receive the police papers on the given date and be present on date fixed for charge and if he fails to do so on two given dates and delays the trial in any manner, his bail will be liable to be cancelled for reasons of misuse. (iv) That the petitioner will be well represented on each date and if he fails to do so on two consecutive dates, his bail will be liable to be cancelled.
In view of the political orientation of the petitioner it is desirable that the petitioner be directed to appear before the Supdt. of Police, Aurangabad within fifteen days of his release from custody with a copy of this order and thereafter every two weeks for the next nine months in which period the conduct of -3- the petitioner will be watched by the S.P. In case the petitioner's conduct is found wanting in any manner a report will be made to the court concerned about the same who will initiate a proceeding for cancellation of bail for reasons of misuse of bail.
(Anjana Prakash, J.) Vikash/-