Patna High Court - Orders
Rama Nand Singh & Anr vs State Of Bihar on 29 April, 2010
Author: Dharnidhar Jha
Bench: Dharnidhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (DB) No.484 of 2010
RAMA NAND SINGH & ANR
Versus
STATE OF BIHAR
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2. 29.4.2010This appeal shall be heard.
Issue notice and call for the lower court records. As regards prayer for bail of appellant No 1 Rama Nand Singh, he is alleged to be an order giver. There is no allegation of committing any overt act as against appellant No. 2, namely, Rajendra Singh.
Let both the appellants, namely, Rama Nand Singh and Rajendra Singh be, till disposal of this appeal, released on their furnishing bonds each of Rs. 10,000/-( ten thousand) with two sureties of the like amount each to the satisfaction of the trial court, i.e., Additional Sessions Judge II, Hilsa( Nalanda) in Sessions Trial No. 2 of 1983.
As regards the sentence of fine, realization thereof shall also remain stayed till disposal of this appeal.
( Dharnidhar Jha, J.)
Kanth (Akhilesh Chandra, J.)