Patna High Court - Orders
Shiv Chandra Das vs State Of Bihar on 1 October, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.37166 of 2008
SHIV CHANDRA DAS ----- PETITIONER
Versus
THE STATE OF BIHAR ----- O.P.
For the petitioner: - Sri Anish Chandra, Advocate
For the O.P. : - Sri Dasrath Mehta, APP
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2. 1.10.2008Heard.
Similarly situated accused Milan Das has been admitted to bail by a Bench of this court in Cr. Misc. No. 53586 of 2006, let petitioner Shiv Chandra Das be released from custody on furnishing a bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Vaishali at Hajipur in connection with Bhagwanpur P.S. Case No. 56 of 2006.
DKS/ (Dharnidhar Jha, J)