Patna High Court - Orders
Panna Rai vs State Of Bihar on 10 March, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.5881 of 2010
PANNA RAI
Versus
STATE OF BIHAR
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02. 10.03.2010Heard both sides.
Petitioner has renewed his prayer for grant of bail in view of the liberty granted to him by order dated 10.09.2009 (Annexure-1).
Order dated 10.09.2009, would show that even after noticing the fact that similarly placed co-accuseds had been granted the privilege of bail, his prayer for bail was rejected as he had initially absconded for a pretty long time. He was, however, granted liberty to renew prayer for bail after five months.
In the facts and circumstances of the case, petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- ( ten thousand) with two sureties of the like amount each to the satisfaction of the CJM, Araria, in connection with Bhargama P.S.Case No. 94 of 2005, subject to the following conditions:
(i) One of the bailors should be the
own/close family member of the
petitioner.
(ii) The petitioner shall appear in person before the Court below on each date fixed at the trial after the charges are framed. In case of default in such 2 appearance on two consecutive dates, it shall be open to the trial Court to cancel the bail bond of the petitioner and secure his arrest in accordance with law.
Sym ( Kishore K. Mandal, J.)