Ravi Nepali And Anr vs State Of Jharkhand on 4 July, 2013

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Jharkhand High Court

Ravi Nepali And Anr vs State Of Jharkhand on 4 July, 2013

Bench: H.C. Mishra

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No.523 of 2013

          1. Ravi Nepali
          2. Binod Yadav                                       .....   Petitioners
                                     Versus
          The State of Jharkhand                               ....      Opposite Party

          CORAM:       HON'BLE MR. JUSTICE H.C. MISHRA

          For the Petitioners         :     Mr. Dilip Kumar Chakraverty
          For the State               :     A. P.P.
                                      -----
4/4.7.2013

This application will be heard. Admit.

Call for the lower court records.

During the pendency of this application, the petitioners Ravi Nepali and Binod Yadav shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of like amount each to the satisfaction of Sri Abhimanyu Kumar, learned Judicial Magistrate, 1st Class, Jamshedpur, or his successor, in connection with G.R. Case No.2101 of 1999 / T.R. No.1751 of 2011.

(H. C. Mishra, J) R.Kumar

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