Patna High Court - Orders
Krishna Kumar Dubey @ Krishna Dubey & Anr vs State Of Bihar on 8 January, 2010
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.45891 of 2009
1. KRISHNA KUMAR DUBEY @ KRISHNA DUBEY, S/O LATE
INDRASHAN DUBEY
2. RAMA SHANKAR SINGH, S/O LATE RAM SUBHAG SINGH
BOTH R/O VILLAGE HAKAM, P.S., SIWAN(M) O.P. MAHADEVA,
DISTRICT SIWAN .. Petitioner
Versus
STATE OF BIHAR .. Opposite Party
****
/2/ 08.01.2010 Heard both the sides.
2. The petitioner seeks bail in a case instituted
under Sections 467, 468, 471, 472 and 420 of the Indian Penal
Code.
3. Taking into consideration the fact that the entire
case is based on documents the petitioner is in custody since
13.11.2009, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.5,000/- (rupees five thousand) with two sureties of the like amount each in connection with Siwan Town P.S. Case No. 171 of 2009 to the satisfaction of the Chief Judicial Magistrate, Siwan, on the conditions (i) that one of the bailors will be 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 affidavit 2 shall clearly state that the petitioner is not an accused in any other case and if he is, he shall not be released on bail, (iii) 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 and (iv) 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 then his bail will be liable to be cancelled for reasons of misuse.
(Anjana Prakash, J.) S.A.