Patna High Court - Orders
Ram Lalit Mahto vs State Of Bihar on 1 September, 2010
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.31918 of 2010
RAM LALIT MAHTO SON OF SHRI DAO NARAYAN MAHTO,
RESIDENT OF VILLAGE MEHTARPATTI, P.S. BASOPATTI,
DISTRICT MADHUBANI.
Versus
STATE OF BIHAR
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2/ 01-09-2010Heard the parties.
In a criminal prosecution registered under section 25(1B)a/26 of the Arms Act, the petitioner is named in the F.I.R. as an accused. There is allegation of recovery of a loaded country made pistol, besides a NOKIA mobile set.
It is submitted that the petitioner is a student of M.A. and is a man of absolutely fair antecedent and there is no criminal history at all against him. He is stated to be in judicial custody since 20.04.2010.
Taking into consideration the entire facts and circumstances of the case, the above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of learned C.J.M., Madhubani in connection with Jainagar P.S. Case No. 59 of 2010, G.R. No. 812 of 2010,subject to conditions that:
(A) one of the bailors must be government servant and another bailor shall be a close family member of the petitioner, who 2 will file an affidavit in the court below showing his/her relationship with the petitioner, (B) if the petitioner is found involved in same and similar nature of cases in future, then in that case the informant/ prosecution shall be at liberty to file a petition for cancellation of the bail of the petitioner, and if such a petition is filed, the court below would be obliged to dispose of the same in accordance with law after giving opportunity of hearing to all concerned .
( Birendra Prasad Verma, J.) BTiwary/