Patna High Court - Orders
Surendra Narayan Jha vs The Union Of India Thru. Cbi. on 25 June, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.18443 of 2010
SURENDRA NARAYAN JHA
Versus
THE UNION OF INDIA THRU. CBI.
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3 25.6.2010Heard learned counsel for the parties.
The submission of learned counsel for the petitioner is that co-accused persons having identical allegation to that of the petitioner have been allowed anticipatory bail by a Bench of this Court vide Cr.Misc.No.26647 of 2009 and analogous case.
In that view of the matter, in the event of arrest or surrender within one month from the date of communication of this order, the above named petitioner shall 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 Special Judge, C.B.I., South Bihar, Patna in Special Case No. 13 of 2003, subject to the condition as laid down under section 438(2) Cr.P.C.
AI ( Mandhata Singh, J.)