Patna High Court - Orders
Jagarnath Bhagat & Anr vs State Of Bihar on 19 November, 2010
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.36379 of 2010
1. JAGARNATH BHAGAT
2. RAM NATH BHAGAT,
BOTH S/O LATE MUNI BHAGAT, R/O
VILLAGE-DHANGAIN, P.S. BIKRAMGANJ,
DISTRICT- ROHTAS.
--PETITIONERS
Versus
THE STATE OF BIHAR --OPP.PARTY
2 19.11.2010Heard learned counsel for the petitionerS and learned Additional Public Prosecutor for the State.
Petitioners are main accused in this case carry allegation of not fulfillment of the agreement to decorate particular dais and refusal to make payment of the money so taken.
Considering the facts and circumstances, the petitioners, in the event of arrest or surrender within four weeks from today, are directed to be enlarged on bail on each of them furnishing bonds of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Sri A. Dwivedi, Judicial Magistrate, 1st class, Bikramganj, Rohtas, in Complaint Case no. 299 of 2010, subject to the conditions laid down in Section 438(2) of the 2 Code of Criminal Procedure with additional condition that the petitioners shall remain present before the court below on each and every date till disposal of the case. If the petitioners fail to remain present on two consecutive dates without any reasonable explanation the privilege granted shall be deemed to be cancelled.
(Akhilesh Chandra, J.) AAhmad