Patna High Court - Orders
Sudama Ram @ Sudama Kumar Ram vs State Of Bihar & Anr on 12 March, 2015
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.1039 of 2014
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Sudama Ram @ Sudama Kumar Ram, Son of Shri Ram Raj Ram, Resident
of Village - Rukundipur, Police Station - Daraunda, District - Siwan under
the guardianship of his father, namely, Shri Ram Raj Ram, son of Ramayan
Ram, Resident of Village - Rukundipur, Police Station - Daraunda, District
- Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Narin Mahto, Son of Dudhnath Mahto, Resident of Village -
Rukundipur Tola Dhanauti, Police Station - Daraunda, District - Siwan.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Umesh Kumar Mishra, Adv.
For the Respondent/s : Mr. Manoj Kumar 1 (APP)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2 12-03-2015This application has been taken up for out of turn hearing on submission of the Petitioner that he has to appear in the Matriculation examination commencing from 17th March, 2015.
Heard learned Counsel for the petitioner and the State. The petitioner seeks bail in a case instituted for the offence under Sections 341, 323, 324, 302/34 of the Indian Penal Code.
Considering the urgency that the Petitioner has to appear in the Matriculation examination commencing from 17th March, 2015, let the petitioner above named, be released on Provisional bail for a period of six weeks on furnishing bail bond of Rs.5,000/-(Five thousand) with two sureties of the like amount Patna High Court CR. REV. No.1039 of 2014 (2) dt.12-03-2015 2/3 each or any other surety to be fixed by the court concerned to the satisfaction of learned Principal Magistrate, Juvenile Justice Board, Siwan/Court concerned, in connection with G.R. No. 3958 of 2013 arising out of Maharajganj P.S. Case No. 260 of 2013, subject to 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. The bailor will also undertake to inform the Court if there is any change in the address of the Petitioner. (ii) That the affidavit 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. (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, his bail will be liable to be cancelled for reasons of misuse. (v) That the Petitioner will be well represented on each date and if he fails to do so on two consecutive dates, his bail will be liable to be cancelled. Patna High Court CR. REV. No.1039 of 2014 (2) dt.12-03-2015 3/3
Put up this matter on 24.4.2015.
(Anjana Prakash, J) S.Ali/-
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