Patna High Court - Orders
Ram Prit Mahto @ Rampri @ Prita vs State Of Bihar on 11 November, 2009
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.39257 of 2009
RAM PRIT MAHTO @ RAMPRI @ PRITA, son of Sri Manorath Mahto
.. Petitioner
Versus
STATE OF BIHAR .. Opposite Party
****
/2/ 11.11.2009 Heard both the sides.
2. The petitioner seeks bail in a case instituted under Section s 307, 302 and other allied sections of the Indian Penal Code.
3. Taking into consideration the fact that even though there is allegation of assault against the petitioner and co-accused, but, in the post mortem examination report it appears that there was no external injury found on the person of the deceased and no cause of death was ascertained, let the petitioner, above named, who is in custody since 06.07.2009, 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 S. T. No. 300 of 2009 (Manihari P.S. Case No. 127 of 2008) to the satisfaction of the Additional Sessions Judge, Fast Track Court, II, Katihar, on the conditions (i) that one of the bailors will be a close relative of 2 the petitioner who will give an affidavit giving genealogy as to how he is related with the petitioner, (ii) 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 and (iii) 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.
(Anjana Prakash, J.) S.A.