Patna High Court - Orders
Sattan Sah @ Manish Kumar Sah vs The State Of Bihar on 18 June, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.14268 of 2009
SATTAN SAH @ MANISH KUMAR SAH
Versus
THE STATE OF BIHAR
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2 18.06.2009Heard.
The petitioner is an accused in a case, which has been registered under Section 366 of the Indian Penal Code.
Learned counsel for the petitioner submits that the main allegation is against Jharilal Ram who has been granted bail by a Bench of this Court vide order dated 05.12.2007 passed in Cr. Misc. No. 33931 of 2007.
In the facts and circumstances of the case, petitioner, namely, Sattan Sah @ Manish Kumar Sah is directed to be released on bail on furnishing bail bond of Rs.5000/- (five thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Muzaffarpur in connection with Minapur P.S. Case No. 200 of 2005.
Kundan/ (S. P. Singh, J.)