Patna High Court - Orders
Ram Behari Yadav @ Ram Bilash Yadav vs State Of Bihar on 17 November, 2009
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.39587 of 2009
RAM BEHARI YADAV @ RAM BILASH YADAV, S/o
Narayan Yadav, R/o Village - Shankarpur, P.S. Muffasil,
Distt. Munger ...................................... Petitioner
Versus
THE STATE OF BIHAR ............... Opposite Party.
----------
For the Petitioner:- Mr. Ashwini Kumar Sinha, Advocate.
For the State:- Mr. R.P.S. Singh, A.P.P.
-----------
2. 17.11.2009. Heard learned counsel for the petitioner and learned A.P.P. appearing on behalf of the State.
This is a case of misuse of the privilege of bail. It is submitted on behalf of the petitioner that the petitioner had gone out of State for earning his livelihood and due to the communication gap with the Pairvikar and his Advocate, he could not be represented and his bail bonds were cancelled on 04.05.2007. However, he voluntarily surrendered on 10.09.2009. It is also stated that the petitioner's antecedent is clean.
Having regard to the facts and circumstances of the case, the petitioner, namely, Ram Behari Yadav @ Ram Bilash Yadav is directed to be released on bail on his furnishing bond in the sum of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction -2- of the F.T.C. No. 1, Munger in connection with Sessions Trial No. 586/2002, arising out of Muffasil P.S. Case No. 58 of 2002, subject to the condition that one of the bailors must be the father of the petitioner. It is further directed that the petitioner shall remain present on each and every date during the course of trial unless his presence is dispensed with by the concerned court in accordance with law, failing which, it would be open for the concerned court to again take steps for cancellation of the bail bonds executed by the petitioner.
( Dr. Ravi Ranjan, J. ) dk