Patna High Court - Orders
Shiv Narayan Yadav @ Anil Yadav @ Sashi ... vs State Of Bihar on 17 February, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.47289 of 2008
SHIV NARAYAN YADAV @ ANIL YADAV @ SASHI YADAV @ BHOGENDRA YADAV
S/O-Jharilal Yadav @ Dipu Yadav, R/O-Vill-Jharwa (Bakuaa), P.S.-Madhepur, Distt.-
Madhubani. ..................................................Petitioner.
Versus
STATE OF BIHAR
............................................Opposite Party.
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3/ 17.02.2009Heard learned Counsel for the petitioner and learned Counsel appearing on behalf of the State.
The petitioner seeks bail in a case which has been registered under Sections 25(1-B)36/35 of the Arms Act.
Submission is that the petitioner is in custody since 03.11.2005.
Considering the facts and circumstances of the case, let the above named petitioner be released from custody on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Katihar in connection with Katihar Town P.S. Case No. 405 of 2005. kksinha/ (Shyam Kishore Sharma, J.)