Rama Nand Singh & Ors vs State Of Bihar on 8 October, 2009

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Patna High Court - Orders

Rama Nand Singh & Ors vs State Of Bihar on 8 October, 2009

Bench: Anjana Prakash

              IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Cr. Misc. No.33202 of 2009
      1. RAMA NAND SINGH, son of late Sahdeo Singh
      2. BALI RAM SINGH @ RAM SINGH @ SHRI RAM SINGH, son of late
         Raghunath Singh @ Chatar Singh
      3. PAWAN SINGH, son of Bhushan Singh
         All residents of village Rupas Mahajee, P.S. Bakhatiarpur, district Patna
                                                  .. Petitioners

                                      Versus

      THE STATE OF BIHAR                           .. Opposite Party

                                       ****

/3/   08.10.2009                 Heard both the sides.

                                 2. The petitioners seek bail in a case instituted

                      under Sections 147, 148, 149, 452, 380 and 307 of the Indian

                      Penal Code and 27 of the Arms Act.

                                 3. Taking into consideration the fact that on

                      18.09.2009

an order was passed by this Court to place the case after Dussehra recess showing the intention of the Court that it wanted the petitioners to be released after the expiry of the said period, let the petitioners, above named, be released on bail on furnishing bail bonds of Rs.5,000/- (rupees five thousand) each with two sureties of the like amount each in connection with Bakhtiarpur P.S. Case No. 326 of 2007 to the satisfaction of the Additional Chief Judicial Magistrate, Barh, on the conditions that one of the bailors will be a close 2 relative of each of the petitioners who will give an affidavit giving genealogy as to how he is related with the petitioners. The petitioners also reiterate that they are being repeatedly implicated on account of the hostile attitude of the police and desire protection of a reputed social worker.

4. Under the circumstances, it is directed that petitioners 1 and 3 will report to Mr. Kishore Kunal, Chairman, Bihar Religious Trust Board, Bihar, Patna, within fifteen days of his release and file a certificate about the same in the Court. Once the petitioners report to Mr. Kunal, Mr. Kunal is requested to evolve a method by which without affecting the petitioners' present vocation, if any, the petitioners can be made socially productive so that they may be socially productive and they are given adequate protection and at the end of the six months, the petitioners will be required to file a certificate in the Court below granted by Mr. Kishore Kunal.

(Anjana Prakash, J.) S.A.

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Patna High Court - Orders