Pathal Sahni vs The State Of Bihar on 16 April, 2013

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Patna High Court - Orders

Pathal Sahni vs The State Of Bihar on 16 April, 2013

Bench: Akhilesh Chandra

      Patna High Court Cr.Misc. No.13788 of 2013 (2) dt.16-04-2013




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Miscellaneous No.13788 of 2013
                   ======================================================
                   Pathal Sahni son of Chana Sahno, resident of village Makasudan Pakri, P.S.
                   Lalganj, District Vaishali.
                                                                           .... .... Petitioner/s
                                                     Versus
                   The State Of Bihar
                                                                      .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     : Mr.
                   For the Opposite Party/s    : Mr.
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
                   ORAL ORDER

2   16-04-2013

Heard.

Earlier the petitioner vide order dated 03.10.2012 was ordered to be released on bail in Cr. Misc. No. 33229 of 2012.

Apart from other submissions that he carries one single case (Lalganj P.S. Case No. 251 of 2011) wherein he is on bail, but in fact he carries altogether nine cases including above referred case, i.e, 1. Lalganj P.S. Case No. 14 of 1998, 2. Lalganj P.S. Case No. 17 of 1998, 3. Kurhni P.S. Case No. 71 of 1999, 4. Lalganj P.S. Case No. 185 of 2001, 5. Sarai P.S. Case No. 89 of 2001, 6. Bhagwanpur P.S. Case No. 69 of 2001, 7. Bhagwanpur P.S. Case No. 82 of 1998 and 8. Bhagwanpur P.S. Case No. 171 of 1996, wherein he is on bail.

If it is true, the petitioner above named shall be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the Patna High Court Cr.Misc. No.13788 of 2013 (2) dt.16-04-2013 satisfaction of Chief Judicial Magistrate, Vaishali at Hajipur in connection with Lalganj P.S. Case No. 10 of 2012, subject to condition to remain physically present before the court below on each and every date till disposal of the case and in case of failure on two consecutive dates without giving any reasonable explanation, the privilege granted shall be deemed to be cancelled.

(Akhilesh Chandra, J) Abhay/-

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Patna High Court - Orders