Patna High Court - Orders
Ganeshi Prasad Yadav vs State Of Bihar & Anr on 5 October, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.27535 of 2010
GANESHI PRASAD YADAV Son of Late Dukh Narayan
`Yadav, resident of Village- Bishaupur, P.S.-Bihra,
District-Saharsa the than Revenue Clerk cum
Panchayat Secretary pastpar Block Patarghat O.P.-
Patarghat, P.S.-Sour Bazar, District-Saharsa
--------------Petitioner
Versus
1. THE STATE OF BIHAR
2. Dinesh Yadav son of Saryug Yadav, resident of village-
Jalaiya ward No. 2 Gram Panchayat Pastpar O.P.-
Patarghat, P.S.- Sour Bazar, District-Saharsa
---------Opposite Parties
-----------
2. 05.10.2010Heard learned counsel for the petitioner and Additional Public Prosecutor for the State.
Petitioner is one of the named accused in this case being Panchayat Secretary and almost under similarly situated co-accused Mukhiya has already been granted privilege of bail vide order dated 3.8.2010 by a Bench of this Court in Cr. Misc. No. 23388 of 2010.
Considering the facts and circumstances of the case, in the event of his arrest/surrender before the Court below within four weeks of receipt of the copy of this order petitioner, namely, Ganeshi Prasad Yadav is directed to be released on anticipatory bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Saharsa in connection with Complaint 2 Case No. 1030c of 2009, subject to the condition laid down under Section 438(2) of the Criminal Procedure Code with additional condition to remain physically present before the Court below on each and every date at least for one year or till disposal of the case whichever is earlier, in case of failure on two consecutive dates, the liberty shall be deemed to be cancelled.
Anand Kr. ( Akhilesh Chandra, J.)