Patna High Court - Orders
Ram Kripal Yadav & Anr vs State Of Bihar on 5 May, 2010
Author: C.M. Prasad
Bench: C.M. Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (DB) No.214 of 2006
1. RAM KRIPAL YADAV
2. SHANKAR YADAV, BOTH SONS OF LATE MADO YADAV,
RESIDENT OF VILLAGE SHINGHIA, P.S. NAYA
RAMNAGAR, DISTRICT MUNGER.
Versus
THE STATE OF BIHAR
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07. 05.05.2010Appellants Ram Kripal Yadav and Shankar Yadav have prayed for bail through I.A. No.600 of 2010.
Heard.
Learned counsel for the appellants submits that bail prayer of the appellants was earlier rejected vide order dated 26.2.2009 but with liberty to renew their prayer for bail after completion of one year if the appeal is not heard within the period.
Learned counsel submits that period exceeding one year has already elapsed but the appeal has not been listed for hearing nor there is any likelihood of its listing in the near future.
In the facts and circumstances of the case, during the pendency of the appeal the above named appellants are admitted to bail on furnishing bail bonds of Rs.10,000/-(Ten thousand) each with two sureties of the like amount each to the satisfaction of District and Sessions Judge-cum- F.T.C., Munger in connection with Sessions Case No. 529 of 1993 arising out of Naya Ramnagar P.S. Case No.56 of 1993.
(C.M. Prasad, J.)
Rajesh/ ( V. N. Sinha, J.)
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