Patna High Court - Orders
Mahagu Mallah vs State Of Bihar on 3 June, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.19281 of 2009
MAHAGU MALLAH S/O BULAK MALLAH, R/O- KORIYAPATI
KHUT, P.S.- JADIA, DISTRICT- SUPAUL
Versus
STATE OF BIHAR
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2 03/06/2009Heard learned counsel for the petitioner and learned counsel representing the State.
The petitioner has misused the privilege of bail so he has been arrested and brought before the Court.
Considering the facts and circumstances of the case, the petitioner Mahagu Mallah is directed to be released on bail on furnishing of bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge, F.T.C. IV/concerned Court, Supaul in S. Tr. No. 67 of 2003/145 of 2003 arising out of Jadia P.S. Case No. 93 of 2002 with condition that one of the bailors shall be a Government/Semi Government employee.
avin (Shyam Kishore Sharma, J.)