Patna High Court - Orders
Umesh Ravidas @ Satish Jee vs State Of Bihar on 10 August, 2010
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.26739 of 2010
UMESH RAVIDAS @ SATISH JEE, SON OF LATE DEOLAL RAVIDAS
Versus
STATE OF BIHAR
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2. 10.08.2010Supplementary affidavit filed today be kept on the record.
Heard learned counsel for the petitioner and the State. The petitioner seeks bail in a case instituted for the offence under Sections 395, 397, 353, 121(A), 122, 307, 334, 147, 148, 149, 120B of the Indian Penal Code, Section 27 of the Arms Act, Sections ¾ of Explosive Substance Act and Sections 17 and 18 of C.L.A. Act.
Considering that the petitioner is not named in the First Information Report and subsequently, he was remanded in the present case only on the basis of suspicion, let the petitioner above named, who is in custody since 26.4.2010, be released on bail on furnishing bail bond of Rs. 5,000/- (Five thousand) with two sureties of the like amount each to the satisfaction of Sri Ravi Ranjan, Judicial Magistrate, 1st Class, Jehanabad, in Makhdumpur P.S. Case No. 204 of 1997 subject to the following conditions: (i)That one of the bailors will be a close relative of the petitioner who will give an affidavit giving genealogy as to how he is related with the petitioner and the other shall be the brother/wife of the petitioner. The bailor will undertake to furnish information to the Court about any change in address of the petitioner. (ii)That the bailor shall also state on affidavit that he will inform the court concerned if the petitioner is implicated in any other case of similar nature after his release in the present case and thereafter the court below will be at liberty to initiate the proceeding for 2 cancellation of bail on the ground of misuse. (iii)That the petitioner will give an undertaking that he will receive the police papers on the given date and be present on date fixed for charge and if he fails to do so on two given dates and delays the trial in any manner, his bail will be liable to be cancelled for reasons of misuse. (iv)That the petitioner will be well represented on each date and if he fails to do so on two consecutive dates, his bail will be liable to be cancelled.
In view of the antecedents of the petitioner, the petitioner is directed to appear before the Superintendent of Police, Jehanabad, within fifteen days of his release with a copy of this order and thereafter every two weeks for the next one year. The conduct of the petitioner will be kept under watch in this period by the Superintendent of Police concerned and if it is found wanting in any respect, a report shall be made to the court concerned by him to initiate a proceeding for cancellation of bail for reasons of misuse of bail. After reporting to the Superintendent of Police, a certificate will be filed by the petitioner before the court concerned.
( Anjana Prakash, J.) S.Ali