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Amar Kumar Mandal vs The State Of Bihar on 24 February, 2020

Bench: Chief Justice, B.R. Gavai, Surya Kant

                                                    1

                   ITEM NO.24                  COURT NO.1                     SECTION II-A

                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS

                   Petition for Special Leave to Appeal (Crl.)          No.   9559/2019

                   (Arising out of impugned final judgment and order dated
                   12-07-2019 in CRLM No. 43210/2019 passed by the High Court Of
                   Judicature At Patna)

                   AMAR KUMAR MANDAL                                          Petitioner(s)

                                                         VERSUS

                   THE STATE OF BIHAR                                         Respondent(s)

                   (FOR ADMISSION and I.R., IA No. 159775/2019 - EXEMPTION FROM
                   FILING O.T.)

                   Date : 24-02-2020 This matter was called on for hearing today.

                   CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE SURYA KANT


                   For Petitioner(s)       Mr. Ambhoj Kumar Sinha, AOR

                   For Respondent(s)       Mr. Abhinav Mukerji, AOR
                                           Mr. Pratishtha Vij, Adv.
                                           Mr. Bihu Shrma, Adv.

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Having heard learned counsel appearing for the parties and gone through the facts and circumstances of the case, we consider it appropriate in the interests of justice to direct to release the petitioner on bail.

Digitally signed by CHARANJEET KAUR Date: 2020.02.24 17:01:47 IST Reason: Accordingly,the petitioner is directed to be released on bail on furnishing bail bonds in the sum of Rs. 25,000/- with two sureties of the like amount  2 to the satisfaction of the trial Court subject to the following conditions:

(i) the petitioner shall not temper with the evidence;

(ii) he shall co-operate with the investigation and participate in the trial;

(iii) he shall not contact any of the witnesses during trial; and

(iv) he shall not leave the country without prior permission of the trial Court.

The special leave petition is disposed of accordingly.

Pending application stands disposed of. [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR