Patna High Court - Orders
Ram Naresh Prasad vs Sate Of Bihar on 2 July, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.5354 of 2009
RAM NARESH PRASAD
Versus
SATE OF BIHAR
-----------
4 2.7.2009Having heard learned counsel for the petitioner and Special learned counsel for the Vigilance it is urged on behalf of the petitioner that even if the allegation against the petitioner is correct on the face value he has been in judicial custody since 25.9.2008 and still has to suffer during the course of trial as well as the other proceeding in the matter. It is a case where he has been cought so called raid handed on taking bribe of Rs. 8,000/- only.
Looking at the allegation and the period spent in custody, let the petitioner, namely, Ram Naresh Prasad be enlarged on bail on furnishing bail bond of Rs. 20,000/- ( Rs. Twenty thousand) with two sureties of the like amount each to the satisfaction of Special Judge, Vigilance (Trap) Bihar, Patna in connection with Special Case No. 50/110 of 2008/2008 arising out of Vigilance Case No. 73 of 2008 with the direction that petitioner shall cooperate in the trial of the case and shall not abscond.
RPS (Ajay Kumar Tripathi,J.)