Patna High Court - Orders
Shiv Sagar Pandit vs State Of Bihar on 7 May, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.16073 of 2008
SHIV SAGAR PANDIT
Versus
STATE OF BIHAR
-----------
3. 7.5.2008This is an application for grant of regular bail in a case of murder.
Learned counsel for the petitioner submits that the bail petition of the petitioner was earlier rejected thrice. He submits that in the last order of rejection the trial court was directed to conclude the trial within a period of six months and the petitioner was given liberty to renew the prayer for bail if the trial is not concluded within that period. He submits that the trial has not concluded as yet and period of six months has already elapsed. So, he prays for grant of bail.
Considering the submissions made, the petitioner, Shiv Sagar Pandit, who is in custody since 1st April, 2006, is directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of Sessions Judge, Vaishali at Hajipur, in connection with Sarai P.S.Case No.108 of 2002, Tr. No.1530 of 2006.
Md.S. (Anwar Ahmad)