Patna High Court - Orders
Jagada Nand @ Jagada Anand Singh & Ors vs State Of Bihar on 24 October, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.41976 of 2008
1. JAGADA NAND @ JAGADA ANAND SINGH
2. MAHANAND SINGH@MIRTUNJAY SINGH
3. DEWA NAND SINGH
4. DIWAKAR TIWARI.
Versus
STATE OF BIHAR
-----------
2 24.10.2008Heard learned counsel for the petitioners and the State.
The petitioners apprehend arrest in a case under Section 386 and other Sections of the Indian Penal Code.
It is submitted by the learned counsel for the petitioners that petitioner nos. 3 and 4 named above have already surrendered before the court below and have been granted regular bail. Accordingly, prayer for anticipatory bail in respect of petitioner nos. 3and 4 have been infructuopus.
This application is dismissed as withdrawn in respect of petitioner nos.3 and 4.
So far the case of petitioner Nos. 1 and 2 is concerned, it is submitted that the petitioner no.2 at the relevant time was studying in Bharat Institute of Aeronautics, New Delhi and there is no question of participating in the alleged crime. The entire case has been filed in order to humiliate the petitioners with ulterior motive.
Having regard to the facts and circumstances of the case, in the event of arrest or surrender within six weeks of receipt of this order, the petitioner nos. 1 and 2 named above shall be releases on bail on furnishing bail bond of Rs.10, 000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief -2- Judicial Magistrate, Kaimur at Bhabua in Ramgarh P.S.case No. 67/08 subject to conditions as laid down under Section 438(2) Cr.P.C.
B.Jha (Ghanshyam Prasad)