Patna High Court - Orders
Shiv Kumar Shukla @ Sheo Kr.Shukla vs State Of Bihar on 20 December, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.40328 of 2010
SHIV KUMAR SHUKLA @ SHEO SHANKAR SHUKLA
Versus
STATE OF BIHAR
-----------
02 20.12.2010Heard learned counsel for the petitioner as well as learned P.P. for the State.
Petitioner is named in the F.I.R. with allegation of conspiracy but having similar allegation, several co-accused persons have already been granted either regular or anticipatory bail by different Benches of this Court, which is evident from perusal of Annexure-2 series of this application.
Considering the aforesaid facts and circumstances as well as submissions of the parties, petitioner, namely, Shiv Kumar Shukla @ Sheo Shankar Shukla, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of C.J.M, East Champaran (Motihari) in connection with Paharpur P.S. Case No. 51 of 2006.
Shahzad (Hemant Kumar Srivastava, J)