RATNESHWAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Though notice has been served on the State of Bihar it has not thought it fit to appear and oppose this application for anticipatory bail. We, therefore, order release of the petitioner on bail on his furnishing a bond in the sum of Rs. 25. 000. 00 with one surety for the like amount, if he is arrested by the police in case No. FIR no. 0010 dated 3.8.99, Vigilance, P. S. Bihar, Patna on the condition that he shall co-oporate with the police in the matter of investigation and he shall not tamper with the evidence. It is made dear that it will be open to the police to apply for remand and if an application to that effect is made then the present order shall not come in the way of the competent court disposing of that application on merits. This order shall remain in force for a period of 60 days only from today. The special leave petition is disposed of accordingly.