SANDEEP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned A.P.P. for the State.

(2.) PETITIONER apprehends his arrest in connection with Salkhua P.S. Case No. 77 of 2011 registered for the offences punishable under Sections 420, 467, 468, 120B, 323, 354, 504/34 of the Indian Penal Code.

(3.) UNDER the facts and circumstances as stated above and noticing that the case of petitioner stands on better footing to other accused, the petitioner, Sandeep Kumar, in case of his arrest or surrender within a period of one month in the court below shall be released on bail on execution of bail bonds of Rs. 10,000/ - (ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Saharsa in Salkhua P.S. Case No. 77 of 2011, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.