Vikash Kumar Singh vs. The State Of Bihar - Patna High Court, 03 April 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF JUDICATURE AT PATNA CRIMINAL MISCELLANEOUS No.20711 of 2019 In CRIMINAL MISCELLANEOUS No.6131 of 2019 Arising Out of PS. Case No.-162 Year-2018 Thana- KATORIYA District- Banka ====================================================== 1. VIKASH KUMAR SINGH Son of Sudhir Prasad Singh Resident of Village- Madrauni, P.S.- Rangra, District- Nawagachiya (Bhagalpur). 2. Aditya Kumar Singh Son of Ramchandra Singh Resident of Village- Begampur and P.S.- Kashim Bajzr, District- Munger. ... ... Petitioner/s Versus THE STATE OF BIHAR, Bihar ... ... Opposite Party/s ====================================================== Appearance : For the Petitioner/s : Mr.Dhirendra Kumar For the Opposite Party/s : Mr.Umeshanand Pandit ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY

ORAL ORDER 2 03-04-2019

The present application has been filed for modification of the condition for grant of bail. While granting bail to the petitioners the Court imposed condition that the bailors should be local traders having GST registration number. Learned counsel for the petitioners submits that local traders having GST number is not available. Considering the aforesaid, the order dated 4.2.2019 passed in Cr. Misc. No. 6131 of 2019 stands modified to the extent that the bailors should be family members. The aforesaid modification may be read in the order

Patna High Court CR. MISC. No.20711 of 2019(2) dt.03-04-2019 2/2 dated 4.2.2019 in Cr. Misc. No. 6131 of 2019. With the aforesaid, the present application stands allowed. Ravi/- (Anil Kumar Upadhyay, J) U T