Prabhunath Singh vs State of Bihar

Leave granted.

Without expressing any opinion on the merits of the case in respect of the allegations made against the Appellant by the State of Bihar in its counter affidavits we consider it expedient in the peculiar facts of this case, in which the Appellant was admittedly taken into custody on 7.7.1995 in connection with FIR, dated 3.7.1995 and almost two years have gone by but even the commitment proceedings are not yet over to grant the prayer, for release on bail in P.S. Case No. 339/1995, We, therefore, direct as follows:

The Appellant shall be released on bail, during the pendency of the Commitment Proceedings, on his fur nishing bail bonds in the sum of Rs. 25,000/- with two sureties each of the like amount to the satisfaction of the Committing Court.

The Appellant, in case, is in possession of a passport, shall surrender the passport to the Committing Court.

The Appellant shall not leave the jurisdiction of the Committing Court without prior permission of the Committing Court.

The Appellant shall report to the Hazaribagh Town Police Station on every Friday, during the pendency of the commitment proceedings.

The Appellant shall not, directly or indirectly, tamper with the evidence.

The question of grant of further bail to the Appellant shall be considered by the Trial Court in the event of commitment of the case.

It is clarified that this order of bail is made only in Rs. Case No. 339 of 1995.

The appeal is, accordingly, disposed of.