Mandeep Yadav @ Matal vs The State Of Bihar on 25 March, 2022

[Cites 10, Cited by 0]

Patna High Court - Orders

Mandeep Yadav @ Matal vs The State Of Bihar on 25 March, 2022

Bench: Anil Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.49933 of 2021
                          Arising Out of PS. Case No.-6 Year-2020 Thana- LUTUA District- Gaya
                 ======================================================
                 MANDEEP YADAV @ MATAL Son of Hari Yadav Resident of Village-
                 Mahulaniya, P.S.- Chhakarbandha, District- Gaya.

                                                                                   ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Md. Jubair Ansari, Advocate
                 For the Opposite Party/s :       Mr.Nawal Kishore Prasad, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
                                       ORAL ORDER

2   25-03-2022

Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the State.

Petitioner seeks regular bail in connection with Lutua P.S. Case No. 06/20 registered for the offence punishable under Sections 147, 148, 149, 353, 307, 120(B), 124(A), 121, 122 of the Indian Penal Code, Section 27 of the Arms Act and Sections 16, 18, and 20 of U.A.P. Act.

The allegation, as per the First Information Report, is that the Police got information that some naxal activities were going on, proceeded towards the place of occurrence where the exchange of fire between the Police personnel and naxalite group took place and several documents and leaflets of the naxalite group were recovered from the side of the naxalite. One person namely, Gagan Singh Bhokta, was arrested by the Police. Patna High Court CR. MISC. No.49933 of 2021(2) dt.25-03-2022 2/3 Learned counsel for the petitioner submits that it is correct that the petitioner was a member of naxalite group and was involved in some naxal activities, but on pursuance of the Government and the Police Authority, the petitioner decided to come out of the naxalite group and lead his normal life in the main stream of the Society and with that intention, a meeting was arranged between the Police authority and some members of naxalite group including the petitioner who surrendered before the Police on 29.7.2020 which would be evident from Annexure-2 to this Bail application. Learned counsel further submits that the petitioner is in custody since 29.9.2020 and charge sheet has already been submitted.

Regards being had to the submission made by the parties and taking into consideration the materials on record, the fact that now the petitioner wants to come in the main stream of the society in order to lead a peaceful life which would be evident from Annexur-2 to this bail application, I am inclined to grant regular bail to the petitioner.

Accordingly, let the petitioner, above named, be released on regular bail on furnishing bail bonds of Rs.20,000/- (Twenty thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Patna High Court CR. MISC. No.49933 of 2021(2) dt.25-03-2022 3/3 Sherghati, Gaya, in connection with Lutua P.S. Case No. 06/2020.

(Anil Kumar Sinha, J) S.Ali/-

U         T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders