Patna High Court - Orders
Sone Lal Manjhi vs The State Of Bihar on 16 November, 2021
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.3502 of 2021
Arising Out of PS. Case No.-368 Year-2020 Thana- SAKRA District- Muzaffarpur
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1. SONE LAL MANJHI S/O Sukan Manjhi,
2. Munna Manjhi son of Late Nathuni Manjhi,
3. Chhotu Manjhi son of Raju Manjhi,
4. Dilip Manjhi son of Late Bathu Manjhi,
5. Santosh Manjhi son of Rijhan Manjhi,
6. Shayam Binod Thakur son of Late Sita Ram Thakur,
7. Krishna Murari son of Yogendra Prasad Sharma, R/O Village-Mushahari
Ram, P.S.-Sakra, District-Muzaffarpur.
8. Bachu Manjhi son of Nathuni Manjhi,
9. Dinesh Manjhi son of Laldeo Manjhi,
10. Dharmendra Manjhi son of Nathuni Manjhi,
11. Dasai Manjhi son of Sukan Manjhi,
12. Yogendra Manjhi son of Late Ram Roop Manjhi,
13. Balindra Manjhi son of Aklu Manjhi,
All are Residents of Village-Bisanpur Baghnagari except petitioner no.7,
R/O Village-Mushahari Ram, P.S.-SAKRA, District-Muzaffarpur.
... ... Petitioners
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Alok Kumar Alok, Adv.
For the Opposite Party/s : Mr.Anand Mohan Pd. Mehta, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 16-11-2021Heard the parties.
The petitioners are apprehending their arrest in connection with Sakra P.S. Case No.368/2020, registered for the offence punishable under Sections 341, 323, 307, 448, 353, 407, 147, 148, 149, 332, 325, 326, 379 of the Indian Penal Code. Patna High Court CR. MISC. No.3502 of 2021(2) dt.16-11-2021 2/2 Learned counsel for the petitioners submits that petitioner no.7 has been arrested, therefore, this application has become infructuous against the petitioner no.7.
Accordingly, this application is dismissed as infructuous against the petitioner no.7.
Allegation against the petitioners are of protesting the non-supply of food during flood.
In the aforesaid facts, this application is allowed. Let the petitioners except petitioner no.7 above named, in the event of their arrest or surrender before the court below within a period of four weeks from the date of receipt of the order, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Sub Judge-IV cum A.C.J.M.-XII, Muzaffarpur, in connection with Sakra P. S. Case No. 368/2020, subject to the conditions as laid down under Section 438 (2) of the Code of Criminal Procedure.
(Sandeep Kumar, J) amitkumar/-
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