Supreme Court - Daily Orders
Mantu Kumar @ Jay Prakash Singh vs The State Of Bihar on 3 October, 2023
Bench: Vikram Nath, Rajesh Bindal
1
ITEM NO.4 COURT NO.12 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 11031/2023
(Arising out of impugned final judgment and order dated 14-07-2023
in CRLM No. 22074/2023 passed by the High Court Of Judicature At
Patna)
MANTU KUMAR @ JAY PRAKASH SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA No. 178222/2023 - EXEMPTION FROM FILING O.T.)
Date : 03-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Anuj Prakash, Adv.
Mr. Namit Saxena, AOR
Mr. Niraj Dubey, Adv.
Mr. Pradum Kumar, Adv.
For Respondent(s) Mr. Anshul Narayan, Adv.
Mr. Prem Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing official translation is allowed.
Learned counsel for the respondent-State of Signature Not Verified Bihar, upon instructions, has stated that the State has Digitally signed by Neetu Khajuria Date: 2023.10.03 18:18:59 IST Reason: not chosen to assail the anticipatory bail granted by the Patna High Court to the two co-accused, who are similarly placed as the petitioner, whereas the SLP (CRL.)No.11031/2023 2 petitioner is in jail since 04.01.2023.
In that view of the matter, we are inclined to grant bail to the petitioner.
Accordingly, we direct that the petitioner be released on bail on such terms and conditions as may be imposed by the Trial Court in connection with F.I.R. No.279 of 2022 dated 12.07.2022, registered at Police Station Baisi, District Purnia, Bihar.
The Special Leave Petition is disposed of accordingly.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER