Patna High Court - Orders
Bunni Mahto vs The State Of Bihar on 3 December, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.68971 of 2018
Arising Out of PS. Case No.-108 Year-2016 Thana- MAINATAND District- West Champaran
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Bunni Mahto Son of Late Kishun Ram, Resident of Village-Bahuarwa, Police
Station-Pursottampur, District-West Champaran.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar No.-7, Advocate
For the Opposite Party/s : Mr. Ashok Kumar Singh 1, APP
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 03-12-2018Heard learned counsel for the petitioner and the State.
The petitioner seeks bail in Mainatand P.S. Case No. 108 of 2016 instituted for the offence under Sections 188, 382/34 of the Indian Penal Code and Section 27 of the Arms Act.
Counsel for the petitioner submits that there is general and omnibus allegation against the petitioner in the written report. The occurrence took place on account of land dispute between the parties. It is further alleged that accused No. 4 namely, Munna Ram has got Basgit Parcha of the land issued in his name appertaining to Khata No. 303, Khesra No. 1937.
In the written report there is allegation that this Patna High Court Cr.Misc. No.68971 of 2018(2) dt.03-12-2018 2/2 petitioner and other accused persons made firing, but it did not hit anybody.
Considering the aforesaid facts and circumstances of the case, prayer for bail of the petitioner is allowed. Let the petitioner above named, be released on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, West Champaran, in connection with Mainatand P.S. Case No. 108 of 2016, subject to the condition that both the bailors will be the close relatives of the petitioner.
(Sanjay Priya, J) S.Ali/-
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