Palamu Manjhi vs The State Of Bihar on 20 June, 2023

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Patna High Court - Orders

Palamu Manjhi vs The State Of Bihar on 20 June, 2023

Bench: Sunil Kumar Panwar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.4761 of 2023
                       Arising Out of PS. Case No.-124 Year-2020 Thana- CHAKAND District- Gaya
                 ======================================================
                 Palamu Manjhi S/O Jamun Manjhi R/O Village- Bhagalpur Hasanpur
                 Bhuntoli, P.S.- Chakand, Distt- Gaya.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Sharda Nand Mishra
                 For the Opposite Party/s :      Mr.Akhileshwar Dayal
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
                                       ORAL ORDER

3   20-06-2023

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner is languishing in custody in a case registered for the offences punishable under Sections 147, 149, 341, 323, 302, 504, 506 of the Indian Penal Code.

As per prosecution case, the petitioner and others are alleged to have concertedly assaulted the informant's son with intention to commit murder.

It is submitted by learned counsel for the petitioner that petitioner is innocent and he has falsely been implicated in this case. There is general and Patna High Court CR. MISC. No.4761 of 2023(3) dt.20-06-2023 2/2 omnibus allegation against the petitioner. There is no specific accustion against the petitioner. The petitioner was not apprehended from the spot. There is land dispute between the parties. The petitioner is languishing in custody since 04.05.2022. A statement has been made in para 3 of the petition that petitioner has no criminal antecedent.

Considering the fact aforesaid and the period under custody, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousands) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-V, Gaya in connection with Chakand P.S. Case No. 124 of 2020(Sessions Trial No. 720 of 2022).

(Sunil Kumar Panwar, J) Shageer/-

U      T

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Patna High Court - Orders