Patna High Court - Orders
Satyendra Manjhi vs The State Of Bihar on 19 March, 2018
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.M isc. No.15758 of 2018 (2) dt.19-03-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15758 of 2018
Arising Out of PS.Case No. -171 Year- 2016 Thana -UCHAKAGAON District- GOPALGANJ
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Satyendra Manjhi, son of Chandrama Manjhi, resisdent of Village Sampur,
PS Uchkagaon, Disrict Gopalganj
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Javed Aslam
For the Opposite Party/s : Mr. Sri Rajendra Singh Shastriji
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 19-03-2018Heard learned Counsel for the petitioner and the State.
Petitioner, already in custody, seeks bail in Uchkagaon PS Case No. 171 of 2016 registered under Sections 341, 323, 324 and 307/34 of the IPC.
Submission is that there is land dispute between both sides and case and counter case also, the injury caused by the informant as attributed to the petitioner is found simple in nature, he is in custody since 30.1.2018 and has no criminal antecedent.
Having considered the said facts and circumstances, the petitioner, namely, Satyendra Manjhi is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of ACJM IX Gopalganj in connection with Uchkagaon PS Case No. 171 of 2016.
(Arun Kumar, J.) Snkumar/-
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