Jairam Mukhiya vs The State Of Bihar on 25 July, 2019

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Patna High Court - Orders

Jairam Mukhiya vs The State Of Bihar on 25 July, 2019

Bench: Anil Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.19869 of 2019
                      Arising Out of PS. Case No.-682 Year-2018 Thana- TURKAULIYA District- East
                                                       Champaran
                 ======================================================
           1.     JAIRAM MUKHIYA Son of Late Bangali MUkhiya, Resident of Village-
                  Ajgari Nayka Tola, P.S.- Banjariya Distt- East Champaran.
           2.    Sunil Mukhiya @ Sunil Kumar, son of Jairam Mukhiya, Resident of Village-
                 Ajgari Nayka Tola, P.S.- Banjariya Dist- East Champaran.
           3.    Anil Mukhiya @ Anil Kumar, Son of Jairam Mukhiya, Resident of Village-
                 Ajgari Nayka Tola, P.S.- Banjariya Dist- East Champaran.
           4.    Dhanwanti Kumari, Daughter of Jairam Mukhiya, Resident of Village-
                 Ajgari Nayka Tola, P.S.- Banjariya Dist- East Champaran.
           5.    Shail Devi, Wife of Sunil Kumar @ Sunil Mukhiya, Resident of Village-
                 Ajgari Nayka Tola, P.S.- Banjariya Dist- East Champaran.
           6.     Sanjhari Devi, Wife of Jairam MUkhiya, Resident of Village- Ajgari Nayka
                  Tola, P.S.- Banjariya Dist- East Champaran.
                                                                            ... ... Petitioner/s
                                                     Versus
                 The State of Bihar
                                                                     ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Prem Sheela Pandey
                 For the Opposite Party/s :       Mr.Satyendra Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
                                       ORAL ORDER

4   25-07-2019

Heard learned Counsel for the petitioners and learned Additional Public Prosecutor for the State.

This application, for grant of anticipatory bail, arises out of Turkauliya (Banjariya) Police Station Case No. 682 of 2018, disclosing offences under Sections 341/323/504/506/307/ 379/34 of the Indian Penal Code.

Learned Counsel for the petitioners submits that the petitioners are at present on police bail.

After having heard learned Counsel for the parties and Patna High Court CR. MISC. No.19869 of 2019(4) dt.25-07-2019 2/2 taking into consideration the law laid down by this Court, in the cases of Mahendra Prasad Singh v. The State of Bihar, reported in 2004 (3) PLJR 491 and Ram Vilas Singh v. The State of Bihar, reported in 2008 (3) PLJR 253, this application, for anticipatory bail, is not maintainable inasmuch as this Court has held that since the case was initially for non-bailable offences wherein the petitioner was taken into custody and then released on bail by the police, an application for anticipatory bail on the ground that he has an apprehension of arrest in the same case cannot be held to be maintainable and petitioner must honour the terms of police bail and appear before the Court without any delay.

Accordingly, this application is disposed of with the direction that the petitioners shall appear before the Court below within a period of six weeks, the Court below shall consider their prayer for bail in accordance with law keeping in view the well established principle that a person who is already on bail shall not be denied such privilege unless there is any allegations of misuse of the same.

(Anil Kumar Sinha, J.) Prabhakar Anand/-

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Patna High Court - Orders