Patna High Court - Orders
Mantu Manjhi vs The State Of Bihar on 11 July, 2018
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39712 of 2018
Arising Out of PS. Case No.-12 Year-2017 Thana- HULASGANJ District- Jehanabad
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Mantu Manjhi S/o Bhuneshwar Manjhi, R/o Vill.- Dihuri P.S.- Hulasganj,
District- Jehanabad.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Paras Nath
For the Opposite Party/s : Mr. Sri Parmanand Kumar
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CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
2 11-07-2018Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner, who is in custody, seeks bail in connection with Hulasganj P.S. Case No. 12 of 2017 registered for the offence punishable under Sections 341, 323, 307, 379, 504, 506/34 of the Indian Penal Code.
Informant in his fardbeyan has stated that on 19.02.2017 at about 12 'o' clock accused persons assaulted by farsa, garasa and lathi, as a result of which he and his son sustained sharp cutting injury on the head.
Learned counsel for the petitioner submitted that he has no criminal antecedent and the land of three decimals have been allotted to them by government for which parcha Patna High Court Cr.Misc. No.39712 of 2018(2) dt.11-07-2018 2/2 was already issued and possession given then informant and his family had come there to disposes them which resulted in violence between both the parties. There is case and counter case with respect to same incident and petitioner is in custody since 07.05.2018.
Considering the aforesaid facts and circumstances of the case, let the petitioner named above be released on bail upon furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of A.C.J.M.-Cum-Sub-Judge-IV, Jehanabad, in connection with Hulasganj P.S. Case No. 12 of 2017.
(S. Kumar, J) veena/-
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