Sunil Mahto vs The State Of Bihar
2021 Latest Caselaw 4812 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                   CRIMINAL MISCELLANEOUS No. 36327 of 2021
             Arising Out of PS. Case No.-41 Year-2020 Thana- DORIGANJ District- Saran
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1. Sunil Mahto, aged about 31 years, Male Son of Asharfi Mahto.

2. Birendra Mahto, aged about 19 years, Male, Son of Asharfi Mahto.

Both resident of Village - Bhairopur, PS- Doriganj, District- Saran at Chapra.

... ... Petitioner/s Versus The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Binod Kumar Sinha, Advocate For the State : Mr. Ramchandra Singh, APP For the Informant : Mr. Anjani Kumar Jha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 29-09-2021

Heard Mr. Binod Kumar Sinha, learned counsel for the

petitioners; Mr. Ramchandra Singh, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State and

Mr. Anjani Kumar Jha, learned counsel for the informant.

2. The petitioners are in custody in connection with

Doriganj PS Case No. 41 of 2020 dated 01.04.2020, instituted

under Sections 341, 323, 324, 307, 147, 148 and 149 of the Indian

Penal Code, 1860.

3. This is the second attempt for bail by the petitioners

as earlier such prayer was rejected by judgment and order dated

13.08.2020 passed in Cr. Misc. No. 22076 of 2020.

Patna High Court CR. MISC. No.36327 of 2021 dt.29-09-2021

4. The allegation against the petitioners and four others

is of attack by knife, lathi, danda and brickbats on the informant

and his mother resulting in injuries.

5. Earlier, the Court had called for a report from the

Court below with regard to the stage of trial and likely time by

which it can be concluded. In terms thereof, report dated

06.09.2021 has been received from the Additional Sessions Judge,

XI, Saran at Chapra stating that the trial is likely to be completed

within six months.

6. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties and also

what has been recorded in the last order of rejection, the Court

does not find any mitigating circumstances to reconsider the

prayer for bail to the petitioners.

7. Accordingly, the petition stands dismissed.

8. However, in view of the report of the trial Court, let

the trial be concluded expeditiously and latest within six months

from the date of communication of this order.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T