Mithun Kumar Paswan vs State Of Bihar

Heard Mr. Ashok Kumar, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the

‘APP’) for the State.

The petitioner apprehends arrest in connection with Bhairabh Ashthan PS Case No. 145 of 2019 dated 09.10.2019, instituted under Sections

341/323/324/307/379/504/506/34 of the Indian Penal Code.

The allegation against the petitioner, and another named and some unknown, is of assaulting the informant with dagger.

Learned counsel for the petitioner submitted that he has been falsely implicated due to previous enmity and village politics. It was submitted that the

petitioner was not caught at the spot and nothing was recovered from his possession. Learned counsel submitted that the injury reports state that the

same are simple in nature and the petitioner has no criminal antecedent.

Learned APP submitted that there is specific allegation of inflicting multiple injuries by knife and the injury reports fully corroborates the same

which is evident as multiple punctured wounds have been found and further there is cut wound on the skull and head. It was submitted that the

petitioner has been directly named as one of the assailants and the injury report, copy of which has been brought on record as Annexure-2 to the

present application, fully supports the prosecution version.

Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, the Court is not inclined to grant pre-

arrest bail to the petitioner.

Accordingly, the application stands dismissed.

However, if the petitioner surrenders before the Court below and prays for bail, the same shall be considered on its own merits, in accordance with

law, without being prejudiced by the present order.