MILTAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is an accused for the offences punishable under Ss. 341, 323, 325, 307, 385, 379, 504 and 34 of the Indian Penal Code. The petitioner sought anticipatory bail before this Court and while granting interim protection to the petitioner by order dtd. 20/10/2023, this Court issued notice in this matter. Vide order dtd. 10/5/2024, this Court granted four weeks' time for filing counter affidavit as prayed by the State. Though, no counter affidavit has yet been filed.

(2.) Under these circumstances, we are of the opinion that the order dtd. 20/10/2023, granting interim protection to the petitioner is made absolute and therefore, the prayer of the petitioner is allowed.

(3.) Accordingly, in the event of the arrest of the petitioner, the petitioner is directed to be released on bail forthwith on the usual terms and conditions to be decided by the concerned Court. The present petition shall stand disposed of in the above terms along with pending application(s), if any.