BIRENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Murari Narain Choudhary, learned counsel for the petitioner, Sri Akhileshwar Prasad Singh, learned Senior counsel who appears as Amicus Curiae and Sri Manish Kumar, learned Additional Public Prosecutor for the State.

(2.) This application has been filed for grant of Anticipatory Bail to the petitioner who has been made accused in Jainagar P.S. Case No. 146 of 2012, G.R.No. 2048 of 2012, for the offences punishable under Ss. 341, 323, 307, 504 and 34 of the Indian Penal Code as well as under Sec. 27 of the Arms Act.

(3.) While going through the averments made in the application, it could be noticed that this petitioner had earlier moved before this Court in Cr. Misc. No. 35569/2013, for the grant of Anticipatory Bail, and at the time of hearing of the said application permission was sought to withdraw the same, which was, accordingly, granted vide order dtd. 18/12/2013, passed by a coordinate Bench of this Court. Annexure-1 to the present application is the order earlier passed on 18/12/2013. The relevant part of the said order may be quoted as under : -