SANJU DEVI @ KUMARI RUBI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Special Public Prosecutor.

(2.) A dispute arose on account of possession of a land belonging to Government lying in front of house of the informant and in the aforesaid background, it has been alleged that on 21.08.2016 at about 6:00 P.M., the accused persons so named therein armed variously came at the place of the informant, abused over which, Sheela Kumari protested, who was caught-hold by the appellant, Sanju Devi and then Rakesh Mahto, Chottu Mahto, Manoj Mahto and Sanju Devi assaulted her with fists and slaps. When Ajay Kumar intervened, on an order of Manoj Mahto, Pappu Mahto shot at Ajay Kumar ultimately costing his life.

(3.) Learned counsel for the appellant has submitted that there happens to be no allegation attributed against the appellant relating to cause of death of the deceased, Ajay Kumar. With regard to the assault of Sheela Kumari, apart from omnibus in nature, no injury report is available on record to substantiate the same. So, ask for grant of anticipatory bail by allowing instant appeal.