MANTU KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for grant of bail to the petitioner, who is an accused in N.T.P.C. Khaira Police Station Case No. 32 of 2019, registered on 30.04.2019 for the offences under Sections 342, 223, 224 read with section 34 of the Indian Penal Code, Section 13 (2) of The Prevention of Corruption Act, 1988, and Section 3 (2) (ii) of The SC & ST Act, 1989, and Section 50 (c) of Bihar Prohibition and Excise Act, 2016.

(2.) The learned counsel for the petitioner submitted that on the basis of said N.T.P.C. Khaira Police Station Case No. 32 of 2019, corresponding Gr. Case No. 504/2019 being instituted before the learned Additional Sessions Judge-VII-cum Special Judge (Excise), Aurangabad. The petitioner moved for grant of bail in the said case which was rejected vide order dated 04.09.2019, passed by the learned Additional Sessions Judge- VII-cum-Special Judge (Excise), Aurangabad. Thereupon, the petitioner has moved before this Court for grant of bail in connection with the said case, filing the instant application under Sections 439 & 440 of the Code of Criminal Procedure.

(3.) In course of stamp reporting, the office pointed out the defect that as per sections mentioned in the 1st paragraph of the petition and the F.I.R., the petition may perhaps be converted into Criminal Appeal (S.J.).