SURENDRA NATH MANNA Vs. EMPEROR

JUDGEMENT

(1.) The petitioner Surendra Nath Manna has been bound down under Section 118 of the Criminal Procedure Code in his own bond of Rs. 800 with two sureties in the sum of Rs. 300 each to be of good behaviour for three years.

(2.) It appears that there were numerous dacoities in the neighbourhood of petitioner s village in the year 1915. One of these dacoities was committed at Rajipur in December and a man named Bahir Das Bagdi was arrested; he made a confession implicating the petitioner, and the latter was arrested some time in January 1916; he was committed to the Sessions, and in February 1917 he was acquitted by this Court on a reference under Section 307, Criminal Procedure Code, being made by the Sessions Judge. The same Bahir Das Bagdi named the petitioner as an associate in a dacoity at Shamserpur, which took place on January 19, 1916: and the petitioner was committed to the Sessions on that charge also: be was acquitted in June 1916.

(3.) In May 1918 there was a dacoity committed in the village of Joynagar and a man named Ashu Bagdi was arrested: he made a confession implicating the petitioner, and the latter was arrested on May 12, 1918: he remained in custody until July 6, 1918, when he was discharged, but on the same day the present proceedings under Section 110, Criminal Procedure Code, were initiated.