- (1.) Petitioner No. 2 Alim Mian @ Alim Ansari apprehends his arrest in Panki P.S. Case No. 118/09, corresponding to G.R. No. 1650/09 pending in the Court of Chief Judicial Magistrate, Palamau at Daltonganj.
(2.) Initially the case was instituted for the alleged offence under Sections 341/323/506/34 of the Indian Penal Code, all bailable in nature, as such petitioner was admitted to bail by the Court. Since after investigation charge-sheet was submitted under Sections 307/34 of the Indian Penal Code against the petitioner and others, it is stated that his bail bond was cancelled by the Chief Judicial Magistrate on 22.7.2010 and directed the petitioner to appear physically for his fresh bail. Against that order, petitioner preferred A.B.P. No. 329 of 2010 alongwith one Mustakim Mian @ Mustakim Master, but prayer of the petitioner was refused on merit that petitioner had inflicted grievous injury.
(3.) Learned counsel Mr. Rajeev Kumar submitted that once bail is granted to the accused-petitioner, his personal liberty cannot be curtailed only on the ground that charge-sheet has been submitted under Sections 307/34 of the Indian Penal Code.;