Patna High Court - Orders
Anjesh Kumar @ Angesh Kumar @ Chhote @ ... vs The State Of Bihar on 18 December, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.63865 of 2018
Arising Out of PS. Case No.-101 Year-2017 Thana- ARIYARI District- Sheikhpura
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ANJESH KUMAR @ ANGESH KUMAR @ CHHOTE @ AJESH KUMAR,
Son of Rajeev Kumar @ Mannu Mahto, Resident of Village- Hardas Bigha,
P.S.- Fatuha, District- Patna.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar
For the Opposite Party/s : Mr. Sri Ramchandra Singh
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
4 18-12-2018The petitioner seeks regular bail in connection with Ariyari (Kasar) P.S. Case No. 101 of 2017, registered for offences punishable under Sections 363/366(A), 372/34 of the Indian Penal Code.
Allegation against the petitioner is of kidnapping the minor daughter of the informant.
It has been submitted on behalf of the petitioner that he has falsely been made accused in this case and there was love affair between the petitioner and the girl only under pressure of her parents named the petitioner in her statement recorded under Section 164 Cr.P.C. Further submission is that petitioner has been in judicial since 27.07.2017.
Learned counsel for the State opposed the prayer for Patna High Court Cr.Misc. No.63865 of 2018(4) dt.18-12-2018 2/2 bail and submitted that the girl in her statement recorded under Section 164 Cr.P.C. has named the petitioner and also stated that she was forcefully subjected to rape by the petitioner.
Having heard both sides, considering the facts and circumstances of the case, at this stage, I am not inclined enlarge the petitioner on bail.
This application is accordingly dismissed. However, the petitioner is at liberty to renew his prayer for bail in the court below itself once charge is framed.
(Vinod Kumar Sinha, J) sunilkumar/-
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