Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Jharkhand High Court

Durja Thakur Alias Duryodhan Thakur vs The State Of Jharkhand on 11 February, 2015

                                 IN THE HIGH COURT OF JHARKHAND AT RANCHI      
                                                    B.A. No. 8988 of 2014
                       Durja Thakur @ Duryodhan Thakur, s/o Badal Thakur, r/o Sector IX/B, Murga 
                       Dukan, P.O. Sector IX, P.S. Harla, Distt.­ Bokaro        ......                     Petitioner
                                                                       Versus 
                       The State of Jharkhand                                             ...... Opposite Party
                                                                ­­­­­­­­­
                       CORAM:  HON'BLE MR. JUSTICE D.N. UPADHYAY
                                                               ­­­­­­­­­
                       For the Petitioner           : Mrs. Vandana Singh, Advocate
                       For the Informant                       : Mr. Rajesh Kumar, Advocate 
                       For the State                           : A.P.P.
                                                               ­­­­­­­­­­­­
                       Order No.05                                                         Dated : 11
                                                                                                      th
                                                                                                        February, 2015
                                                                                                                      

Heard learned counsel for the parties.

The petitioner is accused in connection with Harla P.S. Case No.150 of  2014 corresponding  to G.R. Case  No.1361 of  2014,  pending in  the  Court of  learned S.D.J.M., Bokaro.  

It   reveals   from   the   F.I.R.   that   Priyanka   Kumari   was   abducted   by   the  petitioner with an intention to marry.  

It is submitted that petitioner has committed no offence.  The victim has  stated nothing incriminating against the petitioner in her statement recorded  u/s 164 Cr.P.C. Later she has changed her version in the affidavit sworn by her.  Now   a   third   story   has   been   stated   by   the   victim   in   her   statement   recorded  during trial.  The petitioner is languishing in jail for more than five months.  

Learned counsel appearing for the informant has opposed the prayer for  bail and submitted that victim was compelled by the police to give statement  tutored to her and due to fear she had repeated the story which she was asked  to   tell   before   the   Court.     In   the   affidavit   sworn   by   her,   she   has   given   clear  picture of the incident and now in the Court during trial she has supported the  prosecution case.  

Admittedly, the statement of victim on all points is not consistent in her  three statement but the fact remains that she has stated that she was abducted  by the petitioner and forcibly taken to a place and petitioner also compelled her   to marry.  

In the circumstances stated above, I do not feel inclined to release the  petitioner on bail.   Accordingly, the prayer for bail made on behalf of above  named petitioner stands rejected. 

                    

                           (D. N. Upadhyay, J.)                 NKC