Patna High Court - Orders
Pankaj Baitha vs The State Of Bihar on 9 July, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.24158 of 2012 (2) dt.09-07-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 24158 of 2012
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Pankaj Baitha
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 09-07-2012Heard learned counsel for the petitioner and learned counsel for the State.
This is a petition for grant of regular bail in a case under Section 376 of the Indian Penal Code.
The case is of incestuous relation. The petitioner is the son of the full brother of the husband of the victim. It is stated that the petitioner is 22 years old and informant permitted him for sexual intercourse though she is the mother of four children.
Hence, having regard to the facts and circumstances of the case, the petitioner above named is ordered to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Darbhanga at Laheriasarai in connection with Simri P. S. Case No. 50 of 2012.
(Gopal Prasad, J.) Kundan/-