Patna High Court - Orders
Sanjay Khatik @ Manju Khatik & Anr. vs The State Of Bihar on 3 July, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.21883 of 2013 (2) dt.03-07-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 21883 of 2013
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1. Sanjay Khatik @ Manju Khatik, S/O Anntu Khatik
2. Anil Khatik @ Anil Kumar Sonkar, S/O Paras Khatik @ Paras Nath
Sonkar
Both residents of Village - Chanda, P.S. - Chand, District -
Kaimur at Bhabhua
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 03-07-2013Heard learned counsel for the petitioners and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 457, 323, 307, 376G of the Indian Penal Code.
There is specific allegation of rape against the petitioners and the victim girl also supported the crime against them.
Earlier the bail petition of the petitioners was rejected vide order dated 08.11.2012 passed in Cr. Misc. No. 31184 of 2012, now this is the second attempt for bail.
Learned counsel for the petitioners submits that the petitioner no. 2 was juvenile on the date of occurrence.
However, the petitioners may raise issue at the stage of trial in accordance with law.
Hence, having regard to the facts and circumstances of the case, I am not inclined to grant bail to the petitioners. Accordingly, the prayer for bail is rejected.
(Gopal Prasad, J.) Kundan/-