Patna High Court - Orders
Noor Hussain Ansari @ Noor Hasan Ansari & ... vs The State Of Bihar on 10 August, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37326 of 2017
Arising Out of PS.Case No. -6 Year- 2017 Thana -DHIBRA District- AURANGABAD
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1. Noor Hussain Ansari @ Noor Hasan Ansari, Son of Rahiman Ansari
2. Sairoon Nisa, Wife of Noor Hussain Ansari @ Noor Hasan Ansari
3. Shahida Khatoon, Daughter of Noor Hussain Ansari @ Noor Hasan
Ansari
4. Wahida Khatoon, Daughter of Noor Hussain Ansari @ Noor Hasan
Ansari
5. Khadija Khatoon @ Khatija Khatoon, Wife of Muqsud Alam @
Maksud Alam
6. Guddan Ansari, Son of Anul Mia
7. Jamshed Alam, Son of Noor Hussain Ansri @ Noor Hasan Ansari
8. Muqsud Alam @ Maksud Alam, Son of Noor Hussain Ansari @ Noor
Hasan Ansari
All residents of Village Chouriya, P.S. Dhibra, District Aurangabad
(Bihar).
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjit Kumar
For the Opposite Party/s : Mr. Sri Ashok Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 10-08-2017Heard learned counsel for the petitioners and the learned APP appearing on behalf of the State.
Petitioners apprehend their arrest in connection with Dhibra P.S. Case No.6 of 2017, registered under Sections 366(A)/34 of the Indian Penal Code.
Allegation in brief is that one Jahangir Ansari enticed away the minor daughter of the informant and the allegation against the petitioners is that they demanded money to call his 2 Patna High Court Cr.Misc. No.37326 of 2017 (2) dt.10-08-2017 2/2 daughter back.
Learned counsel for the petitioners submits that these petitioners only being family members of Jahangir Ansari have falsely been implicated in this case, there is specific allegation of enticing away the informant's daughter against Jahangir Ansari and not against petitioners, even the girl in her statement has not named these petitioners and they have no criminal antecedent.
Having considered the said facts and circumstances, in the event of arrest/surrender within four weeks from the date of receipt of this order to the concerned court, let petitioners, named above, be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Aurangabad, in connection with Dhibra P.S. Case No.6 of 2017, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Arun Kumar, J.) S.Kumar/-
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