Patna High Court - Orders
Chandan Ram vs The State Of Bihar on 23 April, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7655 of 2014
======================================================
Chandan Ram, Son of Krishna Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 23-04-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner, apprehending his arrest in connection with a case registered for the offence punishable under Sections 450, 376, 511, 323 and 504/34 of the Indian Penal Code, is solitary named accused in this case with allegation of entering into the house of the informant and making unsuccessful attempt to commit rape upon finding her alone in the house.
Submission is of false implication under some confusion and the disputes between the parties have already been resolved amicably for which due petition is on the record of the court below. Further, petitioner carries no criminal antecedent.
If it is so, in the event of informant alongwith her husband appearing before the court below, on due identification, support the factum of compromise and contents made therein with their free will and consent without any coercion and the husband of the informant also stood as one of the bailors, in the event of his arrest or surrender before the court below within four weeks, let the petitioner abovenamed be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Barh, District-Patna, in connection with Barh P.S. Case Patna High Court Cr.Misc. No.7655 of 2014 (2) dt.23-04-2014 2/2 No. 389 of 2013, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date at least for two years or till disposal of the case, whichever is earlier and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Praveen-II/-