Ganesh Prasad Yadav vs The State Of Bihar on 6 December, 2023

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Patna High Court - Orders

Ganesh Prasad Yadav vs The State Of Bihar on 6 December, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.56785 of 2023
                      Arising Out of PS. Case No.-470 Year-2022 Thana- PATLIPUTRA District- Patna
                 ======================================================
                 GANESH PRASAD YADAV, S/O Late Paltan Prasad Yadav, R/O Mohalla-
                 C/16, A.G. Colony Raja Bazar, P.S- Shashtri Nagar, Distt.- Patna.

                                                                                   ... ... Petitioner/s
                                                       Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner      :        Mr. Pramod Kumar Singh, Advocate
                 For the State           :        Mr. Anil Prasad Singh, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   06-12-2023

Heard learned counsels for the parties.

2. The petitioner apprehends his arrest in a case registered for the offence punishable under Sections 498A, 323, 504, 354C and 506 of the Indian Penal Code.

3. As per the prosecution case, the petitioner is alleged to have posted some obscene videos of the informant on her mobile and blackmailing her.

4. It is submitted by learned counsel for the petitioner that the present case has been registered in retaliation to Cyber Crime Complaint No. 25058220018459 lodged by the daughter of the petitioner against the informant and her husband. As a matter of fact some money was borrowed by the husband of the informant from the petitioner and his daughter and when they started demanding the money, this false and concocted case has Patna High Court CR. MISC. No.56785 of 2023(3) dt.06-12-2023 2/2 been registered. Petitioner claims clean antecedents.

5. Learned A.P.P. for the State has opposed the prayer for anticipatory bail.

6. Considering the aforesaid facts and circumstances, the prayer for anticipatory bail of the petitioner is allowed.

7. Accordingly, in the event of arrest/surrender within a period of six weeks from today, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned ACJM-X, Patna, in connection with Patliputra P.S. Case No.470 of 2022, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) shashank/-

U      T

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Patna High Court - Orders