Patna High Court - Orders
Bittu Kumar vs The State Of Bihar on 20 June, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35293 of 2018
Arising Out of PS. Case No.-150 Year-2018 Thana- TEGHRA District- Begusarai
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Bittu Kumar, Son of Ranjit Prasad Singh, Resident of Sihma, P.S. Matihani,
District Begusarai.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shubhesh Pandey
For the Opposite Party/s : Mr. Sir Pramod Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 20-06-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Teghra PS Case No.150 of 2018 registered under Sections 144, 366(A), 506 and 120(B)/34 of the Indian Penal Code.
Allegation in brief is that the minor daughter of the informant was kidnapped by the accused persons.
Learned counsel for the petitioner submits that it is not a case of kidnapping rather of elopement as the daughter of the informant eloped with one Pushpak Kumar and solemnized marriage with him which is reflected from the statement of the girl recorded under Section 164 Cr.P.C., moreover the girl is major, 19 years of age and Pushpak Kumar has been granted anticipatory bail.
Patna High Court Cr.Misc. No.35293 of 2018(2) dt.20-06-2018 2/2 Having considered the aforesaid facts and circumstances, petitioner Bittu Kumar is directed 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 learned CJM, Begusarai in connection with Teghra PS Case No.150 of 2018.
(Arun Kumar, J) S.KUMAR/-
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