Patna High Court - Orders
Jitendra Yadav @ Jitendra Kumar Rai @ ... vs The State Of Bihar on 8 April, 2019
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.22207 of 2019
Arising Out of PS. Case No.-33 Year-2019 Thana- KHODAWANDPUR District- Begusarai
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JITENDRA YADAV @ JITENDRA KUMAR RAI @ JITENDRA KUMAR,
male, aged about 27 years, Son of Suresh Kumar Rai, Resident of Village-
Makadampur, Vijaytara Ward no.1, P.S-Mansurchak, District-Begusarai.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sandip Kumar Gautam
For the Opposite Party/s : Mr.Anand Mohan Prasad Mehta
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 08-04-2019Heard both sides.
The petitioner apprehends his arrest in Khodawandpur P.S. Case No.33 of 2019 registered under Section 366A of the Indian Penal Code.
The father of the victim made allegation that the petitioner enticed his minor daughter for marriage.
The learned counsel for the petitioner submits that the victim made her statement under Section 164 Cr.P.C. and she disclosed that she voluntarily left her house and went along with Jitendra Kumar. She remained at a tea shop and on the next date, she again called Jitendra and went Barauni Junction along with the petitioner. Learned counsel for the petitioner further submits that there appears to be love affairs. No case of kidnapping is Patna High Court CR. MISC. No.22207 of 2019(2) dt.08-04-2019 2/2 made out.
Taking into consideration the facts and nature of allegation made against the petitioner that victim herself denied the factum of her kidnapping, let the petitioner, above named, in the event of his arrest or surrender before the court below within a period of four weeks from the date of receipt of the order, be released on bail on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Sub Divisional Judicial Magistrate, Manjhaul, Begusarai in connection with Khodawandpur P.S. Case No.33 of 2019, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Jha, J) Saurabh/-
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