Ranjeet Kumar Ram @ Ranjit Ram vs The State Of Bihar on 24 May, 2016

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Patna High Court - Orders

Ranjeet Kumar Ram @ Ranjit Ram vs The State Of Bihar on 24 May, 2016

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.22918 of 2016
                      Arising Out of PS.Case No. -10 Year- 2016 Thana -KATRA District- MUZAFFARPUR
                 ======================================================
                 Ranjeet Kumar Ram @ Ranjit Ram Son of Chulhai Ram resident of village
                 Katra, P.S. Katra, District Muzaffarpur.

                                                                               .... ....   Petitioner/s
                                                       Versus
                 The State of Bihar.

                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Alok Kumar Alok
                 For the Opposite Party/s   : Mr. Madhuranand Jha(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER

02/ 24-05-2016

Heard learned counsels for the petitioner and the State.

The petitioner is apprehending his arrest in a case registered for the offences punishable under Section 366A of the Indian Penal Code.

The prosecution case is that the minor daughter of the informant namely, Rijwana Khatoon went traceless on 24.01.2016 when the neighbour of the informant suggested that the petitioner enticed away the daughter of the informant.

It is submitted by learned counsel for the petitioner that in 164 Cr.P.C. the victim has suggested that she of her own married with the petitioner and got her age recorded as Patna High Court Cr.Misc. No.22918 of 2016 (2) dt.24-05-2016 2/2 18 years since the father wanted to marry her with a lame person. The 164 Cr.P.C. statement of the victim has been brought on record as Anenxure-2 by way of supplementary affidavit.

A statement has been made in paragraph 3 of the petition that the petitioner has no criminal antecedent.

Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail, in the event of arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Ist Class, Muzaffapur in connection with Katra P.S. Case No. 10 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Dinesh Kumar Singh, J) DKS/-

U           T

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Patna High Court - Orders