Patna High Court - Orders
Rajender Singh & Ors vs The State Of Bihar on 8 May, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22422 of 2018
Arising Out of PS.Case No. -131 Year- 2016 Thana -GAURICHAK District- PATNA
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1. Rajender Singh son of Late Raghunandan Singh
2. Chintu Singh son of Shri Rajendra Singh
3. Jiva Singh @ Jiba Singh son of Shri Rajender Singh All residents of
Village - Baluachak, P.S. - Gaurichak, District - Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Surendra Kumar Mishra
For the Opposite Party/s : Mr. Sri Vinod Shankar Modi
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 08-05-2018The petitioners are apprehending their arrest in connection with Gaurichak P.S. Case No. 131 of 2016, registered for offences punishable under Sections 341, 323, 324, 354, 452 and 134 of the Indian Penal Code.
Petitioner no. 1 is the elder brother of the informant and petitioner nos 2 and 3 are his nephews and allegation against them is of try to outrage the modesty of informant's wife and his daughter and also of assault.
It has been submitted on behalf of the petitioners that the informant and his wife is in habit of filing such false cases as earlier also the wife of informant had come with such an allegation, in which petitioners were granted bail. Further Patna High Court Cr.M isc. No.22422 of 2018 (3) dt.08-05-2018 2/3 submission is that a case has also been lodged by the petitioners' side against the informant and only to save his skin, he has lodged this present false and frivolous case.
Heard learned A.P.P. also.
Having heard both sides, in view of the above facts, let the petitioners above named, in the event of their arrest or surrender before the court below within a period of six weeks from the date of receipt/production of a copy of this order, be enlarged on bail on furnishing bond of Rs. 25,000 (Rs. Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Patna City, Patna in connection with Gaurichak P.S. Case No. 131 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C, as well as subject to the following conditions, it is further subject to the condition that:-
(i) One of the bailors of the petitioners shall be a local person having sufficient immovable property within the jurisdiction of the concerned Court.
(ii) The petitioners shall cooperate in the investigation and make themselves available as and when required by the police and on Patna High Court Cr.M isc. No.22422 of 2018 (3) dt.08-05-2018 3/3 the event of failure on their part to appear before the police on two consecutive dates without showing any genuine reasons, the prosecution is free to move for cancellation of their bail bonds.
(Vinod Kumar Sinha, J) sunil/-
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