Patna High Court - Orders
Sohan Yadav vs The State Of Bihar on 23 June, 2014
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court Cr.Misc. No.5314 of 2014 (5) dt.23-06-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5314 of 2014
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Sohan Yadav, S/O Sudhir Yadav, Resident Of Village Nanhkar Jairampur,
P.S. Bihpur, District Naugachia At Present Residing At Village Situaha,
P.S. Salkhua, District Saharsa.
.... .... Petitioner/s
Versus
The State Of Bihar .... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
5 23-06-2014Heard learned counsel for the petitioner, learned Additional Public Prosecutor assisted by learned counsel for the informant.
Supplementary affidavit has been filed to suggest that the case has been compromised.
Be that as it may, the victim under her statement under Section 164 of the Cr.P.C. had not only supported the case of kidnapping rather rape committed by petitioner along with others and on account thereof, the subsequent development did not persuade me to release the petitioner on bail, accordingly prayer for bail is rejected. In the aforesaid background the parties will cooperate in early disposal of the case.
(Aditya Kumar Trivedi, J.) PN/-