Patna High Court - Orders
Grish Kumar Ram@Girish Kumar Ram vs The State Of Bihar on 5 February, 2018
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.M isc. No.6179 of 2018 (2) dt.05-02-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6179 of 2018
Arising Out of PS.Case No. -44 Year- 2017 Thana -BHAIRABASHTHAN District- MADHUBANI
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GRISH KUMAR RAM @ GIRISH KUMAR RAM, Son of Subhash Ram,
Resident of Village- Ekha Ekahara, P.S.- Phulparas, District- Madhubani.
.... .... Petitioner
Versus
The State of Bihar.
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Gagan Deo Yadav
For the Opposite Party/s : Mr. Sri Abhay Kumar - 1
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 05-02-2018Heard learned Counsel for the petitioner and the State.
Petitioner, already in custody, seeks bail in Bhairab Asthan PS Case No. 44 of 2017 registered under Sections 363, 366A and 34 of the IPC.
Learned Counsel for the petitioner submits that the informant's daughter is major, as the Medical Board finds her 19 years of age and she herself appeared, it was not a case of kidnapping rather elopement.
Having considered the said facts and circumstances, the petitioner, namely, Grish Kumar Ram @ Girish Kumar Ram is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of ACJM Jhanjharpur, Madhubani in connection with Bhairab Asthan PS Case No. 44 of 2017.
Snkumar/- (Arun Kumar, J.)
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