Dhananjay Tiwari vs The State Of Bihar on 13 November, 2019

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Patna High Court - Orders

Dhananjay Tiwari vs The State Of Bihar on 13 November, 2019

Bench: Anjani Kumar Sharan

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.65483 of 2019
                  Arising Out of PS. Case No.-259 Year-2019 Thana- SHRIKRISHNAPURI District- Patna
                 ======================================================
                 DHANANJAY TIWARI, aged about 25 years, (Male), Son of Shashi Kant
                 Tiwari, Resident of Village - Mathahi, P.S.- Chenari, District- Rohtas at
                 Sasaram.
                                                                           ... ... Petitioner/s
                                                 Versus
                 The State of Bihar.
                                                                    ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Pawan Kumar Singh, Adv.
                 For the Opposite Party/s :      Mr.Satyavrat Verma
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
                                       ORAL ORDER

2   13-11-2019

Heard learned counsel for the petitioner, the informant and learned APP for the State.

The petitioner is apprehending his arrest in a case registered for the offence punishable under Section 354 (D), 506 of the Indian Penal Code Section 67 (A) of the I.T. Act.

Prosecution case is brief is that the informant Mohan Chaudhary in his computer typed application, SHO Puri Police Station stated that his daughter used to live in Maa Girls Hostel and was engaged in preparation of banking services. It is further stated that earlier she used to attend English Class near Bhikna Pahadi where Dhananjay Tiwari, student of same institute used to stop her way and catch hold of her hand. It is further alleged that he took details of her daughter from the register of coaching and started harassing her. It is further alleged that her daughter left her studies there, changed mobile number and shifted to Boring Road. Patna High Court CR. MISC. No.65483 of 2019(2) dt.13-11-2019 2/2 It is further stated that the petitioner continued posting unsocial messages of facebook and social media about them and he also used to send vulgar messages from a fake account of the informant's daughter. It is further stated that on 29.07.2019 at 10.30 A.M. near S.K. Puri park, he followed her daughter and started to threaten that he would destroy her image in the society and would throw acid on the face of the girl and her daughter told her on phone about the incident, upon which he hurriedly came to Patna. The print out of messages were enclosed with the FIR. On the basis of this application, this case was registered.

There is specific allegation against the petitioner. In the aforesaid facts and circumstances, I am not inclined to enlarge the petitioner on bail. Accordingly, the prayer for bail of the petitioner is rejected in connection with Sri Krishna Puri P.S. Case No. 259 of 2019 from the Court of learned Sub Judge-IV cum A.C.J.M., Patna.

Accordingly, the application is dismissed.

(Anjani Kumar Sharan, J) amitkumar/-

U      T

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Patna High Court - Orders