Patna High Court - Orders
Ravi Kumar vs The State Of Bihar on 26 October, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.64572 of 2018
Arising Out of PS. Case No.-190 Year-2018 Thana- GOPALPUR District- Patna
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Ravi Kumar, Son of Late Raj Kumar Yadav @ Raj Kumar Ray, R/o Village-
Sirpathpur, P.S.- Gopalpur, District- Patna.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Nageshwar Singh
For the Opposite Party/s : Mr. Sri Binod Kumar 2
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 26-10-2018Heard learned counsel for the petitioner and the learned APP for the State.
The petitioner seeks bail in connection with Special Case No. 154 of 2018 arising out of Gopalpur P.S.Case No. 190 of 2018 registered under Sections 354C, 354D and 506/34 of the Indian Penal Code and Sections 8 and 12 of the Protection of Children from Sexual Offences Act.
It is alleged in the written report that while the informant was going for coaching, this petitioner misbehaved with her and also gave threat when she raised objection.
Learned counsel for the petitioner submits that occurrence has taken place on 31.07.2018. The FIR has been lodged on 04.08.2018. In the written report, there is general and omnibus allegation levelled against the petitioner. He is in custody since Patna High Court Cr.Misc. No.64572 of 2018(2) dt.26-10-2018 2/2 28.08.2018.
Considering the aforesaid fact and circumstances, the prayer of bail of the petitioner is allowed. The petitioner, abovenamed, is directed to be released on bail upon furnishing bail bond of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of the learned Spl. Judge, POCSO Act (ADJ-1st), Patna in connection with Special Case No. 154 of 2018 arising out of Gopalpur P.S.Case No. 190 of 2018 with condition that both the bailors will be the close relative of the petitioner.
(Sanjay Priya, J) sujit/-
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