Patna High Court - Orders
Shaukat Ali @ Saukat Ali @ Md. Saukat Ami vs The State Of Bihar on 11 August, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.34949 of 2017
Arising Out of PS.Case No. -105 Year- 2016 Thana -JANDAHA District- VAISHALI(HAJIPUR)
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SHAUKAT ALI @ SAUKAT ALI @ MD. SAUKAT AMI son of Md.
Halim @ Hamim Ali, R/o Village- Harilochanpur, P.S.- Sarairanjan in the
District of Samastipur.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance:
For the Petitioner/s : Mr. Sushant Kumar
For the Opposite Party/s : Mr. Nand Kishore Pd
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 11-08-2017Heard both sides.
Petitioner apprehends his arrest in Jandaha P.S. Case No. 105 of 2016 under sections 363 and other sections of the Indian Penal Code.
The informant alleged that the petitioner kidnapped his wife.
Learned counsel for the petitioner submits that the wife made her statement under section 164 of the Cr.P.C. and she disclosed that she herself left the house along with the petitioner. The victim is major and she was earlier married with the informant.
Considering the fact that the victim herself denied the factum of her kidnapping and she disclosed that she voluntarily Patna High Court Cr.Misc. No.34949 of 2017 (2) dt.11-08-2017 2 went along with the petitioner, the petitioner Shaukat Ali @ Saukat Ali @ Md. Saukat Ami in the event of his arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate- XI, Vaishali at Hajipur in connection with Jandaha P.S. Case No. 105 of 2016, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Jha, J) S.Sb/-
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