Patna High Court - Orders
Guddu Kumar vs The State Of Bihar on 6 May, 2022
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
(FROM RESIDENTIAL OFFICE VIA VIDEO APPLICATION)
CRIMINAL MISCELLANEOUS No.64822 of 2021
Arising Out of PS. Case No.-162 Year-2021 Thana- GANGABRIDGE District- Vaishali
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GUDDU KUMAR, S/o Suresh Kumar Singh @ Suresh Rai, R/o village-
Nawada Khurd, P.S.- Ganga Bridge, District- Vaishali
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Nawnit Kumar Tiwary, Adv.
For the Opposite Party/s : Mr.Umanath Mishra, APP
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
2 06-05-2022Learned counsel for the petitioner undertakes to remove all the defects as pointed out by office within two weeks after start of normal functioning of the Court.
Heard learned counsel for the petitioner and Mr. Umanath Mishra, learned A.P.P. for the State.
Petitioner in the present case is seeking regular bail in connection with Ganga Bridge P.S. Case No.162/2021 registered for the offences punishable under Sections 366(A)/504/506/34 of the Indian Penal Code. He is in custody since 28.07.2021. The petitioner has got one criminal antecedent in which he is on bail.
Learned counsel for the petitioner submits that the prosecution case has been lodged only with false statement that Patna High Court CR. MISC. No.64822 of 2021(2) dt.06-05-2022 2/3 this petitioner has forcibly taken away the daughter of the informant. In fact the petitioner and the daughter of the informant are major and they were in love. The daughter of the informant left with the petitioner on her own volition because the informant wanted to marry her with a boy who was not of her choice. Both the petitioner and the victim girl themselves reached the police station where the petitioner has been arrested.
Learned counsel for the petitioner submits that the victim girl has recorded her statement under Section 164 Cr.P.C. in which she has narrated the entire things, admitted her love affair with the petitioner and the reason for leaving her father's house.
Learned APP for the State does not controvert the aforesaid submission of learned counsel for the petitioner.
In the given facts and circumstances, in the nature of the materials noticed hereinabove, this Court directs that the petitioner above named be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of learned C.J.M., Hajipur, Vaishali in connection with Ganga Bridge P.S. Case No.162 of 2021, subject to the condition as laid down under Section 437 (3) Cr.P.C.
Patna High Court CR. MISC. No.64822 of 2021(2) dt.06-05-2022 3/3 And further condition that the court below shall verify the criminal antecedent of the petitioner and in case at any stage it is found that the petitioner has concealed his criminal antecedent, the court below shall take step for cancellation of bail bond of the petitioner. However, the acceptance of bail bonds in terms of the above-mentioned order shall not be delayed for purpose of or in the name of verification.
(Rajeev Ranjan Prasad, J) arvind/-
U T Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.