Patna High Court - Orders
Ramu Singh & Anr vs The State Of Bihar on 17 December, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.44013 of 2014
Arising Out of PS.Case No. -178 Year- 2014 Thana -RIGA District- SITAMARHI
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1. Ramu Singh Son of Jagrup Singh
2. Chandra Kishore Baitha Son of Late Koli Chandra Baitha
Both residents of village - Kapraul Chainpura, P.S. -Riga, District-
Sitamarhi.
.... .... Petitioners
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioners : Mr. Ashhar Mustafa, Advocate
For the Opposite Party : Mr. M.Rab, APP
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 17-12-2014Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 342, 354A, 354B and 376/511/34 of the Indian Penal Code.
It is alleged that the petitioners and one other co-accused attempted to establish forceful physical relationship with the informant.
It is submitted by learned counsel for the petitioners that for the occurrence of 03.08.2014 the FIR was registered on 28.08.2014. It is further submitted that petitioner no. 2 filed Complaint Case No. 1482 of 2014 against the father Patna High Court Cr.Misc. No.44013 of 2014 (02) dt.17-12-2014 2/2 of the present informant on 11.08.2014 making accusation under Sections 323, 341, 452, 307, 380/34 of the Indian Penal Code and 3 (1) (x) of SC/ST (Prevention of Atrocities) Act. The victim has neither been medically examined nor her 164 Cr.P.C. statement was recorded and a statement to that effect has been made in para 13 of the petition. A statement has been made in para 3 of the petition that the petitioners have no criminal antecedent. Subsequent the informant has retracted from the initial version and filed petition to that effect before the learned court below.
Considering the aforesaid submissions, let the above named petitioners be released on anticipatory bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Sitamarhi in connection with Riga P.S. Case No. 178 of 2014, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J) DKS/-
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