Patna High Court - Orders
Md. Aalam @ Chandan vs The State Of Bihar on 25 November, 2013
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46728 of 2013
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Md. Aalam @ Chandan
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 25-11-2013Heard learned counsel for the petitioner and the State.
In this case, petitioner is seeking bail in connection with Saharsa P.S.Case No. 197 of 2013 registered u/s 363, 366A 376G/34 IPC.
In the FIR direct allegation has been made against the petitioner to have been running brothel house lifting the girls who were repeatedly subjected to sexual assault. This Court is not inclined to grant him bail.
To-day, a supplementary affidavit has been filed showing that petitioner is ill and requires immediate medical assistance.
The jail authority will constitute a medical board which will and examine the petitioner, if it is found that he requires immediate e medical assistance, petitioner will have liberty to make a prayer for provisional bail before the Chief Judicial Patna High Court Cr.Misc. No.46728 of 2013 (2) dt.25-11-2013 2/2 Magistrate, Saharsa and if after proper enquiry he will be satisfied that the petitioner requires immediate medical assistance and not possible at Saharsa he will grant provisional bail to the petitioner to his satisfaction.
With the aforesaid directions, this petition is rejected.
(Shivaji Pandey, J) Jay/-