Patna High Court - Orders
Amit Kumar vs The State Of Bihar on 14 May, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.13068 of 2014 (2) dt.14-05-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.13068 of 2014
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1. Amit Kumar S/O Ram Sarekh Rai Resident Of Village Chiraiyatand,
P.O. Neura, P.S. Bihta, District Patna.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Jitendra Kumar
For the Opposite Party/s : Mr. Nand Kishore Prasad, APP
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 14-05-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner is apprehending arrest in connection with a case registered for the offences punishable under sections 341, 323, 506, 376, 511 of the Indian Penal Code and Section 8 of the Protection of Children from Sexual Offences Act.
The petitioner is the solitary F.I.R. named accused in this case. The allegation is that while the prosecutrix had gone for easing, petitioner armed with Pistol came there and tried to drag her towards paddy field but on alarm being raised by her, her mother and the villagers came there and the petitioner fled away.
Submission is of false implication due to other dispute. There is case and counter case. Petitioner carries no Patna High Court Cr.Misc. No.13068 of 2014 (2) dt.14-05-2014 criminal antecedent.
If it is so, in the event of arrest or surrender of the petitioner above named in the court below within four weeks from today, he shall be enlarged on bail on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate, Danapur in connection with Bihta P.S. Case No. 652 of 2013 subject to the conditions laid down under section 438(2) of the Code of Criminal Procedure, 1973 with additional condition to remain physically present before the court below on each and every date at least for two years or till disposal of the case, whichever is earlier and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Amin/-