Patna High Court - Orders
Sanyog Kumar vs The State Of Bihar on 10 August, 2018
Author: Anjana Mishra
Bench: Anjana Mishra
Patna High Court Cr.Misc. No.45005 of 2018 (2) dt.10-08-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.45005 of 2018
Arising Out of PS.Case No. -101 Year- 2018 Thana -BIKRAMGANJ District- SASARAM
(ROHTAS)
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Sanyog Kumar, Son of Sri Dashrath Yadav @ Dashrath Singh, resident of
Village- Tenduni, Police Station- Bikramganj, District- Rohtas at Sasaram.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ramchandra Singh
For the Opposite Party/s : Mr. Sri Tarkeshwar Nath Thakur
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 10-08-2018Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is in custody since 24.04.2018 in connection with POCSO Case No. 18 of 2018 arising out of Bikramganj P.S. Case No. 101 of 2018 for the offence registered under Sections 354C, 384, 506 and 34 of the Indian Penal Code and Section 66, 66A, 66B, 66C, 66D and 66E of the Information Technology Act, 2000 and Section 12 of the Protection of Children from Sexual Offences Act, 2012.
Learned counsel for the petitioner submits that though the petitioner is not named in the first information report yet the petitioner was arrested and made to give confessional statement, which has no evidentiary value. It is further submitted that victim Patna High Court Cr.Misc. No.45005 of 2018 (2) dt.10-08-2018 girl made a contradictory statement inasmuch her statement in the first information report does not tally with the statement under Section 164 Cr. P.C. It is further submitted that the petitioner has no criminal antecedent.
Considering the aforesaid facts and circumstances of the case, let the petitioner, above named, be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Additional Sessions Judge -1st Rohtas at Sasaram in connection with POCSO Case No. 18 of 2018 arising out of Bikramganj P.S. Case No. 101 of 2018.
(Anjana Mishra, J) Jagdish/-
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