Patna High Court - Orders
Hareram @ Hareram Kumar vs The State Of Bihar on 7 November, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.71064 of 2019
Arising Out of PS. Case No.-80 Year-2019 Thana- RAJPUR District- Rohtas
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Hareram @ Hareram Kumar, Son of Din Bandhu Singh, Resident of Village-
Aamarhi, P.O-Rajandih, P.S-Rajpur, District-Rohtas.
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr.Bhaskar Shankar
For the Opposite Party/s : Mr.Prem Kumar Jha
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 07-11-2019Heard learned counsel for the parties.
Petitioner is apprehending his arrest in connection with Rajpur P.S. Case No.80 of 2019 registered for offence punishable under Sections 363, 365 of the Indian Penal Code.
As per F.I.R. it is case of kidnapping.
Submission of learned counsel for the petitioner is that petitioner is not named in the F.I.R. and it is case of kidnapping of daughter of the informant. He submits that after recovery, statement of the victim was recorded under Section 164 of the Code of Criminal Procedure, in which the victim herself disclosed her age as 21 years. He further submits that the victim is a major girl and in her statement, she has not alleged any overt act against the petitioner.
Heard learned Addl. Public Prosecutor also. Patna High Court CR. MISC. No.71064 of 2019(2) dt.07-11-2019 2/2 Having heard both sides and in view of facts and circumstances, as stated above, let petitioner, named above, in the event of his arrest or surrender before the court below be released on bail on furnishing bail bond of Rs.25,000/-(twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Bikramganj,District-Rohtas in connection with Rajpur P.S. Case No.80 of 2019, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
With above observation, this application is allowed.
(Vinod Kumar Sinha, J.) nawalkrs/-
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