Patna High Court - Orders
Pintu Kumar @ Pintu Sao@Pintu So vs The State Of Bihar on 17 December, 2018
Author: Prakash Chandra Jaiswal
Bench: Prakash Chandra Jaiswal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.63182 of 2018
Arising Out of PS. Case No.-150 Year-2018 Thana- CHANDAUTI District- Gaya
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Pintu Kumar @ Pintu Sao @Pintu So Son of late Ratan Sao Resident of
Village- Saogaj, P.S. Banke Bazar, District- Gaya.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kunwar Narayan Jamuar
For the Opposite Party/s : Mr. Dinesh Singh
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CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
JAISWAL
ORAL ORDER
2 17-12-2018Heard learned counsel for the petitioner and learned APP for the State.
The petitioner apprehends his arrest in connection with Chandauti P.S. Case no. 150 of 2018, registered under Sections 370(A)/374 of the Indian Penal Code, Section 79 of JJ (Care and Protection of Child) Act-2015 and Section 14 of the Child Labour Prohibition and Regulation Act-1986.
Petitioner is said to be owner of one Manpasand Bhojnalaya and has engaged a minor boy as a child labourer at his shop.
It is submitted by learned counsel for the petitioner that petitioner does not happen to be owner of the aforesaid Manpasand Bhojnalaya rather the said hotel is hailing to Saroj Patna High Court Cr.Misc. No.63182 of 2018(2) dt.17-12-2018 2/2 Yadav and Budhan Yadav. Petitioner vends Litti-Chokha besides the aforesaid hotel and he had neither engaged any minor boy at his shop as child labourer nor any child labourer was recovered from his shop. There is no allegation of engaging trafficked person for sexual exploitation against the petitioner.
In the facts and circumstances of the case, let the above named petitioner, be released on bail, in the event of his arrest or surrender before the learned Court below within a period of four weeks from today, on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gaya in connection with Chandauti P.S. Case no. 150 of 2018, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.
(Prakash Chandra Jaiswal, J) rohit/-
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