Patna High Court - Orders
Diwaker Kumar @ Diwaker Prasad Singh @ ... vs The State Of Bihar on 13 July, 2016
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27820 of 2016
Arising Out of PS.Case No. -212 Year- 2014 Thana -BARH District- PATNA
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1. Diwaker Kumar @ Diwaker Praasad Singh @ Dinakar Dingh S/o Late
Shailendra Prasad Singh resident of Mohalla- Daya Chak, P.S. Barh, Distt-
Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shailendra Kumar
For the Opposite Party/s : Mr. Sri Zainul Abedin
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 13-07-2016Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner is accused in connection with Barh P.S. Case No. 212 registered under Sections 328, 302 and 376(G)/34 of the I.P.C.
The allegation of informant is that his daughter aged about 19 years, who was a student of Intermediate, had gone to College to collect mark-sheet, but did not return. On search, no trace was found and later on, he was informed by his relatives that the dead body of his daughter is lying in the Police Station. When he went to the Police Station, he identified the dead body of his daughter. Informant claimed that Ranbir Rai @ Mukhiya of Patna High Court Cr.Misc. No.27820 of 2016 (2) dt.13-07-2016 2/2 village Mausimpur P.S. Barh at Patna with the help of the house owner petitioner Diwakar Kumar and three unknown had kidnapped her and committed rape and killed his daughter.
Learned counsel appearing on behalf of the petitioner submits that petitioner has falsely been implicated in this case because he is the landlord of co-accused Ranvir Rai, who faced trial vide Sessions Trial No. 629 of 2015 and has been acquitted by the Additional Sessions Judge-III, Barh, Patna on 22.01.2016. Further submission is that petitioner has no criminal antecedent and is in custody since 11.04.2016.
Having considered the facts and circumstances of the case, let the above named petitioner 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 A.C.J.M., Barh at Patna in connection with Barh P.S. Case No.212 of 2014 (G.R. No. 982 of 2014).
(Rajendra Kumar Mishra, J) Shail/-
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