Patna High Court - Orders
Ishak @ Md. Ishahak @ Pintu Ansari vs The State Of Bihar on 6 December, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.64598 of 2023
Arising Out of PS. Case No.-69 Year-2022 Thana- BIHIA District- Bhojpur
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ISHAK @ MD. ISHAHAK @ PINTU ANSARI Son of Late Kamaluddin R/o
vill - Ganj, P.S. - Bihiya, Distt. - Bhojpur
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner : Mr.Pramod Kumar, Advocate
For the Opposite Party : Mr.Umeshanand Pandit, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
3 06-12-2023Heard learned counsel for the petitioner and the State.
2. The petitioner apprehends arrest in a case registered for the offence punishable under sections 354, 354C, 354D, 292, 504 and 506/34 of the Indian Penal Code.
3. As per the prosecution case, petitioner transmitted obscene video of the informant to her bhabhi and threatened her to elope with him otherwise he would make viral her obscene video on social media.
4. Learned counsel appearing for the petitioner submits that during investigation it has come that the informant voluntarily put off her clothes for being photographed. No force or threat was applied for recording her obscene video as such only section 292 of the IPC is attracted which is triable by Magistrate and maximum sentence is up to 2 years. Petitioner claims clean antecedent.
5. Considering the aforesaid facts of the case, provisional bail allowed to the petitioner vide order dated 17.10.2023, in connection with Bihiya Police Station Case No. 69 of 2022, pending in the Court of Chief Judicial Magistrate, Patna High Court CR. MISC. No.64598 of 2023(3) dt.06-12-2023 2/2 Bhojpur at Ara, is hereby confirmed.
(Prabhat Kumar Singh, J)
Shashi
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