Ranjit Yadav vs The State Of Bihar on 24 March, 2023

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Patna High Court - Orders

Ranjit Yadav vs The State Of Bihar on 24 March, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               CRIMINAL MISCELLANEOUS No.494 of 2023
                     Arising Out of PS. Case No.-67 Year-2022 Thana- MAHILA PS District- Darbhanga
                 ======================================================
                 RANJIT YADAV Son of Late Nunu Yadav Resident of Village- Bathai, P.S.-
                 Maniganchhi, District- Darbhanga
                                                                        ... ... Petitioner
                                                  Versus
                 The State of Bihar
                                                                 ... ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Sanjeev Kumar Shrivastava, Advocate
                 For the Opposite Party/s :       Mr.Awadhesh Kr Singh, Addl Public Prosecutor
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   24-03-2023

Heard learned counsel for the petitioner and the State.

The petitioner apprehends arrest in a case registered for the offence punishable under sections 341,342,354B,354C/376/511 of the Indian Penal Code read with sections 4,6 and 8 of the POCSO Act.

Prosecution case is that all the FIR named accused persons including the petitioner tried to outrage modesty of informant's daughter.

Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in this case. Specific allegation of pulling her paint and attempting to commit sexual assault is against co-accused Lal Singh and petitioner can at best be said to be a member of unlawful assembly. Petitioner has got no criminal antecedent.

Considering the aforesaid facts of the case, prayer for Patna High Court CR. MISC. No.494 of 2023(2) dt.24-03-2023 2/2 bail of the petitioner is allowed. In the event of arrest/surrender within six weeks from today, let the petitioner mentioned above be enlarged on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Special Judge, POCSO Act, Darbhanga in Mahila Police Station Case No. 67 of 2022, subject to the conditions laid down under section 438(2) of the Code of Criminal Procedure.




                                             (Prabhat Kumar Singh, J)
Shashi

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Patna High Court - Orders