Patna High Court - Orders
Badri Singh & Anr vs The State Of Bihar on 16 October, 2017
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.48141 of 2017
Arising Out of PS.Case No. -369 Year- 2017 Thana -KRITYANAND NAGAR District- PURNIA
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1. Badri Singh, Son of Chhichhai Singh.
2. Lalo Paswan @ Lalu Paswan, Son of Late Prem Lal Paswan.
Both R/o Village- Parora, P.S.- K. Nagar, District- Purnia.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
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2 16-10-2017Heard learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners apprehend their arrest in connection with K. Nagar P.S. Case No.369 of 2017 registered under Sections 363, 366A, 379, 504 and 506/34 of the Indian Penal Code.
The accusation is of enticing away the daughters of the informant by his villagers, namely, Ranjan Singh, the son of the petitioner no.1, and Raj Kumar Paswan, the son of the petitioner no.2. When the informant approached the petitioners, in course of search of his daughters, he was threatened by the petitioners.
Learned counsel appearing on behalf of the petitioners submits that the petitioner no.1 is the father of Ranjan Singh Patna High Court Cr.Misc. No.48141 of 2017 (2) dt.16-10-2017 2/2 whereas the petitioner no.2 is the father of Raj Kumar Paswan and the petitioners have falsely been implicated in this case. Moreover, Sabina Khatoon, one of the daughters of the informant, in her statement recorded under Section 164 of the Code of Criminal Procedure, has stated about her moving and her sister with Ranjan Kumar Singh and Raj Kumar respectively at their own sweet will and she and her sister performed the marriage with each other.
Having considered the facts and the circumstances of the case, let the petitioners, above named, in the event of their arrest or surrender by them within six weeks from today, be enlarged on bail on their furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Purnea, in connection with K. Nagar P.S. Case No.369 of 2017, subject to the conditions laid down under Section 438(2) Cr.P.C.
(Rajendra Kumar Mishra, J) P.S./-
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