Patna High Court - Orders
Anbari Khatoon & Anr vs The State Of Bihar on 28 September, 2018
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.M isc. No.59232 of 2018 (2) dt.28-09-2018 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.59232 of 2018
Arising Out of PS.Case No. -244 Year- 2018 Thana -GOGRI District- KHAGARIA
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1. Anbari Khatoon Wife of Md. Jahagir
2. Md. Jahagir Son of late Modan Both are Resident of Village- Muskipur
Bhuriya -Tari, Police Station- Gogari, District- Khagaria.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Viveka Nandsingh
For the Opposite Party/s : Mr. Ajeet Kumar
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 28.09.2018Heard learned counsel for the petitioners as well as learned Addl. Public Prosecutor for the State.
Petitioners apprehend their arrest in connection with Gogri P.S. Case no. 244/2018 registered under sections 323, 341, 504, 506, 376/34 of the IPC and Section 5/6(L) of the POCSO Act.
The petitioners happen to be parents of co-accused Md. Sahid against whom there is allegation of sexual assault against the informant. So far as petitioners are concerned, there is only allegation that they did not give any heed to the request of informant as well as her parents.
Considering the aforesaid facts and circumstances Patna High Court Cr.M isc. No.59232 of 2018 (2) dt.28-09-2018 2 as well as submissions of the parties, in the event of arrest/ surrender within four weeks from the date of receipt of this order to the concerned court, let the petitioners be released on bail on furnishing bail bonds of Rs 10,000/- each with two sureties of the like amount each to the satisfaction of the 1st Additional Sessions Judge-cum-Special Judge POCSO, Khagaria in Gogri P.S. Case no. 244/2018 subject to condition as laid down under section 438(2) of the Cr.P.C.
Shahid/Abhijeet (Hemant Kumar Srivastava,J) U T