Shabbir @ Md. Shabbir @ Sabbir vs The State Of Bihar on 1 November, 2023

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Patna High Court - Orders

Shabbir @ Md. Shabbir @ Sabbir vs The State Of Bihar on 1 November, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.69396 of 2023
                    Arising Out of PS. Case No.-112 Year-2023 Thana- BENIPATTI District- Madhubani
                 ======================================================
                 Shabbir @ Md. Shabbir @ Sabbir Son Of Md. Ainulhaq @ Md. Anul
                 Resident Of Village - Bari Karadhalli, P.S. - Kamtaul, District - Darbhanga
                                                                                ... ... Petitioner/s
                                                    Versus
                 The State Of Bihar
                                                                         ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Jitendra Kumar Bharti
                 For the Opposite Party/s :       Mr.Satya Nand Shukla
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   01-11-2023

Heard learned counsel for the parties.

2. The petitioner apprehends his arrest in a case registered for the offence under Sections 448, 420, 406, 354B, 376/34 of the Indian Penal Code.

3. As per the prosecution case, this petitioner alongwith co-accused Md. Tamanney introduced co-accused Abdul Quayum @ Maulana with the informant, who allegedly established physical relation with her (informant) and also took Rs. Five lacs on different dates through Paytm and cash of informant.

4. It is submitted on behalf of petitioner that specific accusation is against co-accused Abdul Quayum @ Maulana. So far as this petitioner is concerned, he is only alleged to have introduced said Maulana with the informant. Save & except this, there is no allegation of overt act against this petitioner. Petitioner has got clean antecedent.

Patna High Court CR. MISC. No.69396 of 2023(2) dt.01-11-2023 2/2

5. Learned A.P.P. for the State has opposed the prayer for anticipatory bail.

6. Considering the aforesaid facts and circumstances, in the event of arrest/surrender within a period of six weeks from today, let the above named petitioner 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 learned A.C.J.M., Benipatti, District - Madhubani in connection with Benipatti P.S. Case No. 112 of 2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) anay/-

U        T

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Patna High Court - Orders