Bibek Kumar @ Vivek Kumar vs The State Of Bihar on 13 June, 2022

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Patna High Court - Orders

Bibek Kumar @ Vivek Kumar vs The State Of Bihar on 13 June, 2022

Bench: Chandra Prakash Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.71799 of 2021
                       Arising Out of PS. Case No.-168 Year-2021 Thana- ALOULI District- Khagaria
                 ======================================================
                 BIBEK KUMAR @ VIVEK KUMAR S/O RAJDEEP YADAV R/o village-
                 Alouli, P.S.- Alouli, District- Khagaria
                                                                    ... ... Petitioner/s
                                                      Versus
                 THE STATE OF BIHAR
                                                             ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Ranjeet Kumar Singh
                 For the Opposite Party/s :        Mr.Nirmala Kumari
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
                 SINGH
                                       ORAL ORDER

2   13-06-2022

Heard learned counsel for the petitioner and learned APP for the State.

Learned counsel for the petitioner undertakes to remove the defects, as pointed out by the office within three weeks on resumption of physical mode, failing which the office is directed to place the matter before the Bench.

The petitioner apprehends his arrest in case registered for the offence punishable under Sections 504, 506, 354(B), 509, 323, 354(C), 34 of the Indian Penal Code and Section 67(B) of IT (Amendment) Act, 2009.

Prosecution case is that the petitioner and co-accused persons in connivance with one another made the photo of victim viral to defame her in the society. On being objected, accused Prince Kumar abused and assaulted the informant and also threatened him.

Patna High Court CR. MISC. No.71799 of 2021(2) dt.13-06-2022 2/2 Learned counsel for the petitioner submits that the petitioner is quite innocent and has not committed any offence in the manner alleged and has falsely been implicated in this case.

There is general and omnibus allegation against the petitioner and the petitioner has got no criminal antecedent as stated at para-3 of the bail petition.

Learned APP for the State opposed the prayer for bail petition.

Considering the above facts and circumstances, the petitioner, above-named, in the event of his arrest or surrender, within six weeks from today, is directed to be released on bail on furnishing bail-bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Khagria, in connection with Alouli P.S. Case No. 161 of 2021, G.R. No. 1521 of 2021, subject to the condition as laid down under Section 438(2) Cr.P.C.

The application stands allowed.

(Chandra Prakash Singh, J) sanjeev/-

U       T

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Patna High Court - Orders