Patna High Court - Orders
Ajay Kumar Ram vs The State Of Bihar on 16 March, 2018
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6563 of 2018
Arising Out of PS. Case No.-212 Year-2017 Thana- BUXAR INDUSTRIAL District- Buxar
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Ajay Kumar Ram S/o Sri Suresh Ram, R/o Village- Baradki Koithiya, P.S.-
Buxar (Industrial Aeea) District- Buxar.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ramchandra Singh, Advocate
For the Opposite Party/s : Mr. Zainul Abedin, APP
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 16-03-2018Heard learned counsel for the petitioner and learned APP for the State.
Petitioner seeks regular bail in a case registered for the offences punishable under Sections 377,511 of the Indian Penal Code and Sections 12/18 of the POCSO Act.
Though, there is allegation against petitioner of commission of unnatural offence against the son of the informant. However, the investigation has been closed without recording the statement of victim under Section 161 Cr.P.C. or under Section 164 Cr.P.C. The investigation is closed and petitioner is ready to cooperate with the trial.
Considering the entire facts and circumstances of the aforesaid case, let the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 20,000/-(Twenty Patna High Court Cr.Misc. No.6563 of 2018(2) dt.16-03-2018 2/2 Thousand) with two sureties of the like amount each to the satisfaction of the learned Court below where the case is pending in connection with POCSO Case No. 46 of 2017, arising out of Buxar (Industrial Area) P.S. Case No. 212 of 2017 subject to the condition that the petitioner shall fully cooperate with the investigation and trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.
(Birendra Kumar, J) khushbu/-
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