Patna High Court - Orders
Sanjay Das vs State Of Bihar & Anr on 29 June, 2018
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.M isc. No.38474 of 2018 (2) dt.29-06-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38474 of 2018
Arising Out of PS.Case No. -421 Year- 2017 Thana -JEHANABAD COM PLAINT CASE District-
JEHANABAD
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Sanjay Das, son of Janki Das, resident of Village Mananpur, PS Kako,
District Jehanabad
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sunil Kumar
For the Opposite Party/s : Mr. Sri Parmanand Kumar
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 29-06-2018Heard learned Counsel for the petitioner and the State.
Petitioner, already in custody seeks bail in Complaint Case No. 421 of 2017 registered under Sections 376, 511, 354(B), 323, 504 and 506 of the IPC.
Learned Counsel for the petitioner submits that the complainant, a married lady, lodged this false case to put pressure on the petitioner and other accused persons as his son prior to the present case kidnapped daughter of Anuj Das for which a police case was instituted and this petitioner has no criminal antecedent.
Having considered the said facts and circumstances, the petitioner, namely, Sanjay Das is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of CJM Jehanabad in connection with Complaint Case No. 421 of 2017.
Snkumar/- (Arun Kumar, J)
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