Patna High Court - Orders
Leelo Yadav @ Nilambar Yadav @ Leelu ... vs The State Of Bihar on 17 November, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.26814 of 2014 (2) dt.17-11-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.26814 of 2014
Arising Out of PS.Case No. -60 Year- 2013 Thana - Nauhatta District-
Saharsa
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Leelo Yadav @ Nilambar Yadav @ Leelu Yadav, son of Jago Yadav,
resident of village - Lalpur, P.S. - Nauhatta (Darhar O.P.), District -
Saharsa.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ashok Kumar
For the Opposite Party/s : Mr. Ram Shankar Das(Spl.P.P.)
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2. 17-11-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner, who apprehends his arrest in connection with a case registered for the offence punishable under Sections 376, 511 of the Indian Penal Code and Section 3(i)(xi) of SC/ST (P.O.A.) Act, is named accused in this case with allegation of making unsuccessful attempt to outrage modesty of the informant.
Submission is of false implication, there is amicable settlement between the parties. Further, he carries no criminal antecedent.
If, it is so, in the event of informant with her husband appearing before the court below on due identification support factum of compromise with their free-will and consent without any coercion and husband of the informant also stood as one of the bailors, in the event of his arrest or surrender before the Patna High Court Cr.Misc. No.26814 of 2014 (2) dt.17-11-2014 court below within four weeks, let the petitioner above-named be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Saharsa, in connection with Nauhatta (Darhar O.P.) P.S. Case No. 60 of 2013, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date at least for two years or till disposal of the case, whichever is earlier and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
Rajeev/- (Akhilesh Chandra, J.) U T