Patna High Court - Orders
Aryan Raj @ Aryan Kumar @ Amlesh Kumar vs The State Of Bihar on 18 July, 2017
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27795 of 2017
Arising Out of PS.Case No. -255 Year- 2016 Thana -VAISHALI District- VAISHALI(HAJIPUR)
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Aryan Raj @ Aryan Kumar @ Amlesh Kumar, son of Jagdish Pandit,
resident of Mohalla- Madhopur Ram, P.S.- Vaishali (Belsar O.P.) District-
Vaishali
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mrs. Bela Singh, Advocate
For the Opposite Party/s : Mr. Ajay Kumar-1, APP
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 18-07-2017Heard learned counsel for the petitioner and the learned counsel appearing on behalf of the State.
The petitioner is apprehending his arrest in connection with Vaishali P.S. Case No.255 of 2016 for allegedly having committed the offence under Sections 354A, 354C, 354D of the Indian Penal Code and Sections 67 and 67A of the Information Technology Act, 2000, pending in the court of the learned Chief Judicial Magistrate, Vaishali.
Learned counsel for the petitioner submits that the case is absolutely false.
However, considering the nature of allegations made and that after the amendment made in Section 354 of the Indian Penal Code by the Criminal Law (Amendment) Act, Patna High Court Cr.Misc. No.27795 of 2017 (2) dt.18-07-2017 2/2 2013, this Court is not inclined to grant anticipatory bail to the petitioner. It is, accordingly, rejected.
(Anjana Mishra, J)
PNM
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