Patna High Court - Orders
Prakash Choudhary@Ram Prakash ... vs The State Of Bihar on 21 June, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19626 of 2012
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Prakash Choudhary @Ram Prakash Choudhary
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 21-06-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a complaint case filed for the offences punishable under Sections 323, 341, 504 and 365 of the Indian Penal Code.
It is alleged that on 03.06.2009, the petitioner enticed away the minor daughter of the complainant, subsequently, it was found that the son of the petitioner Santosh married with the victim girl and when the complainant came to enquire about the same, this petitioner abused the complainant.
It is submitted by learned counsel for the petitioner that for the occurrence of 03.06.2009, the complaint was filed on 03.02.2011.
Considering the delayed lodging of the complaint and the fact that the thrust of accusation is against Santosh, let the above named petitioner be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within Patna High Court Cr.Misc. No.19626 of 2012 (3) dt.21-06-2012 2/2 a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Begusarai in connection with Complaint Case No. 205C of 2011, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra/-