Patna High Court - Orders
Arjun Mallik vs The State Of Bihar on 9 July, 2015
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23658 of 2015
Arising Out of PS.Case No. -119 Year- 2014 Thana -BIBHUTIPUR District- SAMASTIPUR
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Arjun Mallik Son of Muni Lal Malik Resident of village- Patolia, P.S.-
Bibhutipur, District- Samastipur
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Amish Kumar, Advocate.
For the Opposite Party : Mr. Akbar Ali (App)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 09-07-2015Heard both sides.
The petitioner seeks bail in a case registered for the offences punishable under Section 366A and other Sections of the Indian Penal Code.
The mother of the victim made allegation that her daughter went to attend the call of nature, Ranju Devi wife of Manoj Paswan disclosed that Chandan and Birju kidnapped her daughter and took on a motorcycle towards Narhan. It is alleged that the petitioner was also found missing from his house when the victim was being searched. Ranju Devi appears to be eye witness of the occurrence, but only disclosed the name of Chandan and Birju.
Considering the facts aforesaid and the fact that except Patna High Court Cr.Misc. No.23658 of 2015 (2) dt.09-07-2015 2/2 suspicion there is no material on record to show the involvement of the petitioner, he above named is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge, Rosera in Bibhutipur P.S. Case No. 119 of 2014, corresponding to Sessions Trial No. 323 of 2014.
(Prabhat Kumar Jha, J.) KKSINHA/-
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