Patna High Court - Orders
Ram Babu Sah vs The State Of Bihar on 24 December, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.45803 of 2014
Arising Out of PS.Case No. -366 Year- 2014 Thana -MINAPUR District- MUZAFFARPUR
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Ram Babu Sah Son of Bhola Sah Resident of Village - Turki Turaha Toli,
P.S. - Minapur, District - Muzaffarpur.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Hari Kishore Thakur, Advocate
For the Opposite Party : Mr. Sucheta Yadav(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 24-12-2014Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 341, 323, 354, 376/511 and 379/34 of the Indian Penal Code.
It is alleged that the petitioner made an attempt to establish forceful physical relationship when the husband of the informant came to rescue he was assaulted and golden chain of the informant was snatched.
It is submitted by learned counsel for the petitioner that due to fight between the children of the informant and petitioner the present accusation has been levelled and subsequently the informant has retracted from the initial version Patna High Court Cr.Misc. No.45803 of 2014 (2) dt.24-12-2014 2/2 and filed petition to that effect before the learned court below which has been brought on record as Annexure-2. No injury was caused to the informant or her husband.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of his arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Muzaffarpur in connection with Minapur P.S. Case No. 366 of 2014, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J) DKS/-
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