Patna High Court - Orders
Bhola Kumar @ Bhola @ Deepak @ Deepak ... vs The State Of Bihar on 24 August, 2018
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.49641 of 2018
Arising Out of PS. Case No.-550 Year-2017 Thana- BODHGAYA District- Gaya
======================================================
BHOLA KUMAR @ BHOLA @ DEEPAK @ DEEPAK KUMAR S/o Sri
Arbind Kumar , R/o West Shashtrinagar, Road No.3, P.S.- Rampur, District-
Gaya.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Ajay Kumar Thakur, Adv
For the Opposite Party/s : Mr. Murlidhar, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
2 24-08-2018Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner seeks bail in Bodhgaya P.S. Case No. 550 of 2017 registered for the offence punishable under Sections 354, 354A, 354C, 354D and 506 of the Indian Penal Code and Section 14 of the POCSO Act.
Informant in her written report has stated that on 15.09.2017 at about 1:50 pm her daughter called her on mobile that one Deepak Kumar has placed his mobile straight to the window and making video of her. Thereafter her daughter snatched the mobile from Deepak Kumar in retaliation to which Deepak Kumar started abusing and brick-batting and threatened to Black-mail her.
Patna High Court Cr.Misc. No.49641 of 2018(2) dt.24-08-2018 2/2 It has been submitted on behalf of the petitioner that he is innocent and has committed no offence but has been falsely implicated in this case. There is no allegation made against him by informant. No obscene video of the daughter of the informant was found. Similarly, situated co-accused person on whom there is allegation of making video has been granted bail by a co-ordinate bench of this Court vide order dated 05.04.2018 passed in Criminal Miscellaneous No. 13259 of 2018. Petitioner is in custody since 18.05.2018.
Considering the aforesaid facts and circumstances of the case, let the petitioner named above be released on bail upon furnishing bail bond of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of learned Special Judge, POCSO Act, Gaya, in connection with POCSO P.S. Case NO. 76 of 2017 arising out of Bodhgaya P.S. Case No. 550 of 2017.
(S. Kumar, J) ranjan/-
U