Patna High Court - Orders
Surendra Singh @ Supari Singh vs The State Of Bihar on 22 April, 2022
Author: Anil Kumar Sinha
Bench: Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.50510 of 2021
Arising Out of PS. Case No.-65 Year-2021 Thana- SALAKHUA District- Saharsa
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SURENDRA SINGH @ SUPARI SINGH Son of Bindeshwari Singh Resident
of Village- Katghara, P.S.- Salkhua, District- Saharsa.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Amarnath Jha, Adv.
For the Opposite Party/s : Mr. Bharat Lal, APP
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
2 22-04-2022Heard Mr. Amarnath Jha, learned counsel for the petitioner and Mr. Bharat Lal, learned Additional Public Prosecutor for the State via virtual mode.
Petitioner seeks regular bail in connection with Salkhua PS Case No. 65/2021 registered for the offence punishable under Sections 354(B) of the IPC.
The allegation, in a nutshell, is that the petitioner disrobed the minor daughter of informant who is aged about 11 years and tried to commit rape upon her.
Learned counsel for the petitioner submits that the petitioner is in custody since 08.04.2021 and the victim girl has not been examined under Sections 161 & 164 of the CrPC. He further submits that the charge-sheet has been submitted under Sections 354(B), 376/511 of the IPC and under Section 8 & 12 Patna High Court CR. MISC. No.50510 of 2021(2) dt.22-04-2022 2/2 of the POCSO Act.
Regards being had to the submissions made by the parties and taking into consideration the nature of allegation and the informant was present at the place of occurrence at the time of commission of offence by the petitioner, I am not inclined to grant regular bail to the petitioner. The same is, hereby, dismissed.
Let the trial be expedited.
(Anil Kumar Sinha, J)
perwez
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