Patna High Court - Orders
Md. Chunnu Nadaf & Anr. vs The State Of Bihar on 11 December, 2013
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.35086 of 2013 (2) dt.11-12-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35086 of 2013
======================================================
1. Md. Chunnu Nadaf S/O Gafoor Nadaf
2. Md. Rafeek Nadaf @ Md. Rafeek S/O Navi Nadaf
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 11-12-2013Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioner is apprehending his arrest in connection with Ghanshyampur P.S. Case No. 28 of 2013 for the offence punishable under Section sections 363, 366/34 of the Indian Penal Code, pending in the Court of Sub-Divisional Judicial Magistrate, Biraul, Darbhanga.
The petitioners are named accused in this case of kidnapping of minor daughter of the informant who on recovery in her statement under section 164 of the Code of Criminal Procedure has stated about the involvement of the petitioners who forcibly took her away where one of their companion committed sexual assault with her.
Patna High Court Cr.Misc. No.35086 of 2013 (2) dt.11-12-2013
Having regard to the facts and circumstances, petitioners appear not entitled for the privilege sought, accordingly, prayer for anticipatory bail of the petitioners is hereby refused.
Rajeev/- (Akhilesh Chandra, J)