Jharkhand High Court
Arun Kumar Soni vs The State Of Jharkhand on 18 July, 2014
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No.4461 of 2014
Arun Kumar Soni ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. Prabhash Chandra Sinha, Advocate
For the State : A.P.P.
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02/ 18.07.2014Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been made accused for the offence under Section 376 of the Indian Penal Code, in connection with Gumla P.S. Case No. 266 of 2013, corresponding to G.R. No. 727 of 2013.
There being direct allegation against the petitioner to have committed rape repeatedly on a minor girl and also to have threatened the victim to circulate her MMS, the bail application of this petitioner was earlier rejected on merits by order dated 19.12.2013 in B.A. No.10362 of 2013.
Learned counsel for the petitioner has renewed the prayer for bail. In the facts and circumstances of this case, I am not inclined to enlarge the petitioner Arun Kumar Soni on bail. Accordingly, prayer for bail stands rejected.
( H. C. Mishra, J.) R.Kumar/