Patna High Court - Orders
Bishun Deo Mahto vs The State Of Bihar on 18 September, 2012
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.33477 of 2012 (2) dt.18-09-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.33477 of 2012
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1. Bishun Deo Mahto S/O Late Madan Mahto
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 18-09-2012Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
Petitioner is named in the first information report but according to prosecution case itself, petitioner only misbehaved with the victim girl and tried to outrage her modesty. So far as allegation of rape is concerned, the same has been levelled against first information report named accused, Hira Prasad Mahto @ Kailu Mahto. Furthermore, the case has been lodged after five days of the alleged occurrence.
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Rosera, Samastipur in connection with Hathauri P.S. Case No. 21 of 2012.
(Hemant Kumar Srivastava, J) SHAHZAD/-