Patna High Court - Orders
Guddu Upadhaya @ Abhishekh Upadhaya vs The State Of Bihar on 19 April, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23374 of 2018
Arising Out of PS. Case No.-20 Year-2016 Thana- IMADPUR District- Bhojpur
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Guddu Upadhaya @ Abhishekh Upadhaya Son of Suresh Upadhaya, Resident
of Village Maranpur, Police Station-Narayanpur, District-Bhojpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mrigendra Pratap Singh
For the Opposite Party/s : Mr. Sri Asharaf Ansari
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 19-04-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Imadpur PS Case No.20 of 2016, registered under Sections 365 and 366/34 of the Indian Penal Code.
Allegation in brief is that the petitioner kidnapped the married daughter of the informant.
Learned counsel for the petitioner submits that the daughter of the informant was an adult lady and it is not a case of kidnapping rather elopement as reflected from her statement recorded under Section 164 Cr.P.C. admitting the fact of marrying with the petitioner and living together and at best it may be a case of adultery.
Having considered the aforesaid facts and Patna High Court Cr.Misc. No.23374 of 2018(2) dt.19-04-2018 2/2 circumstances, petitioner Guddu Upadhaya @ Abhishekh Upadhaya is directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate-1, Bhojpur at Ara in connection with Imadpur PS Case No.20 of 2016.
(Arun Kumar, J) S.KUMAR/-
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