Patna High Court - Orders
Md.Anish Ndf @ Guddu vs State Of Bihar on 4 August, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.13139 of 2009
MD.ANISH NADAF @ GUDDU
S/O-Nathunee Nadaf, R/O-Vill-Mauna, P.S.-Runnisaidpur, Distt.-Sitamarhi.
..................................................Petitioner.
Versus
THE STATE OF BIHAR ..................................................Opposite Party.
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3/ 04.08.2009Heard learned Counsel for the petitioner and learned APP appearing on behalf of the State.
The petitioner seeks bail in a case which has been registered for the offences under Sections 366A/120B of the Indian Penal Code.
The informant has given a written application that her daughter Afsana Khatoon aged 13 years was suspectedly kidnapped by this petitioner and his family members.
Submission is that the victim has been examined under Section 164 of the Code of Criminal Procedure in which she has stated that she was never kidnapped and has left the house as she had some altercation with her mother. The police has clean chit to the 2 petitioner.
Considering the facts and circumstances of the case, the above named petitioner 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 the learned Additional Sessions Judge, Fast Track Court No.- VIIth/concerned court Sitamarhi in connection with Sessions Trial No.- 24 of 2009 arising out of Runnisaidpur P.S. Case No.- 238 of 2008.
kksinha/ (Shyam Kishore Sharma, J.)