Patna High Court - Orders
Govind Kumar Gupta @ Govind Pd.Gupta vs State Of Bihar on 24 October, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.39002 of 2008
GOVIND KUMAR GUPTA @ GOVIND PD.GUPTA
Versus
THE STATE OF BIHAR
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2/ 24/10/2008. Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner apprehends arrest in a police case under Sections- 366A of I.P.C.
The victim girl claims to be 19 years of age and medically she has been assed as 17 years of age. In her statement under Sectio-164 Cr.P.C. she does not allege any inducement or abduction by the petitioner, but that she left home voluntarily to the location in question where the petitioner was waiting for her from where they proceeded to Lucknow and thence to Guzrat where they married.
Considering that the victim has reached the age of discretion herself, let the petitioner above named surrender before the court below within six weeks when he shall be enlarged on anticipatory bail upon furnishing the bail-bonds of Rs.10,000/- (ten thousand) along with two sureties of the like amount each to the satisfaction of A.C.J.M., Bagha (West Champaran) in Laukariya P.S. Case No.84/2008, subject to the conditions laid down under Section-438(2) Cr.P.C.
KC ( Navin Sinha, J )