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Patna High Court - Orders

Md. Salim @ Salim vs The State Of Bihar on 20 February, 2017

Author: Vinod Kumar Sinha

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.7459 of 2017
                       Arising Out of PS.Case No. -97 Year- 2016 Thana -AWADPUR District- KATIHAR
                 ======================================================
                 Md. Salim @ Salim, Son of Md. Bishu, Resident of village - Sonapur, P.S.
                 Abadpur, District - Katihar

                                                                               .... ....   Petitioner/s
                                                       Versus
                 The State of Bihar

                                                              .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Ajit Kumar Singh, Adv.
                 For the Opposite Party/s : Mr. Sri Nagendra Prasad, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   20-02-2017

Heard the parties.

The petitioner apprehends his arrest in Abadpur P.S. Case No.97 of 2016 for the offences punishable under Sections 363(A), 366(A)/34 of the Indian Penal Code and Section 4 and 16 of the POCSO Act.

It has been submitted on behalf of the petitioner that no case is made out under Section 366A of the Indian Penal Code as also under Section 4 and 16 of the POCSO Act as according to the FIR itself a Nikahnama was made between the parties and the petitioner kept the complainant for three months and thereafter ousted from the house.

Heard learned A.P.P. also, who has opposed the prayer for bail, but has not been able to controvert the aforesaid facts. Patna High Court Cr.Misc. No.7459 of 2017 (2) dt.20-02-2017 2

Having heard both sides. Considering the nature of offence as also considering the fact that Nikahnama is there as per the FIR itself between the parties, let the petitioner, above named, in the event of arrest or surrender before the court below within a period of six weeks, be released on bail on furnishing bail bond of Rs.25,000/- (twenty five thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Katihar in connection with Abadpur P.S. Case No.97 of 2016, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure and subject to the further conditions that the petitioner shall cooperate in the investigation and make himself available as and when required by the police and if any serious material comes against him after submission of charge-sheet, the prosecution is at liberty to move for cancellation of his bail bonds.

(Vinod Kumar Sinha, J) Arvind/-

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