Patna High Court - Orders
Jarman @ Jarban Rishideo @ Jaraman Rishi ... vs The State Of Bihar on 30 March, 2017
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.8185 of 2017
Arising Out of PS.Case No. -15 Year- 2016 Thana -KOTHIBARI District- KISANGANJ
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1. Jarman @ Jarban Rishideo @ Jaraman Rishi, son of Shankar Rishideo,
2. Vijay Rishideo, son of Maheshari Rishideo, Both are resident of
Village- Mushar Tola, Patharghati, Police Station- Kodhobari in the
district of Kishanganj.
.... .... Petitioners
Versus
The State of Bihar.
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Raj Kumar
For the Opposite Party/s : Mr. Sri Satyavarat Verma
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
3 30-03-2017Heard learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners seek bail connection with Kodhobari P.S. Case No. 15 of 2016, registered under Sections 363 and 366(A)/34 of the Indian Penal Code.
The accusation is of kidnapping of the daughter of informant by this petitioner in connivance with one Vijay.
Learned counsel for the petitioner submits that, in fact, victim, daughter of the informant, left her house according to her sweet will and performed marriage with this petitioner and she has also stated this fact in para 25 of the case diary and her age has been assessed between 16 to 17 years, as detailed in para 75 of the case diary, but due to inter religion marriage, on pressure she gave Patna High Court Cr.Misc. No.8185 of 2017 (3) dt.30-03-2017 2/2 her statement under Section 164 Cr.P.C. as detailed in para 82 of the case diary regarding her kidnapping by this petitioner and one Vijay. Further submission is that petitioners have no criminal antecedent and they are in custody since 12.10.2016 and 16.11.2016, respectively.
Having regard to the facts and the circumstances of the case, the petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the Assistant Sessions Judge-I, Kishanganj in connection with Kodhobari P.S. Case No. 15 of 2016.
(Rajendra Kumar Mishra, J) manish/-
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