Patna High Court - Orders
Anjesh Kumar @ Angesh Kumar @ Chhote @ ... vs The State Of Bihar on 11 April, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.22002 of 2019
Arising Out of PS. Case No.-101 Year-2017 Thana- ARIYARI District- Sheikhpura
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ANJESH KUMAR @ ANGESH KUMAR @ CHHOTE @ AJESH KUMAR
Son of Rajeev Kumar @ Mannu Mahto Resident of Village - Hardas Bigha,
P.S.- Fatuha, District - Patna. Under the guardianship of his father namely
Rajeev Kumar @ Mannu Mahto Son of Late Kailash Mahto Resident of
Mohalla - Hardas Bigha, P.S.- Fatuha and District- Patna
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Anil Kumar
For the Opposite Party/s : Mr.Manish Kumar No2
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 11-04-2019Heard the parties.
Earlier the prayer for bail of the petitioner was rejected by this Court, vide order dated 18.12.2018 passed in Cr. Misc. No.63865 of 2018 and the case is of kidnapping of the minor daughter of the informant.
Submission of the learned counsel for the petitioner is that there is love affair between the petitioner and the girl and only under pressure of her parents she has named the petitioner and further the charge has also been framed in this case . Petitioner is in custody since 27.7.2017.
Heard learned A.P.P. also.
Having heard both sides and in view of the facts Patna High Court CR. MISC. No.22002 of 2019(2) dt.11-04-2019 2/2 and circumstances, as stated above, let the petitioner, above named, be 2019enlarged 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 the learned 1 st Addl. District & Sessions Judge, Sheikhpura in connection with Ariyari (Kasar) P.S.Case No.101 of 2017 POCSO Case No.21 of 2017/Children Case No.05/2018 with condition that he will co- operate in disposal of the trial and will also appear as and when required by the learned court below; otherwise his bail bond shall be cancelled.
With the aforesaid direction, this application is allowed.
(Vinod Kumar Sinha, J) chn/-
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