Md. Tanbir @ Md. Tanveer vs The State Of Bihar on 12 January, 2021

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Patna High Court - Orders

Md. Tanbir @ Md. Tanveer vs The State Of Bihar on 12 January, 2021

Bench: Rajendra Kumar Mishra

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                             CRIMINAL MISCELLANEOUS No.25449 of 2020
                      Arising Out of PS. Case No.-64 Year-2018 Thana- SURSAND District- Sitamarhi
                 ======================================================
                 MD. TANBIR @ MD. TANVEER, Son of Md. Jaid, Resident of Village-
                 Chandpatti, P.S.- Sursand, District- Sitamarhi (Bihar) ... Petitioner
                                                      Versus
                 THE STATE OF BIHAR                                     ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner     :         Mr. Shankar Kumar, Adv.
                 For the Opposite Party :         Mr. A.M.P. Mehta, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                                       ORAL ORDER

3   12-01-2021

As prayed for, let the learned counsel for the petitioner remove the defect(s), as point out by the office vide it's note, dated 25.11.2020, within four weeks from today.

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the state.

The petitioner seeks pre-arrest bail in connection with Sursand P.S. Case No. 64 of 2018, registered under Sections 363 and 366A/34 of the Indian Penal Code.

The accusation is that minor daughter of the informant, Udiya Devi, who is student of Class IX, was enticed away boarding on tempo by Md. Tanveer (petitioner), Md. Zaid, wife of Md. Zaid and Skeikh Qayum. When informant made protest at that time, then, informant was abused, assaulted and threatening was also given by Md. Tanveer (petitioner) of dire consequences.

Submission is that the daughter of the informant has performed marriage with the petitioner and is living with the petitioner, but, with ulterior motive, informant has lodged the present case. Further, submission is that in the statement, Patna High Court CR. MISC. No.25449 of 2020(3) dt.12-01-2021 2/2 recorded under Section 164 of the Criminal Procedure Code, as detailed in paragraph 15 of the case diary, the daughter of the informant has denied about her kidnapping or enticing away at the hands of the petitioner and others.

Learned Additional Public Prosecutor while opposing the prayer for bail has fairly submitted that the daughter in her statement, recorded under Section 164 of the Criminal Procedure Code, as detailed in paragraph 15 of the case diary, stated that she was not kidnapped by the petitioner.

Having regard to the facts and circumstances of the case, let the petitioner, above named, in the event of surrender/arrest, within a period of four weeks from today, in connection with Sursand P.S. Case No. 64 of 2018 shall be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) with two sureties of the like amount each to the satisfaction of the Subdivisional Judicial Magistrate, Pupri at Sitamarhi, or the successor Court subject to the conditions as laid down under Section 438(2) Criminal Procedure Code.

(Rajendra Kumar Mishra, J) Shamshad/-

U     T

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Patna High Court - Orders