Patna High Court - Orders
Prakash Mahto vs The State Of Bihar on 28 April, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.12905 of 2011
PRAKASH MAHTO
Versus
THE STATE OF BIHAR
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02. 28.04.2011Petitioner is apprehending his arrest in a complaint case in which cognizance has been taken under Sections 376/511 of the I.P.C.
The accusation is that petitioner tried to establish physical relationship when the complainant was sent by the parents to the hospital.
It appears that father-in-law of the complainant also lodged a case against the petitioner's side for making accusation that petitioner assaulted the grand-daughter and the father-in-law of the complainant. It appears that consequently Section 107 Cr.P.C. proceeding was initiated between the parties and on the same day the present case has been lodged which clouds the bona fide of the accusation.
Considering the aforesaid facts, let the petitioner namely Prakash Mahto, in the event of his arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial 2 Magistrate, Jamui in connection with Complaint Case No. 569C of 2010.
Shageer ( Dinesh Kumar Singh, J)