Patna High Court - Orders
Jiyauddin @ Md.Ziyauddin vs The State Of Bihar on 7 February, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5581 of 2017
Arising Out of PS.Case No. -24 Year- 2016 Thana -CHAKAI District- JAMUI
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Jiyauddin @ Md. Ziyauddin, son of Mansoor Mian, resident of village-
Dulampur, P.S.- Chakai, District- Jamui.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Satya Prakash Parasar, Advocate
For the Opposite Party/s : Mr. Narsingh Tanti
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 07-02-2017Heard learned counsel for the petitioner and the State.
Petitioner apprehends his arrest in connection with a case registered under Sections 341, 323, 354A, 354(B), 509, 506, 452, 504 of the Indian Penal Code and 66 C of I.T. Act.
Allegation in brief is that the petitioner used to outrage the modesty of the informant and threatened to sprinkle acid on face. It is submitted that in fact, the petitioner earlier fled away with the informant and got married accordingly Nikahnama was also prepared.
It appears that the informant is un-married girl. There appears specific allegation against this petitioner so his prayer for anticipatory bail is rejected in connection with Chakai P.S. Case No.24 of 2016 from the court of A.C.J.M. 2nd, Jamui.
However, if so advised, the petitioner may surrender Patna High Court Cr.Misc. No.5581 of 2017 (2) dt.07-02-2017 2/2 before the court below and seek regular and the same shall be considered on merit without being prejudiced by this order.
(Arun Kumar, J) N.H./-
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