Patna High Court - Orders
Rajeev Kumar & Anr vs The State Of Bihar on 21 September, 2017
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42540 of 2017
Arising Out of PS.Case No. -57 Year- 2017 Thana -KHAGARIA District- KHAGARIA
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1. Rajeev Kumar
2. Amit Kumar Both are Sons of Kamal Kishore Nishad @ Kamal Kishore
Both are Resident of Village-Kamalpur, P.S.-Khagaria, District-
Khagaria.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Binod Kumar, Advocate
For the Opposite Party/s : Mr. Sanjay Kumar Sharma, APP
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 21-09-2017Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners are apprehending their arrest in connection with Khagaria (Town) P.S. Case No.57 of 2017, registered for the offences punishable under Sections 354B/354C/354D/506/34 of the Indian Penal Code, pending in the Court of Chief Judicial Magistrate, Khagaria.
Allegation against the petitioners is of sexual harassment with the informant, who is a school going student. Further allegation is that the petitioners threatened to throw acid on her body.
After hearing the parties and considering the Patna High Court Cr.Misc. No.42540 of 2017 (2) dt.21-09-2017 P2/ aforesaid facts, I am not inclined to grant anticipatory bail to the petitioner. Hence, the prayer for anticipatory bail is refused.
(Birendra Kumar, J) Mkr./-
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