Patna High Court - Orders
Amit Kumar vs The State Of Bihar on 16 February, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1792 of 2018
Arising Out of PS.Case No. -57 Year- 2017 Thana -KHAGARIA District- KHAGARIA
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Amit Kumar, S/o Kamal Kishore Nishad @ Kamal Kishore Sahani, resident
of Village- Kamalpur, P.S.- Khagaria, District- Khagaria.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Binod Kumar
For the Opposite Party/s : Mr. Braj Kishore Prasad
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
3 16-02-2018Heard learned counsels for the petitioner and the State.
The petitioner, already in custody, seeks bail in connection with Khagaria (Town) P.S.Case No. 57 of 2017 registered under Sections 354B, 354C, 354D and 506/34 of the Indian penal Code.
Allegation in brief is that while the informant used to go to attend coaching classes, on the way petitioner made filthy languages and pull her Dupatta and also threatened to throw acid.
Submission is that on the same day of occurrence, mother of the petitioner had lodged a police case against the father and other members of the present informant and there is case and counter case between both sides and he is custody since 09.10.2017 and charge sheet has been submitted.
Having considered the aforesaid facts and circumstances, the petitioner, namely, Amit Kumar, is directed to be released on Patna High Court Cr.M isc. No.1792 of 2018 (3) dt.16-02-2018 2/2 bail upon furnishing bail bond of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of the learned CJM, Khagaria in connection with Khagaria(Town) P.S. Case No. 57 of 2017.
(Arun Kumar, J) Sujit/-
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