SHEKHAR SUMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties.

(2.) Present petition preferred by the petitioner under Sec. 482 of Code of Criminal Procedure (in short Cr.P.C.) for quashing of order dtd. 26/4/2024 passed by learned 1st Additional District and Sessions Judge, Patna City, Patna (arising out of Alamganj P.S. Case No. 372/2019) whereby the provisional bail of the petitioner has been canceled and the Bail Application of the petitioner has been rejected without considering the case on merit.

(3.) Prosecution, in brief speaks that on 27/5/2019, O.P. No. 2, namely Renu Kumari along with her parents while went to her in-laws house, on arrival her husband namely, Shekhar Suman and his father Gopal Prasad started abusing O.P. No. 2 and her family members and thereafter assaulted them by means of iron rod which caused injury. After primary treatment in Guru Govind Singh Sadar Hospital the matter was referred to NMCH, Patna, whereafter Alamganj P.S. Case No. 372/2019 was lodged against petitioner.