IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Miscellaneous No.24033 of 2011

============================================= Saurav Kumar @ Laddu Yadav

.... .... Petitioner/s

Versus

The State of Bihar

.... .... Opposite Party/s

============================================= 4 17-10-2011 Heard learned counsel for the petitioner and learned

counsel for the State.

Petitioner is alleged for committing rape upon the

informant's daughter. In reaction thereof, she committed suicide by

consuming poison. Submission of learned counsel for the petitioner

is that there is no eye witness to the incident save and except

informant and even witnesses are there to state that quarrel was

appearing in informant's house from two or three days ago which

could be reason for consuming the poison but number of witnesses

is more to state that rape was committed by this petitioner either

they saw petitioner fleeing or told by the informant. Charge-sheet

if is submitted for the offence under Section 306 of the I.P.C. only

does not minimize the gravity of the offence specifically when

petitioner has criminal antecedent in several cases.

Taking the same into consideration, prayer of the

petitioner for bail is rejected.

However, Trial Court is directed to expedite the trial.

Shailendra Bh. Pd./- (Mandhata Singh, J.)