Hafiza Khatoon vs The State Of Bihar on 22 January, 2013

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Patna High Court - Orders

Hafiza Khatoon vs The State Of Bihar on 22 January, 2013

Bench: Vikash Jain

      Patna High Court Cr.Misc. No.2023 of 2013 (2) dt.22-01-2013




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.2023 of 2013
                   ======================================================
                   Hafiza Khatoon, wife of Abdul Manan, R/o village- Basmatia, Tola
                   Babliyan, P.S. Narpatganj ( Ghurna), District- Araria.......... Petitioner

                                                          Versus
                   The State Of Bihar
                                                                  .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     : Mr.Amrit Abhijat
                                                   With
                                               Mr. Manoj Gupta.
                   For the Opposite Party/s   : Mr.R.B.S. Pahepuri, APP
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
                   ORAL ORDER

2   22-01-2013

Heard learned counsel for the petitioner and learned A.P.P. for the State.

2. This petition for anticipatory bail has been filed on behalf of the petitioner who apprehends his arrest for the offences under sections 498-A, 341,323,504/34 of the I.P.C.

3. Allegation is with regard to demand of one Motor-cycle or an amount of Rs.50,000/- ( rupees fifty thousand) and of torture for non-fulfillment of the same.

4. Learned counsel for the petitioner submits that there is no specific allegation against the petitioner who is mother-in-law of the complainant. It is stated that petitioner's son being the husband of the complainant is already in judicial custody. It is pointed out that the marriage has been solemnized ten years ago.

5. Considering the above facts, in the event of arrest or Patna High Court Cr.Misc. No.2023 of 2013 (2) dt.22-01-2013 surrender before the court below within 12 weeks from the date of communication of this order, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Araria in connection with Narpatganj (Ghurna) P.S. Case No. 71/2012, subject to the conditions laid down under section 438(2) Cr.P.C.

(Vikash Jain, J) Naresh/-

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Patna High Court - Orders