Patna High Court - Orders
Serajuddin Miya @ Serajuddin vs The State Of Bihar on 18 April, 2024
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.8589 of 2024
Arising Out of PS. Case No.-207 Year-2022 Thana- SIWAN MUFFASIL District- Siwan
======================================================
Serajuddin Miya @ Serajuddin S/o Samsuddin R/o VILLAGE-
MOHIUDDIPUR, P.S. - SIWAN MUFFASIL, DIST. - SIWAN
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Vijay Shanker Tiwari
For the Opposite Party/s : Mrs. Pushpa Sinha.1
For the O.P. No.2 : Mr. Ajay Kumar Tiwary
======================================================
CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
3 18-04-2024Heard learned counsel for the for the petitioner, learned counsel for the O.P. No.2 and learned APP for the State..
2. The petitioner apprehends his arrest in a case registered for the offences punishable under Section 341, 323, 498(A), 494 and 34 of the Indian Penal Code.
3. Petitioner, who is husband of informant/complainant, is said to have ousted her from the matrimonial home in association of his family members over the dowry demand.
4. It is submitted by learned counsel for the petitioner that the petitioner is an innocent person and has committed no offence. Petitioner has neither made any dowry demand nor drove her out of her matrimonial home nor tormented her over Patna High Court CR. MISC. No.8589 of 2024(3) dt.18-04-2024 2/3 the demand of dowry. The petitioner has relied upon the judgment of this Court in the case of Md. Naimul Haque Ansari @ Naimul Haque Ansari & Ors. Vs. The State of Bihar, reported in 2006 (3) PLJR 182.
5. In that view of the matter, let the above named petitioner, be released on bail, in the event of his arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned Court below where the case is pending/successor Court in connection with Siwan Muffasil P.S. Case No.207 of 2022, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.,
6. Petitioner is ready to pay Rs.3000.00 (Rupees Three Thousand) per month to the informant/complainant in the second week of every month. If the petitioner fails to pay the aforesaid amount on two consecutive months, informant/complainant shall be at liberty to move before the learned Court below for cancelling the bail bond of the petitioner.
7. It goes without saying that the aforesaid payment shall be subject to any order being passed in matrimonial maintenance Patna High Court CR. MISC. No.8589 of 2024(3) dt.18-04-2024 3/3 case or any other collateral proceedings.
8. Learned counsel for the informant/complainant is directed to furnish the bank account details of the informant/complainant in the learned Court below. If she fails to furnish the same, the aforesaid amount will be deposited in the learned Court below which will be released in favour of the informant/complainant after she furnishes her bank account details.
9. If so advised, either of the parties will be at liberty to make an application before the learned Court below for referring the matter to the District Mediation Center for the purpose of reconciliation or one time settlement.
10. With the aforesaid observation and direction, this application stands disposed of.
(Anjani Kumar Sharan, J) shikha/-
U T