Patna High Court - Orders
Parmod Kumar Singh vs State Of Bihar & Anr on 19 August, 2015
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court Cr.Misc. No.16145 of 2014 (4) dt.19-08-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16145 of 2014
Arising out of P.S. Case No. -153 Year- 2013 Thana -MAHILA
P.S. District- BHOJPUR
===================================================
Parmod Kumar Singh Son of Parsidh Narayan Singh Resident
of Mohalla - Jagdev Nagar, Road No. -6, Near of Dr. U.K.
Choudhary, P.S.- Ara Nawada, District - Bhojpur.Petitioner/s
Versus
1. The State of Bihar.
2. Anshu Devi Wife of Pramod Kumar Resident of Mohalla -
Jagdev Nagar, P.S.- Ara Nawada, District- Bhojpur.
.... .... Opposite Party/s
===================================================
Appearance :
For the Petitioner/s : Mr. Rajani Ranjan Pd. Singh, Adv.
For the Opposite Party/s: Ms. Renuka Ratnakar (APP)
===================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
04. 19.08.2015In the nature of dispute between the parties, the matter was referred to the Mediation Centre but unfortunately the dispute could not be resolved.
Considering the merits of the case, provisional anticipatory bail granted to the Petitioner by order dated 01.05.2014 is, hereby, confirmed on the same terms in connection with Bhojpur Mahila P.S. Case No. 153 of 2013 pending before the Chief Judicial Magistrate, Bhojpur at Ara.
However, from henceforth, the Petitioner shall pay Rs. 1,500/- (One Thousand Five Hundred) per month in favour of the Informant.
Vikash/- (Anjana Prakash, J.) U T