Patna High Court - Orders
Md.Irfanullah vs State Of Bihar & Anr on 14 May, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.14680 of 2008
MD.IRFANULLAH
Versus
STATE OF BIHAR & ANR
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2. 14.5.2008. Heard learned counsel for the petitioner and learned A.P.P. for the State.
Petitioner is apprehending arrest in Complaint Case No.1351 of 2006 for offences under Section 498A, 406 and 505 of the I.P.C. read with Section 3/4 of the Dowry Prohibition Act. Petitioner has brought many an evidence on record to show that there are many kinds of litigations including civil are going on between the complainant and the present petitioner and it is his submission that he was dragged into marriage and the complainant was already married with another person. Civil cases are going on between the parties even today.
Looking the entirety of the allegations and evidences, let the petitioner, namely, Md. Irfanullah, in the event of arrest/surrender within four weeks from today, be enlarged on bail on furnishing bail bond in the sum of Rs.10,000/- (Ten Thousand) with two sureties in the like amount each to the satisfaction of Sub Divisional Judicial Magistrate, Samastipur in connection with Complaint Case No. 1351 of 2006, subject to conditions under Section 438(II) of the Cr.P.C.
Pawan/- (Ajay Kumar Tripathi, J.)