Ramdeo Kumar @ Ramdeo Yadav vs The State Of Bihar on 4 November, 2025

[Cites 6, Cited by 0]

Patna High Court - Orders

Ramdeo Kumar @ Ramdeo Yadav vs The State Of Bihar on 4 November, 2025

Bench: Chandra Prakash Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.58191 of 2025
                  Arising Out of PS. Case No.-801 Year-2024 Thana- COMPLAINT CASE District- Jamui
                 ======================================================
                 Ramdeo Kumar @ Ramdeo Yadav S/O Late Kokil Yadav Resident of Village-
                 Auraiya, P.S- Jhajha, District- Jamui.
                                                                    ... ... Petitioner/s
                                                     Versus
           1.     The State of Bihar Bihar
           2.     Kumari Premlata W/O Ramdeo Kumar @ Ramdeo Yadav R/O Village-
                  Auraiya, P.S- Jhajha, Distt.- Jamui, presently residing at Village- Barajor,
                  P.S- Jhajha, Distt.- Jamui.
                                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Akash Raj, Adv
                 For the Opposite Party/s :      Mr. Kanhiya Kishor, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
                 SINGH
                                       ORAL ORDER

3   04-11-2025

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

2. The petitioner is apprehending his arrest in a case in connection with Complaint Case No. 801 of 2024 registered for the offence/s punishable u/s 498A, 323, 504, 506, 379 read with Section 34 of the I.P.C. and Section ¾ of the D.P. Act.

3. As per the prosecution case, the petitioner and the other co-accused persons are alleged to have tortured the complainant mentally and physically due to non-fulfillment of demand of Rs. 5,00,000/- as dowry.

4. Learned counsel for the petitioner has submitted that the petitioner is innocent and has falsely been implicated in this case. The petitioner is the husband of the complainant. The petitioner neither demanded any dowry nor tortured the Patna High Court CR. MISC. No.58191 of 2025(3) dt.04-11-2025 2/3 complainant. It is further submitted that the complainant had filed a maintainance case bearing Maintenance Case No. 123 of 2024 and learned Family Judge directed the petitioner to pay interim maintenance of Rs. 4,000/- to the complainant. Learned counsel for 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." Learned counsel has further submitted that Section 498A of the IPC is triable by the Magistrate. Learned counsel has further relied on the judgments in the case of Satendra Kumar Antil Vs. Central Bureau of Investigation and Another (2022) 10 SCR 351 and Md. Asfak Alam Vs. The State of Jharkhand & Anr passed in Criminal Appeal No(s). 2207 of 2023 arising out of Special Leave Petition (CRL.) No. 3433 of 2023. The petitioner has no criminal antecedent as stated at para 3 of the bail petition.

5. Learned A.P.P. for the State has vehemently opposed the anticipatory bail petition of the petitioner and submitted that the matter was referred to Mediation Centre, Jamui, to settle the dispute between the parties but as per the report of Mediation Centre, Jamui, the matter could not be settled between the parties.

Patna High Court CR. MISC. No.58191 of 2025(3) dt.04-11-2025 3/3

6. Considering the aforesaid facts and circumstances of the case, let the above named petitioner, in the event of his arrest/surrender within a period of six weeks from today, be enlarged on bail on furnishing bail-bond of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each to the satisfaction of the learned court concerned, Jamui, in connection with Complaint Case No. 801 of 2024, subject to the conditions as laid down under Section 482(2) of the Bharitya Nagrik Suraksha Sanhita (B.N.S.S.), with further condition/s:-

(i) The petitioner is directed to remain physically present before the learned Court below on each and every date, failing which on two consecutive dates without reasonable cause, the bail bond of the petitioner is liable to be cancelled.

7. If so advised, either of the parties will be at liberty to make an application before the Court below for referring the matter to the District Mediation Centre for the purpose of reconciliation or one time settlement.

8. The application stands allowed.

(Chandra Prakash Singh, J) Jyoti/-

U         T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders