Jitendra Yadav vs The State Of Bihar on 24 June, 2023

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Patna High Court - Orders

Jitendra Yadav vs The State Of Bihar on 24 June, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.20392 of 2023
                    Arising Out of PS. Case No.-354 Year-2022 Thana- KHAGARIA COMPALINT CASE
                                                     District- Khagaria
                 ======================================================
                 JITENDRA YADAV son of Late Nandlal Yadav RESIDENT OF VILLAGE
                 CHUKTI PS MANSI DISTRICT KHGARIA           ... ... Petitioner/s
                                             Versus
           1.     The State of Bihar
           2.     Baby Kumari D/o- Pramod Yadav Village- Sondiha Ps- Pasraha Dist-
                  Khagaria
                                                               ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Binod Kumar, Advocate
                 For the State            :      Mr. Sanjay Kumar Sharma, APP
                 For the OP No. 2         :      Mr. Indrajeet Kumar, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER
2   24-06-2023

Heard learned counsel for the petitioner, the State and the opposite party no.2.

The petitioner who is husband of opposite party no. 2 apprehends arrest in a case registered for the offence punishable under Sections 341, 323, 498A of the Indian Penal Code and 3&4 of the Dowry Prohibition Act.

Learned counsel for the petitioner submits that the petitioner offers and undertakes that he is ready to give maintenance amount of Rs. 3000/-per month, starting from this month, to opposite party no. 2.

In view of the undertaking of learned counsel for the petitioner that petitioner is ready to give maintenance amount of Rs. 3000/- per month, in the event of arrest/surrender within a period of six weeks from today, above-named petitioner be Patna High Court CR. MISC. No.20392 of 2023(2) dt.24-06-2023 2/2 enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Khagaria in connection with Complaint Case No. 354C of 2022 subject to the conditions laid down under section 438(2) of the Code of Criminal Procedure as well as on the following conditions:-

(1) Opposite party no. 2 would file an affidavit before the court below and bring on record her saving bank account number for its communication to the petitioner.

(2) Petitioner would deposit the aforesaid maintenance amount per month in the saving bank account of the opposite party no. 2.

(3) In case, the petitioner fails to deposit the maintenance amount for two consecutive months, the court below would be at liberty to cancel the bail-bond.

(4) The aforementioned payment will be subject to any order passed in matrimonial, maintenance or connected proceedings. The present order, in no way, will preclude the parties to resolve the issue otherwise.

(Prabhat Kumar Singh, J) Alok Verma/-

U      T

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Patna High Court - Orders