Patna High Court - Orders
Sunil Tiwari vs The State Of Bihar on 3 November, 2014
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 32306 of 2014
Arising Out of PS.Case No. -2 Year- 2014 Thana -BIKRAMGANJ District- SASARAM (ROHTAS)
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Sunil Tiwari Son of Late Siyaram Tiwari Resident of Village + P.O.-
Dharupur, Block - P.S.- Bikramganj, District - Rohtas.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL ORDER
3. 03.11.2014Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner seeks bail in Bikramganj P.S. Case No. 02 of 2014 dated 05.01.2014 instituted under Sections 498A/304B/201/34 of the Indian Penal Code and 3/4 of The Dowry Prohibition Act, 1961.
Learned counsel for the petitioner submits that though he is the husband and the allegation is that the daughter of the informant, who was married to the petitioner, was killed and her body disposed off but the same is false. It is submitted that the marriage took place three years prior to the date of incident and there was one son also born but could not survive. Learned counsel submits that the deceased was ill and had been taken by the petitioner and his family members to Varanasi for treatment where she passed away and that being the most holy place, after approval from the family members of Patna High Court Cr.Misc. No.32306 of 2014 (3) dt.03-11-2014 2/2 the deceased, the body had been cremated. It is further submitted that the parties have also subsequently compromised. Learned counsel submits that the petitioner is in custody since 22.02.2014.
Learned A.P.P. opposes the prayer for bail. Considering the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Bikramganj, Rohtas in Bikramganj P.S. Case No. 02 of 2014. The petitioner shall cooperate in the trial and be present before the Court on each and every date. Failure to do so on two consecutive dates, without sufficient cause, shall lead to cancellation of his bail bonds.
(Ahsanuddin Amanullah, J.)
P. Kumar
U T