Patna High Court - Orders
Sriraj Kumar Bose @ Sri Raj Kumar Bose vs The State Of Bihar on 16 May, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23030 of 2017
Arising Out of PS.Case No. -81 Year- 2016 Thana -MAHILA P.S. District- PATNA
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SRIRAJ KUMAR BOSE @ SRI RAJ KUMAR BOSE Son of late Manoj
Kumar Bose Resident of B-4, PRDA, Apartment, S.K. Puri, P.S. Sri
Krishna Puri, District- Patna.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Sandeep Kumar, Advocate
For the Opposite Party/s : Mr. Bisheshwar Ram, APP
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 16-05-2017Heard learned counsel for the petitioner.
This is an application for bail in connection with Mahila P.S.Case No. 81 of 2016, corresponding to G.R.No. 7371 of 2016, registered for the offences punishable under Sections 498A/34 of the Indian Penal Code and 3/4 of Dowry Prohibition Act.
Petitioner is the husband and it appears from perusal of the record that petitioner has moved for anticipatory bail and the same was disposed of with a direction to the petitioner to surrender before the court below and he will keep the informant with all dignities and the aforesaid observation was issued on the undertaking of learned counsel for the petitioner and thereafter petitioner disobeyed the order of this Court and not ready to keep Patna High Court Cr.Misc. No.23030 of 2017 (2) dt.16-05-2017 2/2 his wife with him.
It has been submitted on behalf of the petitioner that petitioner has now remained in custody for one a half months and, as such, he has sufficiently been punished for not obeying the direction of this Court and petitioner has already filed a divorce petition before the Family Court much earlier to filing of the present case.
Heard learned APP also.
Having heard both sides and considering the aforesaid aspects of the matter, I am not inclined to grant bail to the petitioner.
However, as the petitioner is in custody, learned trial court is directed to expedite the trial and try to conclude the same within a period of nine months.
With the above observation, this application is dismissed.
(Vinod Kumar Sinha, J) spal/-
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