Md Zulfikaar vs The State Of Bihar on 31 January, 2024

[Cites 4, Cited by 0]

Patna High Court - Orders

Md Zulfikaar vs The State Of Bihar on 31 January, 2024

Bench: Prabhat Kumar Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                             CRIMINAL MISCELLANEOUS No.2136 of 2024
                      Arising Out of PS. Case No.-214 Year-2023 Thana- BALIYA District- Begusarai
                 ======================================================
           1.     Md Zulfikaar Son Of Md. Sultan @ Sultan Vill-Ward No. 25, 69/21,
                  Baidabaag, Lakhaminan Bazar, Lakhaminan, Ps-Ballia, Begusarai
           2.    Md. Sultan Son Of Md. Khalil Vill-Ward No. 25, 69/21, Baidabaag,
                 Lakhaminan Bazar, Lakhaminan, Ps-Ballia, Begusarai
           3.    Jusi Khatoon Wife Of Md. Sultan @ Sultan Vill-Ward No. 25, 69/21,
                 Baidabaag, Lakhaminan Bazar, Lakhaminan, Ps-Ballia, Begusarai
           4.    Julekha Khatoon @ Lado Do- Md. Sultan @ Sultan Vill-Ward No. 25,
                 69/21, Baidabaag, Lakhaminan Bazar, Lakhaminan, Ps-Ballia, Begusarai
           5.    Noorjahan Khatoon Wife Of Md. Sajjad Vill-Ward No. 25, 69/21,
                 Baidabaag, Lakhaminan Bazar, Lakhaminan, Ps-Ballia, Begusarai
           6.    Isharat Khatoon Wife Of Md. Mistar Vill-Ward No. 25, 69/21, Baidabaag,
                 Lakhaminan Bazar, Lakhaminan, Ps-Ballia, Begusarai
           7.    Md. Afajal @ Abjal Son Of Md. Sultan @ Sultan Vill-Ward No. 25, 69/21,
                 Baidabaag, Lakhaminan Bazar, Lakhaminan, Ps-Ballia, Begusarai
                                                                         ... ... Petitioners
                                                 Versus
           1.    The State Of Bihar
           2.     Mobina Khatoon Wife Of Md. Akram, Do Md. Master Vill Ward No. 25,
                  69/21, Baidabaag, Lakhaminan Bazar, Lakhaminan, Ps- Ballia, Begusarai
                  And Present Resident Of Ward No 23, Baidabaag, Lakhaminan Nagar
                  Parishad, Ps-Ballia, Begusarai
                                                                   ... ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :Mr.Pritish Kumar Lal, Advocate
                 For the Opposite Party/s :Mr.Anand Kishore Choudhary, Addl Public Prosecutor
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   31-01-2024

Heard learned counsel for the petitioners and the State.

2. Petitioners apprehend arrest in a case registered for the offence punishable under sections 307/498A/34 and other ancillary sections of the Indian Penal Code and sections 3 & 4 of the Dowry Prohibition Act.

3. It is a case of torture and harassment for dowry. Patna High Court CR. MISC. No.2136 of 2024(2) dt.31-01-2024 2/2

4. Learned counsel appearing for the petitioners submits that the petitioners are in-laws of the victim. Allegation of torture and harassment is general and omnibus and no overt act has been alleged against them. They are separate in mess and business. Injuries sustained by the informant have been found to be simple in nature.

5. Considering the aforesaid facts of the case, prayer for bail of all the petitioners is allowed. In the event of arrest/surrender within six weeks from today, let these petitioners, mentioned above, be enlarged on bail on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Begusarai in Ballia Police Station Case No. 214 of 2023, subject to the conditions laid down under section 438(2) of the Code of Criminal Procedure.




                                             (Prabhat Kumar Singh, J)
Shashi

U        T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders