Patna High Court - Orders
Rama Nand Singh vs The State Of Bihar & Anr. on 9 August, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.23561 of 2011
Rama Nand Singh, Son of Bhola Singh.
Resident of Village Chhoti Bhaluwa, P.S. Amarpur, District Banka.
---------- Petitioner
Versus
The State Of Bihar.
2.Kanchan Kumari, Wife of Rama Nand Singh.
Daughter of Basudeo Ram, Resident of Mohalla Marufchak, P.S. Mojahidpur,
District Bhagalpur.
-------- Opposite Parties
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02/- 09-08-2011 Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner apprehends his arrest, in connection with Complaint Case No. 22 of 2007 for the offences punishable under Section 498A of the Indian Penal Code and Section 3 & 4 of the Dowry Prohibition Act, pending in the court of Sub-Divisional Judicial Magistrate, Bhagalpur, is named accused in this case with allegation of demand of dowry, torture etc. Submission is that he still intends to resume and continue the matrimonial relationship with the complainant, who is his one and only wife. To further, strengthen his intention an offer is being made to pay a sum of Rs. 500/- (five hundred only) per month to the complainant by way of interim maintenance, subject to any order on the point by the competent court.
Considering the facts and circumstances of the case, on the event of filing of an application before the court below clearly stating such intentions as stated above, in the event of his arrest/surrender before the court below within four weeks, let the above named petitioner be enlarged on bail on furnishing bail-bond of 2 Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Sub-Divisional Judicial Magistrate, Bhagalpur, in connection with Complaint Case No. 22 of 2007, subject to condition laid down under Section 438(2) of the Criminal Procedure Code with additional condition to remain physically present before the court below on each and every date at least for two years of till disposal of the case, whichever is earlier, in case of failure on two consecutive dates, without giving any reasonable explanation or even on single default in payment, the liberty granted shall be deemed to be cancelled.
Praveen/- ( Akhilesh Chandra, J.)