Patna High Court - Orders
Dhan Lakhan Mandal vs The State Of Bihar on 14 January, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47253 of 2014
Arising Out of PS.Case No. -44 Year- 2014 Thana -LAUKHA District- MADHUBANI
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Dhan Lakhan Mandal, Son of Chulhai Mandal, Resident of Village -
Jhajhari, P.S. - Laukaha, District - Madhubani.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gagan Deo Yadav, Advocate
For the Opposite Party/s : Mr. Suman Kri Singh(App)
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 14-01-2015Heard the learned counsels for the petitioner and the State.
The petitioner is in custody since 30.07.2014 in a case registered for the offence punishable under Sections 498A, 494, 379, 341, 323, 504/34 of the Indian Penal Code and Section ¾ of Dowry Prohibition Act.
It is submitted that the petitioner is the husband of the informant and he is ready to lead conjugal life with her with full dignity and honour. The petitioner has no criminal antecedent.
Considering the facts and circumstances of the case, let the above-named petitioner be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate-1st Class, Patna High Court Cr.Misc. No.47253 of 2014 (2) dt.14-01-2015 2/2 Jhanjharpur, Madhubani in Laukaha P.S. Case No.44 of 2014 with the following conditions :
1. One of the bailors will be the close relative of the petitioner.
2. The petitioner will not indulge in similar or in any other offence.
3. The petitioner will be well represented in the court.
4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.
(Amaresh Kumar Lal, J) V.K. Pandey/-
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