Kameshwar Singh & Ors vs The State Of Bihar on 23 February, 2015

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Patna High Court - Orders

Kameshwar Singh & Ors vs The State Of Bihar on 23 February, 2015

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.42669 of 2014
                        Arising Out of PS.Case No. -177 Year- 2013 Thana -BIRPUR District- SUPAUL
               ======================================================
               1. Kameshwar Singh.
               2. Kapleshwar Singh @ Kapileshwar Prasad Singh.
               3. Shatrughan Singh.
               4. Suresh Singh.
               5. Sita Devi.
               6. Arun Singh @ Arun Kumar Singh.
               7. Sarita Devi @ Sarita Kumari.
                                                                   .... .... Petitioners
                                               Versus
               The State of Bihar
                                                               .... .... Opposite Party
               ======================================================
               Appearance :
               For the Petitioners      :  Mr. Pramod Mishra, Advocate.
               For the Opposite Party :    Mr. Ram Sewak Choudhary(App)
               ======================================================
               CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
               SINGH
               ORAL ORDER
2   23-02-2015

Heard learned counsels for the petitioners and the State.

The petitioners being the parents, sister and relatives of the husband of the informant are apprehending their arrest in a case registered for the offences punishable under Sections 498A, 341, 323, 379, 504 and 506/34 of the Indian Penal Code.

The basic accusation is of torture for non- fulfillment of dowry demand.

It is submitted by learned counsel for the petitioners that thrust of accusation is against the husband of the informant who has been granted bail by the learned court below.

Considering the aforesaid facts, let the 2 Patna High Court Cr.Misc. No.42669 of 2014 (2) dt.23-02-2015 2/2 petitioners, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Birpur/Balua Bazar P.S. Case No. 177 of 2013 on furnishing bail bond of Rs.10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Birpur, Supaul, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

U.K./-                                                         (Dinesh Kumar Singh, J)

    U    T

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Patna High Court - Orders