Patna High Court - Orders
Arun Kumar vs The State Of Bihar on 7 February, 2024
Author: Nawneet Kumar Pandey
Bench: Nawneet Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.3185 of 2024
Arising Out of PS. Case No.-733 Year-2022 Thana- JEHANABAD COMPLAINT CASE
District- Jehanabad
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1. ARUN KUMAR S/O RAJENDRA SINGH R/O VILLAGE- PUNHA, P.S-
RAHUI, DISTT.- NALANDA, PRESENTLY RESIDING AT 113/77
VILLAGE- AALI SARITA VIHAR NEAR BARI CHOUPAL, DISTT.-
NEW DELHI-110076
2. RENU DEVI W/O ARUN KUMAR R/O VILLAGE- PUNHA, P.S- RAHUI,
DISTT.- NALANDA, PRESENTLY RESIDING AT 113/77 VILLAGE-
AALI SARITA VIHAR NEAR BARI CHOUPAL, DISTT.- NEW DELHI-
110076
3. RASHMI RANI D/O ARUN KUMAR W/O SAROJ JHA R/O VILLAGE-
PUNHA, P.S- RAHUI, DISTT.- NALANDA, PRESENTLY RESIDING AT
113/77 VILLAGE- AALI SARITA VIHAR NEAR BARI CHOUPAL,
DISTT.- NEW DELHI-110076
4. SAROJ JHA S/O ANIRUDH JHA R/O VILLAGE- PUNHA, P.S- RAHUI,
DISTT.- NALANDA, PRESENTLY RESIDING AT 113/77 VILLAGE-
AALI SARITA VIHAR NEAR BARI CHOUPAL, DISTT.- NEW DELHI-
110076
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. KIRAN DEVI D/O JAYENDRA PRASAD, W/O ASISH RANJAN SINGH
@ ACHHISH RANJAN SINGH R/O VILLAGE- PUNHA, P.S- RAHUI,
DISTT.- NALANDA PRESENTLY RESIDING AT 113/77 VILLAGE-
AALI SARITA VIHAR NEAR BARI CHOUPAL, DISTT.- NEW DELHI-
110076, PRESENT ADDRESS VILLAGE- KATAULI, P.S-
HULASHGANJ, DISTT.- JEHANABAD.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Rudal Singh
For the Opposite Party/s : Mr.Tarkeshwar Nath Thakur
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CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
PANDEY
ORAL ORDER
2 07-02-2024Heard learned counsel for the petitioners as well as the learned APP for the State.
2. The petitioners apprehend their arrest in connection with Complaint Case No. 733 of 2022, registered for the offences punishable under Sections 147, 323 and 498A of the Indian Penal Patna High Court CR. MISC. No.3185 of 2024(2) dt.07-02-2024 2/2 Code.
3. As per allegation, the marriage of the complainant was solemnized with one Ashish Ranjan Singh in the year, 2018. After marriage, the accused persons including the petitioners demanded four wheeler vehicle and they tortured her for non- fulfillment of demand of dowry. Thereafter, they ousted her from her matrimonial house and took away her ornaments.
4. The learned counsel for the petitioners has submitted that the petitioners are innocent and have falsely been implicated merely because they are the family members of the complainant. They have no concern with day-to-day affairs of the couple.
5. Considering the above-mentioned facts and circumstances, especially the clean antecedent, let the petitioners, in the event of their arrest or surrender within four weeks before the learned court below, be released 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 learned Chief Judicial Magistrate, Jehanabad in connection with Complaint Case No. 733 of 2022, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Nawneet Kumar Pandey, J) Nirmal/-
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