Patna High Court - Orders
Md. Anwar vs The State Of Bihar on 22 July, 2019
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.44842 of 2019
Arising Out of PS. Case No.-3230 Year-2015 Thana- COMPLAINT CASE District- Araria
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Md. Anwar Son of Md. Jamil Resident of Village - Hingna Aurahi, Hanif
Tola, P.S.- simraha, (Forbesganj), dist.- Araria.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Munni Khatoon W/o Md. Anwar, D/o Md. Yunus, Resident of Village - Belai
Ward no.04, P.S.- Simraha, Dist.- Araria.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Md. Naushad Uzzoha
For the Opposite Party/s : Mr.Satya Nand Shukla
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 22-07-2019Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in a case registered under Section 498A of the Indian Penal Code.
Allegation against the petitioner is of committing torture upon the victim due to non-fulfillment of demand of dowry.
It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. The petitioner is in custody since 07-03-2019. The offence is triable by the Magistrate. The petitioner has relied upon the judgment of this Court in the case of Md. Naimul Haque Ansari @ Naimul Patna High Court CR. MISC. No.44842 of 2019(2) dt.22-07-2019 2/2 Haque Ansari & Ors. Vs. The State of Bihar, reported in 2006(3) PLJR 182.
On behalf of the State, it is submitted that the petitioner is named in the Complaint Case/F.I.R.
Considering the aforesaid facts and circumstances, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Araria in connection with Complaint Case No. 3230C of 2015.
(Sudhir Singh, J) A.K.V.//-
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