Niraj Mishra vs State Of Bihar & Anr on 21 June, 2018

[Cites 4, Cited by 0]

Patna High Court - Orders

Niraj Mishra vs State Of Bihar & Anr on 21 June, 2018

Bench: Sudhir Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.35946 of 2018
                    Arising Out of PS.Case No. -300 Year- 2016 Thana -SITAM ARHI District- SITAMARHI
                 ======================================================
                 Niraj Mishra
                                                            .... .... Petitioner/s
                                                Versus
                 State of Bihar & Anr
                                                       .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr.
                 For the Opposite Party/s   : Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
                 ORAL ORDER

2   21-06-2018

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner is apprehending his arrest in a case registered under Section 498A of the Indian Penal Code and ¾ of Dowry Prohibition Act.

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 has falsely been implicated in the present case due to petty family dispute. The case is triable by the Magistrate. The petitioner has relied upon the judgment of this Court in the case of Md. Naimul Haque Ansari @ Naimul Haque Ansari & Ors. Vs. Patna High Court Cr.M isc. No.35946 of 2018 (2) dt.21-06-2018 Page 2 of 2 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, in the event of arrest/surrender before the learned court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M. Sitamarhi in connection with Sitamarhi (Mehmaula O.P.) P.S. Case No. 300 of 2016, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Sudhir Singh, J) A.K.V./-

  U           T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders