Patna High Court - Orders
Sarita Devi vs State Of Bihar & Anr on 21 February, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16433 of 2016
Arising Out of PS.Case No. -451 Year- 2013 Thana -WAJIRGANJ District- GAYA
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1. Sarita Devi Wife of Mantu Kumar @ Mantoo Kumar, Daughter of Tulsi
Yadav, Resident of Village- Durbey, P.S.- Chandauti, District- Gaya at
present residing at Village- Tilesh, P.S.- Wazirganj, District- Gaya
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Mantu Kumar @ Mantoo Kumar, Son of Late Kishun Yadav, Resident of
Village- Gaya at present posted as Fitter III, Sub Assembly, Turbo Shop
(Engine Division), Diesel Locomative Work Varanashi (Diesl Engine
Factory, Varanashi).
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kundan Kumar
For the Opposite Party/s : Mr. P.K.Chaurasiya(App)
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
5 21-02-2017Heard learned counsel for the parties.
The petitioner is wife of Opposite party No.2. She seeks cancellation of bail granted to Opposite party No.2 by order dated 20.03.2015 passed by this Court in Cr. Misc. No. 41636 of 2014, arising out of Wazirganj P. S. Case No. 451 of 2013 , registered for the offence punishable under Section 498A of the Indian Penal Code and Sections ¾ of the Dowry Prohibition Act.
The sole ground for cancellation of bail is that the Opposite party No.2 has refused to keep the petitioner with due dignity, in breach of the observation of this Court in the order 2 dated 30.03.2015, while granting the Opposite party No.2 condition of bail.
I do not find it to be a fit case for cancellation of bail in the facts and circumstances of the case and in view of the nature of dispute between the parties.
This application is, accordingly, dismissed.
(Chakradhari Sharan Singh, J) ArunKumar/-cs U