Patna High Court - Orders
Ram Kishori Singh & Ors vs State Of Bihar & Anr on 13 March, 2015
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37987 of 2014
Arising Out of PS.Case No. -115 Year- 2014 Thana -MAHILA P.S. District- BHOJPUR
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1. Ram Kishori Singh S/o Late Chandrika Yadav Resident of Village-
Shankardih, Police Station- Koiwar, District- Bhojpur.
2. Atrti Devi W/o Ram Kishori Singh Resident of Village- Shankardih,
Police Station- Koiwar, District- Bhojpur.
3. Sonu Kumar son of Ram Kishori Singh Resident of Village- Shankardih,
Police Station- Koiwar, District- Bhojpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Sarita Devi W/o Abhimanu Singh, Daughater of Ram Shakal Rai
Resident of Village- Balban Tola, Police Station- Doriganj, District-
Chapra.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar, Adv.
For the Opposite Party/s : Mr. Pranav Kumar, App
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CORAM: HONOURABLE MR. JUSTICE SAMARENDRA
PRATAP SINGH
ORAL ORDER
2 13-03-2015The petitioners apprehend arrest in a case registered under Sections 498A, 379 and 34 of the Indian Penal Code.
Petitioner no. 1 is the father-in-law, petitioner no. 2 is the mother-in-law and petitioner no. 3 is the younger brother of the husband of the informant.
Learned counsel for the petitioners submits that the marriage took place in the year 2000 and husband of the informant died in the year 2013 and till 2013 there was no complaint of any torture or demand of dowry and the instant case was filed after death of her husband.
Patna High Court Cr.Misc. No.37987 of 2014 (2) dt.13-03-20152/2
Issue notice to the Opposite Party No. 2 both under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within 10 days from today, failing which this application shall stand dismissed without further reference to the Bench.
In the meantime, no coercive action shall be taken again petitioner no. 1.
Considering the facts and circumstances of the case, in the event of arrest or surrender before the Court below within four weeks from today, let petitioner nos. 2 and 3 be released on bail upon furnishing bail bonds of Rs. 5000/-(five thousand) each with two sureties of the like amount each to the satisfaction of the Sub- Divisional Judicial Magistrate, Bhojpur, Ara in Mahila P.S. Case No. 115 of 2014 subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973.
(Samarendra Pratap Singh, J) Prakash/-
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