Dinesh Kumar Sharma vs The State Of Jharkhand on 29 January, 2015

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Jharkhand High Court

Dinesh Kumar Sharma vs The State Of Jharkhand on 29 January, 2015

Bench: D. N. Upadhyay

                             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                              B.A. No. 9043 of 2014

                              Dinesh Kumar Sharma                                 ... Petitioner
                                                       -V e r s u s -
                              The State of Jharkhand                          ... ... Opposite Party
                                            ...

                CORAM: -       HON'BLE MR. JUSTICE D. N. UPADHYAY

                For the Petitioner   :Mr. Arun Kumar, Advocate.
                For the State        :APP .

     04/29.01.2015

Heard the parties.

The petitioner has been prosecuted for causing torture and treating the informant with cruelty for want of more dowry.

It is submitted that prior to institution of present case, the petitioner has filed a petition under Section 9 of the Hindu Marriage Act. As a matter of fact the informant herself does not want to live with the petitioner.

Counsel for the State has opposed the prayer. Considering matrimonial nature of the offence and facts and circumstances placed before me, I feel inclined to enlarge the petitioner on bail. Consequently, the petitioner named above is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand), with two sureties of the like amount each, to the satisfaction of Judicial Magistrate, 1st Class, Dhanbad in connection with Jorapokhar P.S. Case No. 165/2014 [G.R. No. 2387/2014].

(D. N. Upadhyay, J.) RC

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Jharkhand High Court