Patna High Court - Orders
Md. Mister vs The State Of Bihar on 3 August, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47658 of 2018
Arising Out of PS. Case No.-101 Year-2015 Thana- DHAMDAHA District- Purnia
======================================================
Md. Mister son of Md. Sabbir Resident of Village, Dhokaba, P.S. Dhamdaha,
District Purnea.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Ajit Kumar Singh, Adv
For the Opposite Party/s : Mr. Ajay Kumar Jha, APP 243
======================================================
CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 03-08-2018Heard learned counsel for the petitioner and the learned Additional Public Prosecutor.
This is a petition for grant of regular bail in connection with Dhamdah P.S. Case No. 101 of 2015 for offences under Sections 302, 201/34 of the Indian Penal Code.
The accusation is that the accused persons are family members of the in-laws of informant's daughter assaulted her, tonsured her head and thereafter suspicion is raised taht she was killed by them and accused persons are alleging that she had left the house missing.
Learned counsel for the petitioner contends that it is not a case under Section 302 of the Indian Penal Code. The lady herself turned up and her statement recorded under Section 164 Cr.P.C. indicates that she only alleged of committing assault Patna High Court Cr.Misc. No.47658 of 2018(2) dt.03-08-2018 2/2 by accused persons but the petitioner is the brother-in-law of the said lady and the petitioner has no criminal antecedent. Some other accused has been admitted to bail by coordinate Bench of this Court Having considered the aforesaid facts and circumstances, the petitioner, above named, 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 in connection with Dhamdah P.S. Case No. 101 of 2015 to the satisfaction of the Chief Judicial Magistrate, Purnea.
(Arun Kumar, J) Shamshad-
Saurabh/-
U T