Patna High Court - Orders
Anbari Khatoon & Anr vs State Of Bihar on 15 April, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.9588 of 2009
1. ANBARI KHATOON, wife of Md. Nizam
2. Chandni , daughter of Md. Jamil
All residents of village-Banodha, P.S.-Mufassil, district-Munger---------------
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Versus
STATE OF BIHAR
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2. 15.4.2009Heard learned counsel for the petitioners and the State.
Petitioners are alleged for causing torture and demand of dowry for which submission of the learned counsel for the petitioners is that differences are there in between the wife and husband. If next marriage was solemnized by the husband even with petitioner no.2 then also offence under section 494 of the Indian Penal Code is made out against the husband which is bailable also but improbability in the case is that demand remained continued while the marriage was solemnized in the year 1996 till solemnization of another marriage. In my view, petitioners arrest cannot be justified.
Accordingly, in the event of arrest or surrender within one month from today in Mufassil P.S. case no.160 of 2008, the above named petitioners shall be released on bail on furnishing bail bond of Rs.10,000/-( Ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Munger , subject to the condition as laid down under section 438(2) of the Code of Criminal Procedure.
Sudip ( Mandhata Singh, J )