Patna High Court - Orders
Ram Krishna Jha @ Biltu Ji vs The State Of Bihar on 9 July, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.40826 of 2011 (5) dt.09-07-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.40826 of 2011
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Ram Krishna Jha @ Biltu Ji, son of Sri Ishwari Jha, resident of Village-
Gajra Chatar, P.S. Narhat, District- Nawada.
.... .... Petitioner.
Versus
1. The State Of Bihar
2. Priti Kumari W/O Ram Krishna Jha, D/O Suresh Jha, R/O Village-
Gajara chatar, P.S. Narahat, District Nawada.
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
5 09-07-2012Heard learned counsel for the petitioner and learned Additional Public prosecutor for the State.
The petitioner, named above, seeks anticipatory bail in a case registered under Sections 498A, 323 and 313 of the Indian penal Code.
It has been submitted by the learned counsel for the petitioner that the petitioner is innocent and he has been falsely implicated in the present case. It is further submitted that false allegation is made in the F.I.R. The petitioner is working at Delhi and the Informant has lived at Delhi with the petitioner for some time but thereafter she refused to leave at Delhi and she started living either in Sasural or in Naiher.
In that view of the matter, let the petitioner, named above, in the event of his arrest/ surrender within four weeks from today before the court below, be released on bail on Patna High Court Cr.Misc. No.40826 of 2011 (5) dt.09-07-2012 furnishing bail bond of Rs. 10,000/-(Ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Nawada in connection with Narhat P.S.Case No. 80/2011, subject to the conditions as laid down in section 438 (2) of the Code of Criminal Procedure.
(Gopal Prasad, J) Namita/-