Patna High Court - Orders
Lalo Bhagat @ Lallan Bhagat & Anr. vs State Of Bihar & Anr on 25 April, 2014
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.17637 of 2014
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1. Lalo Bhagat @ Lallan Bhagat, S/o Late Jamun Prasad Sah @ Jamun
Sah,
2. Sita Devi, W/o Lalo Bhagat @ Lallan Bhagat, both resident of Tola
Dharamsenni, Sulindabad, P.S. and District Saharsa.
.... .... Petitioner/s
Versus
1. The State of Bihar,
2. Nutan Devi @ Sakshi, W/o Pappu Bhagat @ Shiv Bhagat and D/o
Nepali Choudhary, resident of Tola Dharamsenni, Sulindabad, P.S. and
District Saharsa, at present Siradayapatti, Tola Navtoliya, P.S. and
District Saharsa.
.... .... Opposite Party/s
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2/ 25-04-2014Heard learned counsel for the Petitioners and the State.
The Petitioners apprehend their arrest in a case instituted for the offence under Section(s) 498-A, 323, 379/34 Indian Penal Code and Section ¾ of the Dowry Prohibition Act.
Considering that the Petitioners are the parents-in- law of the Informant and undertake to assist in talk of compromise between the spouses, it is ordered that in the event of surrender/arrest of the Petitioners, named above, within four weeks from the date of receipt/production of a copy of this order in connection with Saharsa Mahila P.S. Case No.01 of 2014, they shall be released on anticipatory bail on furnishing bail bond of `5,000/- (five thousand) each with two sureties of the like amount each or any other surety to be fixed by the court below to the Patna High Court Cr.Misc. No.17637 of 2014 (2) dt.25-04-2014 2/2 satisfaction of the Chief Judicial Magistrate, Saharsa, subject to the conditions as laid down under sections 438(2) Cr. P. C. and (i) That one of the bailors will be a close relative of the Petitioners, who will give an affidavit giving genealogy as to how he is related with the Petitioners. The bailors will undertake to furnish information to the court about any change in the address of the Petitioners, (ii) That the Petitioners will give an undertaking that they will receive the police papers on the given date and be present on date fixed for charge and if they fail to do so on two given dates and delay the trial in any manner, their bail will be liable to be cancelled for reasons of misuse, and (iii) That the Petitioners will be well represented on each date and if they fail to do so on two consecutive dates, their bail will be liable to be cancelled.
(Anjana Prakash, J) JA/-