Patna High Court - Orders
Baliram Kumar vs The State Of Bihar on 27 August, 2025
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.6026 of 2025
Arising Out of PS. Case No.-464 Year-2022 Thana- ALAMGANJ District- Patna
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Baliram Kumar S/o Dahar Singh Resident of village- BNR Pathri Ghat Chai
tola, PS- Alamganj, Gulzarbagh, District- Patna ... ... Petitioner
Versus
1. The State of Bihar
2. Rashmita Kumari W/o Baliram Kumar R/o Mausipur, P.S. - Khusropur,
Distt.- Patna, Presently residing at Address- Pathri Ghat, B.N.R.I. tola, P.S. -
Alamganj, Distt.- patna
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Nuzhat Perween, Advocate
For the Opposite Party/s : Mr.Ram Anurag Singh, A.P.P.
Mr. Nitish Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
4 27-08-2025Pursuant to order of this Court, the matter was referred to Mediation & Conciliation Center of Patna High Court, but the dispute between the parties could not be resolved through the process of mediation and as such, mediation failed (Report kept at flag 'M').
2. Heard learned counsel for the petitioner, the State and the opposite party no.2.
3. The petitioner, who is husband of opposite party no.2, apprehends arrest in a case registered for the offence punishable under sections 341, 323, 504, 498A, 494/34 of the Indian Penal Code and sections 3/4 of the D.P. Act.
4. Prosecution case in brief is that opposite party no.2 was married with the petitioner in 2018. After marriage, this petitioner along with other accused persons started demanding Rs. 2 lacs as dowry and on non-fulfillment of the same they used to assault and torture her. Lastly, accused persons ousted opposite party no.2 from her matrimonial house. Patna High Court CR. MISC. No.6026 of 2025(4) dt.27-08-2025 2/3
5. Learned counsel appearing for the petitioner, while denying the allegations, submits that the petitioner is innocent and has falsely been implicated in this case because he happens to be husband of opposite party no.2. Since, opposite party no.2 has refused to live in her matrimonial house, petitioner has filed Matrimonial (Divorce) Case No. 205/2022. Besides this, petitioner is ready to give Rs. 3000/-per month to opposite party no.2 by way of temporary relief/solace, starting from this month, subject to any order passed in matrimonial, maintenance or connected proceedings.
6. Learned counsel for the State as well as opposite party no.2 oppose the prayer for bail. Learned counsel for opposite party no.2 submits that the petitioner, being husband of opposite party no.2, in connivance with his family members, subjected her to harassment and cruelty for non-fulfillment of demand of dowry and also ousted her to her parents' house. It is further submitted that she has no means of livelihood and is on the verge of starvation.
7. In view of the undertaking of learned counsel for the petitioner as well as condition of opposite party no.2, in the event of arrest/surrender within a period of eight weeks from today, let the petitioner, above-named, be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate VI, Patna City in Alamganj Police Station Case No. 464 of 2022, subject to the conditions laid down under section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 as well as on the following conditions:-
(i) Opposite party no.2. would file an affidavit before the court below and bring on record her saving bank account Patna High Court CR. MISC. No.6026 of 2025(4) dt.27-08-2025 3/3 number for its communication to the petitioner.
(ii) Petitioner would deposit the aforesaid interim relief per month in the saving bank account of the opposite party no.2.
(iii) In case, petitioner fails to deposit the aforesaid amount of temporary relief/solace for two consecutive months, the court below would be at liberty to cancel the bail-bond.
(iv) The aforementioned payment will be subject to any order passed in matrimonial, maintenance or connected proceedings. The present order, in no way, will preclude the parties to resolve the issue otherwise.
(Prabhat Kumar Singh, J) Shashi U T