Patna High Court - Orders
Ashuthosh Prasad Gupta @ Ashutosh Kumar ... vs State Of Bihar & Anr on 20 August, 2014
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.20730 of 2013
Arising Out of PS.Case No. -500 Year- 2012 Thana -SARAN COMPLAINT CASE District-
SARAN
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1. Ashuthosh Prasad Gupta @ Ashutosh Kumar Gupta Son Of Bishwanath
Prasad Resident Of Mohalla - Madho Bihari Lane, Salempur Chhapra,
Police Station - Chapra Town, District - Saran At Chapra
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Neelam Devi Daughter Of Krishna Prasad Resident Of Bhairopur, Police
Station - Doriganj, District - Saran At Chapra
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Chandra Mohan Jha, Adv
For the Opposite Party/s : Mr. Narsingh Tanti,APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
8 20-08-2014Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner apprehends his arrest for the offences alleged under Section 498A registered in connection with Complaint Case No. 500 of 2012.
3. It is common ground between the parties that all the matters between them have now been settled save and except the present complaint which the complainant undertakes to withdraw.
4. Having regard to the entirety of the facts and circumstances of the case, as such, in the event of the Patna High Court Cr.Misc. No.20730 of 2013 (8) dt.20-08-2014 2 petitioner's arrest or surrender before the court below within six weeks from the date of communication of this order, let the above named petitioner be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of like amount each to the satisfaction of learned Sub-divisional Judicial Magistrate, Saran at Chapra, in connection with Complaint Case No. 500 of 2012 subject to the conditions as laid down under Section 438 (2) Cr.P.C.
(Vikash Jain, J)
Chandran
U T