Patna High Court - Orders
Rajeev Singh & Ors vs State Of Bihar & Anr on 15 December, 2015
Author: Anjana Mishra
Bench: Anjana Mishra
Patna High Court Cr.Misc. No.1356 of 2015 (8) dt.15-12-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1356 of 2015
Arising Out of PS.Case No. -252 Year- 2014 Thana -SABAUR District- BHAGALPUR
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1. Rajeev Singh Son of Dev Nandan Singh @ Dev Nandan Prasad Singh
2. Dev Nandan Singh @ Dev Nandan Prasad Singh Son of Late Brahaspati
Singh
3. Smt. Bachi Devi Wife of Dev Nandan Singh @Dev Nandan Prasad
Singh
4. Sachidanand Singh @ Sachida Nand Kumar Singh Son of Dev Nandan
Singh @ Dev Nandan Prasad Singh
All resident of Village - Kasil, P.S- Goradih, Sabour, District - Bhagalpur
5. Archo Devi Wife of Barun Singh
6. Barun Singh Son of Parmeshwar Mandal
Both resident of Village - Kharba, P.S- Goradih, Sabour, District-
Bhagalpur
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Sunita Devi Wife of Rajeev Singh, daughter of Parsuram Singh @
Parsuram Mandal Resident of Village - Parghari, P.S- Sabour, District-
Bhagalpur.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dhananjay Kumar Gupta
For the Opposite Party/s : Mr. Rajendra Nath Jha (App)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
8 15-12-2015Heard learned counsel for the petitioner and learned counsel for the State.
Opposite party no. 2 is absent today.
On the last occasion, he had prayed for adjournment for the day so as to seek further instructions in the matter but today there is no representation on her behalf.
The petitioner no. 1 being the husband and rest petitioners being in-laws of the informant apprehend their arrest Patna High Court Cr.Misc. No.1356 of 2015 (8) dt.15-12-2015 in connection with Sabour (Goradih) P.S. Case No. 252 of 2014 registered for the offences punishable under Sections 147, 148, 149, 341, 342, 325, 307 of the Indian Penal Code and Section ¾ of the Dowry Prohibition Act.
Learned counsel for the petitioners submits that petitioner no. 1 is ready and willing to keep the opposite party no. 2 with full honour and dignity and that there shall be no recurrence of untoward act. Petitioners undertake that all matrimonial harmony shall be restored in her matrimonial home and they will forget all past differences.
Considering the aforesaid submissions, let the petitioner above named, in the event of his arrest or surrender before the court below within a period of three weeks from the date of receipt/production of a copy of this order, be enlarged on bail on furnishing bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Bhagalpur in connection with Sabour (Goradih) P.S. Case No. 252 of 2014, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
However, it is made clear that if, at all, there shall be any recurrence of untoward incident, leading to mental or physical torture to the opposite party no. 2, it shall be open for her to move Patna High Court Cr.Misc. No.1356 of 2015 (8) dt.15-12-2015 this Court for modification of the order or approach the Court below for any action in accordance with law including cancellation of the bail.
(Anjana Mishra, J) Jagdish/-
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