Patna High Court - Orders
Mukti Nath Pandit vs State Of Bihar on 15 May, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.9533 of 2008
MUKTI NATH PANDIT
Versus
STATE OF BIHAR
With
Cr.Misc. No.9882 of 2008
Manoj Kumar Pandit & Ors.
Versus
State of Bihar.
2. 15.5.2008Learned counsel for the petitioners is permitted to add Shabnam Devi as opp. Party no. 2 in Cr. Misc. No. 9882 of 2008.
It is a case under section 498A of the Penal Code. Petitioners Mukti Nath Pandit, Om Prakash Pandit and Ram Pravesh Pandit are the brothers-in-law of the victim lady.There is omnibus allegation against the family members that they have tortured the lady because of demand of dowry. It has been submitted that the suit for restitution of conjugal rights was filed on 2.6.2007 and the present case has beenb filed on 12.6.2007.
Accordingly, petitioners Mukti Nath Pandit, Om Prakash Pandit and Ram Pravesh Pandit are directed to be released on bail in C.A. No. 1483/2007 on furnishing bail bonds of rupees ten thousand each with two sureties of the like amount each to the satisfaction of the Subdivisonal Judicial Magistrate, Katihar.
Issue notice to the newly added opp. Party no. 2 by ordinary process requisites for which should be filed within a week.
Put up on service of notice.
In the mean time the petitioner Manoj Kumar Pandit who is the husband is directed to be released on provisional bail in C.A. No. 1483/2007 on furnishing bail bond of rupees ten thousand with two 2 sureties of the like amount each to the satisfaction of the Subdivisional Judicial Magistrate, Katihar.
After the newly added opp. Party appears, this court will further pass orders with respect to conciliation proceeding between the parties.
haque (Sheema Ali Khan, J.)