Patna High Court - Orders
Bachcha Das vs State Of Bihar & Anr on 12 October, 2017
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.24048 of 2017
Arising Out of PS.Case No. -2658 Year- 2013 Thana -WEST CHAMPARAN COMPLAINT
District- WESTCHAMPARAN(BETTIAH)
======================================================
1. Bachcha Das, Son of Anwat Das, Resident of Village- Ratanmala, P.S.-
Majhaulia, District- West Champaran.
.... .... Petitioner
Versus
1. The State of Bihar.
2. Sunaina Devi, Wife of Bachcha Das, daughter of Dhodha Das, resident
of Village- Basantpur, P.S.- Sathi, District- West Champaran.
.... .... Opposite Parties
======================================================
Appearance :
For the Petitioner/s : Mr. Umesh Chandra Verma
For the Opposite Party/s : Smt. Pronati Singh
======================================================
CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
5 12-10-2017Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.
The petitioner is apprehending his arrest for the offence instituted under Sections 498(A) of the Indian Penal Code and 4 of D.P. Act.
The allegation against the petitioner is of committing torture upon the victim due to non-fulfillment of the demand of dowry.
It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. The petitioner has falsely been implicated in the present case. The case Patna High Court Cr.Misc. No.24048 of 2017 (5) dt.12-10-2017 2/2 is triable by the Magistrate. Due to petty family dispute, the present case has been instituted against the petitioner. The petitioner has further relied upon the judgment of this court, in the case of Md. Naimul Haque Ansari Vs. The State of Bihar, reported in 2006(3) PLJR 182.
On behalf of the State, it has been submitted that the petitioner is named in the Complaint Case.
Considering the aforesaid facts and circumstances, let the petitioner above named be released on anticipatory bail in the event of his arrest or surrender before the learned court below within a period of six weeks from today in connection with Complaint Case No.2658C of 2013 on furnishing bail bond of Rs. 10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bettiah, West Champaran, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) Amit/-
U T