Patna High Court - Orders
Abdul Kadir Hussain @ Khadim Hussain vs State Of Bihar on 18 March, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.4261 of 2009
Abdul Kadir Hussain @ Khadim Hussain, s/o Abdul Wadud, R/o village
Didhopatti Beura, P.S. Jale, District-Darbhanga. . . . . Petitioner.
Versus
THE STATE OF BIHAR
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2/ 18.03.2009Heard learned counsel for the petitioner and the State.
The petitioner seeks bail in a case which has been registered by way of a complaint in which cognizance has been taken for the offence under Section 498 A of the Indian Penal Code.
Petitioner is husband of the complainant. Attention has been drawn towards the order of the Court of Sub-Divisional Judicial Magistrate, Pupri, Sitamarhi. In paragraph 03 of the order the Sub- Divisional Judicial Magistrate has noted that the complainant was not ready to live with the petitioner. Petitioner is in custody since 23.12.2008.
Considering the facts and circumstances of the case, petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of Sub-Divisional Judicial Magistrate, Pupri at Sitamarhi in connection with Complaint Case No. 42 of 2008 (Tr. No. 1246 of 2008) Uday/ (Shyam Kishore Sharma, J.)