Patna High Court - Orders
Shailesh Ranjan @ Sunny vs The State Of Bihar on 24 July, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.23571 of 2013 (2) dt.24-07-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23571 of 2013
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1. Shailesh Ranjan @ Sunny Son Of Sri Suresh Prasad Sah Resident Of
Anwarpur Chowk, P.O.- Hajipur, P.S.- Hajipur Town, District- Vaishali At
Hajipur
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rana Pratap Singh, Sr. Advocate.
For the Opposite Party/s : Mr. M.K. Gautam, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 24-07-2013Heard learned counsel for the petitioner and the State.
Petitioner is languishing in custody since 09.04.2013 in a case registered for the offence under sections 498A, 406, 420/34 of the Indian Penal Code and sections ¾ of the Dowry Prohibition Act.
Accusation against the petitioner is of torture and withdrawing money from the account of informant.
It is submitted by the learned counsel for the petitioner that the father of the petitioner and the mother of the informant are own brother and sister, hence the very basis of claiming marriage between the parties is within the prohibited degree of relationship.
It is submitted by the learned counsel for the Patna High Court Cr.Misc. No.23571 of 2013 (2) dt.24-07-2013 informant that during the investigation accusation has been found true.
Considering the facts that the marriage itself is under cloud, let the above named petitioner be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Vaishali at Hajipur in connection with Hajipur Mahila P.S. Case no. 50 of 2012.
(Dinesh Kumar Singh, J) M.Rahman/-