Manjesh Sah vs State Of Bihar & Anr on 7 July, 2014

[Cites 2, Cited by 0]

Patna High Court - Orders

Manjesh Sah vs State Of Bihar & Anr on 7 July, 2014

Bench: Amaresh Kumar Lal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.27172 of 2014
                          Arising Out of Complaint.Case No. -689 Year- 2011 Thana -Lalganj District-
                                                   VAISHALI(HAJIPUR)
                 ======================================================
                 Manjesh Sah son of Shri Shiva Sah resident of village-Lalganj Barauli Patti,
                 P.S. Lalganj, District-Vaishali at Hajipur
                                                                         .... .... Petitioner/s
                                                     Versus
                 1. State of Bihar
                 2. Meera Devi wife of Manjesh Sah, resident of village-Lalganj,
                     Baraulipatti, P.S. Lalganj, District-Vaishali (Sasural) daughter of
                     Jageshwar Sah, resident of Mohalla-Kela Bazar, Ramchandra Nagar,
                     P.S.-Hajipur, District-Vaishali, Hajipur.
                                                                    .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s      :   Mr. Atul Chandra, Advocate
                 For the Opposite Party/s    : Md. Nazir Ansari, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                 ORAL ORDER

2   07-07-2014

Heard the learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner apprehends arrest in Complaint Case no. 689 of 2011, Trial No. 2537 of 2013 for the offence punishable under Section 498A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.

Issue notice to opposite party no. 2 both by ordinary process as well as registered post with A/D for which requisites etc. must be filed within one week, failing which this application shall stand dismissed as against the concerned opposite party without further reference to a Bench.

Patna High Court Cr.Misc. No.27172 of 2014 (2) dt.07-07-2014

2/2

In the meantime, in the event of arrest or surrender , the above-named petitioner 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 the learned Sub-Divisional Judicial Magistrate, Hajipur, in Complaint Case no. 689 of 2011, Trial no. 2537 of 2013 with the following conditions :

1. One of the bailors will be the close relative of the petitioner.

2. The petitioner will not indulge in similar or in any other offence.

3. The petitioner will be well represented in the court.

4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.

(Amaresh Kumar Lal, J) sudip/-

Unlock Advanced Research with PRISMAI

Patna High Court - Orders