Indian Kanoon - Search engine for Indian Law

Patna High Court - Orders

Serajuddin vs The State Of Bihar on 21 June, 2017

Author: Birendra Kumar

Bench: Birendra Kumar

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.11114 of 2017
                       Arising Out of PS.Case No. -160 Year- 2016 Thana -PRANPUR District- KATIHAR
                 ======================================================
                 Serajuddin son of Shah Mohammad @ Sam Mohammad,
                                                                    .... .... Petitioner/s
                                                Versus
                 The State of Bihar
                                                               .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Binod Kumar Sinha, Advocate
                 For the Opposite Party/s   : Mr. Narendra Kumar Singh, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                 ORAL ORDER

3   21-06-2017

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 341/323/307/498A/504/506/34 of the Indian Penal Code.

Petitioner is father-in-law of the informant. Allegation is of demand of dowry and torture for the same. Specific allegation is against the petitioner of commission of assault at the head of the informant with lathi.

Submission is that the doctor has not found any injury at the head of the informant; rather the injury found is simple in nature.

Considering the aforesaid fact, let the petitioner, above named, in the event of his arrest or surrender before the Patna High Court Cr.Misc. No.11114 of 2017 (3) dt.21-06-2017 2/2 Court below within a period of thirty days from the date of receipt of the order, be released on anticipatory bail on furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-I, Katihar/Successor Court in connection with Pranpur (Roshna) Police Station Case No.160 of 2016, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure. With further condition that petitioner shall fully cooperate with the investigation and trial of the case, failing which the Court-below shall be at liberty to take steps for cancellation of the bail-bonds of the petitioner in this case.

(Birendra Kumar, J) Mkr./-

U        T