Patna High Court - Orders
Md.Sarfaroz Alam @ Lal vs State Of Bihar on 26 August, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.26487 of 2008
MD.SARFAROZ ALAM @ LAL
Versus
STATE OF BIHAR
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4. 26.08.2008Heard learned counsel for the petitioner, Complainant who has appeared on her own and the State.
Petitioner is an accused in a case for the offences registered under Sections 498(A) of the Indian Penal Code and Section ¾ of the Dowry Prohibition Act.
It is submitted on behalf of the petitioner that complainant herself is not desirous to live with the petitioner. She wants petitioner live in her parents' place leaving his old mother in which informatory petition was filed as contained in annexure-2. Learned counsel for the complainant, on the other hand, submits that she is ready to live with the petitioner, if the petitioner keeps her with dignity as legally wedded wife.
Considering the submissions as made above, it is directed that in the event of arrest or surrender within a period of four weeks from today, the petitioner, namely, Md. Sarfaraz Alam @ Lal be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Khagaria in connection with Complaint Case No. 572C/2006 subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
As submitted by the petitioner, he is ready to keep the complainant. He would go and bring her to his house and live with his legally wedded wife. However, it will be open for the complainant to 2 take steps for filing of the application for cancellation of bail on reasonable grounds.
Jagdish/- ( Shailesh Kumar Sinha,J.)