Patna High Court - Orders
Ramayodhya Baitha @ Ayodhya Baitha vs State Of Bihar on 26 November, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.38778 of 2010
RAMAYODHYA BAITHA @ AYODHYA BAITHA .....Petitioner.
Versus
STATE OF BIHAR
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2 26.11.2010Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner is alleged for having relation with the complainant after taking oath in a temple that complainant become his wife is denied with the submission that petitioner's wife is alive and residing with him. Complainant's husband is also alive may not be known to her, but submission is not for disappearance for a period of more than 7 years which could be taken for civil deaths.
Learned counsel for the complainant vehemently opposed the prayer for anticipatory bail.
Having regard to the facts and circumstances of the case, in the event of arrest or surrender within one month from the date of receipt/production of a copy of this order in connection with Complaint Case No.632(C) of 2009 , above named petitioner shall be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the 2 satisfaction of Judicial Magistrate, Ist Class, Bettiah, West Champaran subject to the conditions as laid down under Section 438(2) of Cr. P.C. Bhardwaj ( Mandhata Singh, J.)