Patna High Court - Orders
Tarakant Kumar @ Kamalesh vs State Of Bihar & Anr on 27 November, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1481 of 2013
Arising Out of PS.Case No. -1531 Year- 2009 Thana -SIWAN COMPLAINT CASE District- Siwan.
======================================================
Tarakant Kumar @ Kamalesh
.... .... Petitioner.
Versus
1. The State of Bihar.
2. Nitu Narayan.
.... .... Opposite Parties.
======================================================
Appearance :
For the Petitioner : Mr. Rajani Ranjan Pd. Singh, Advocate.
For the O.P. No. 2 : Mr. Ranjeet Kumar Mishra, Advocate.
For the State : Mr. Ashok Kumar Singh-I(App)
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
18 27-11-2014Heard learned counsels for the petitioner, opposite party no. 2 and learned A.P.P. for the State The petitioner being the husband of the complainant is apprehending his arrest in a complaint case in which processes were directed to be issued after cognizance being taken for the offences punishable under Sections 498(A)/34 of the Indian Penal Code and ¾ of the Dowry Prohibition Act.
The accusation is of torture for non- fulfilment of dowry demand.
The matter is being adjourned since 04.02.2013.
Learned counsel for the petitioner submits 2 Patna High Court Cr.Misc. No.1481 of 2013 (18) dt.27-11-2014 2/2 that the issue has been reconciled between the parties. The same is not being disputed by Mr. Ranjeet Kumar Mishra, learned counsel appearing for opposite party no. 2.
The matter was adjourned on several occasions for filing of appropriate affidavit to the aforesaid effect but it is submitted by learned counsel for opposite party no. 2 that the opposite party no. 2 has informed that the issue has been reconciled but has failed to turn up to swear affidavit.
Considering the present stand of the parties, let the petitioner, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Complaint Case No. C1531 of 2009 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M. Siwan, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)
U T