Patna High Court - Orders
Nahid Parveen vs The State Of Bihar And Anr. on 29 August, 2012
Author: Sheema Ali Khan
Bench: Sheema Ali Khan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.45144 of 2010
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Nahid Parveen
.... .... Petitioner/s
Versus
The State Of Bihar And Anr.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE JUSTICE SMT. SHEEMA ALI KHAN
ORAL ORDER
12 29-08-2012By order dated 10.03.2010 passed in Criminal Misc. No. 286 of 2009, this Court had granted anticipatory bail to Shakeel Ahmad subject to payment of Rs. 500/- to each of his three children as maintenance.
Time and again, the Opposite Party No. 2 has defaulted in making the payment within the time fixed by this Court.
During the hearing of this application, this Court tried to intervene in the matter and asked the Counsel appearing on behalf of the Opposite Party No. 2 to take instructions from his client as to whether he would be prepared to make one-time payment to his children. The offer made by the Opposite Party No. 2 is Rs. 3 lakhs. This Court finds that it is too paltry sum considering the status of the Opposite Party No. 2. In the circumstances, this matter is being disposed of with the 2 Patna High Court Cr.Misc. No.45144 of 2010 (12) dt.29-08-201 2 / 22 observation that no further indulgence will be granted to the Opposite Party No. 2 if he does not pay a sum of Rs. 500/- to each of his children within the time fixed by this Court.
Let it be understood by the Opposite Party No. 2 that his bail bonds would be cancelled in case he defaults in making payment as stated aforesaid.
This application is accordingly disposed of.
(Sheema Ali Khan, J) Prabhakar Anand/-