Patna High Court - Orders
Sunil Mahto @ Sunil Kumar Mahto vs State Of Bihar & Anr on 27 August, 2014
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court Cr.Misc. No.15511 of 2014 (3) dt.27-08-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15511 of 2014
Arising Out of PS.Case No. -148 Year- 2013 Thana -MAHNAR District- VAISHALI(HAJIPUR)
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1. Sunil Mahto @ Sunil Kumar Mahto Son Of Shankar Mahto Resident Of
Village - Lodipur Fatikwara, Police Station - Mahnar, District - Vaishali
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Reena Devi Daughter Of Mohan Mahto Resident Of Village - Kutubpur,
Police Station - Mahnar, District - Vaishali
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Abhay Kumar, Adv.
For the Opposite Party/s : Mr. Anuj Kumar Srivastav, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
3 27-08-2014Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner apprehends his arrest for the offences alleged under Sections 323, 379, 380, 498(A) and 504/34 of the Indian Penal Code and 3/4 of Dowry Prohibition Act registered in connection with Mahnar P.S. Case No. 148 of 2013.
3. It is submitted that the petitioner has been falsely implicated. The petitioner expresses his readiness and willingness to keep the informant with due dignity and honour and it is she who is resisting to live with the petitioner. There is no medical document to support the accusation of physical torture.
4. None appears on behalf of opposite party no. 2 Patna High Court Cr.Misc. No.15511 of 2014 (3) dt.27-08-2014 when the case is called out.
5. Having regard to the entirety of the facts and circumstances of the case, as such, in the event of the petitioner's arrest or surrender before the court below within six weeks from the date of communication of this order, let the above named petitioner be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Vaishali at Hajipur, in connection with Mahnar P.S. Case No. 148 of 2013, subject to the conditions as laid down under Section 438 (2) Cr.P.C.
(Vikash Jain, J) Md. Ibrarul/-
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