Mankeshwar Kumar @ Raja Ram Prashad vs State Of Bihar And Anr on 17 January, 2019

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Patna High Court - Orders

Mankeshwar Kumar @ Raja Ram Prashad vs State Of Bihar And Anr on 17 January, 2019

Bench: Ashwani Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.77502 of 2018
                  Arising Out of PS. Case No.-489 Year-2018 Thana- EAST CHAMPARAN COMPLAINT
                                                District- East Champaran
                 ======================================================
                 Mankeshwar Kumar @ Raja Ram Prashad S/o Bighu Sah @ Bigu Sah, R/o
                 Vill.- Dhoom Nagar, Tola- Kachahri, P.S.- Nautan, District- West Champaran.

                                                                           ... ... Petitioner/s
                                                  Versus
           1. State Of Bihar and Anr
           2. Superiya Devi @ Supriya Kumari W/o Maneshwar Kumar, R/o Vill.- Dhoom
              Nagar, Tola- Kachahri, P.S.- Natutan, District- West Champaran. Present
              address Maike at Ujjait Lohiyar, P.S.- Harsidhi Distt.- East Champran.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr.Vibhakar Kumar
                 For the Opposite Party/s :    Mr.Sri Umeshnand Pandit
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
                                       ORAL ORDER

2   17-01-2019

Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the complainant.

The petitioner seeks pre-arrest bail in connection with Complaint Case No. C-489 of 2018 registered under Section 498-A of the Indian Penal Code.

Considering that after filing of the matrimonial divorce suit in the court of Principal Judge, Family Court, West Champaran on 13.10.2017, the complainant lodged the complaint under Section 498-A of the Indian Penal Code in the court of Chief Judicial Magistrate, Motihari East Champaran on 20.03.2018, in the event of arrest or surrender before the court below, the petitioner is directed to be released on bail on Patna High Court Cr.Misc. No.77502 of 2018(2) dt.17-01-2019 2/2 furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Sub Divisional Judicial Magistrate, Sadar at Motihari, East Champaran in connection with Complaint Case No. C-489 of 2018 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.





                                            (Ashwani Kumar Singh, J)
pradeep/sneha

U      T

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Patna High Court - Orders