Patna High Court - Orders
Sajan Kapar vs State Of Bihar & Anr on 21 January, 2015
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32428 of 2014
Arising Out of PS.Case No. -78 Year- 2014 Thana -BIBHUTIPUR District- SAMASTIPUR
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Sajan Kapar son of Visheswar Kapar, resident of vill.-Manaray Tola,
P.S.Bibhutipur, Samastipur.
.... .... Petitioner/s
Versus
1.State of Bihar
2.Radha Devi wife of Sajan Kapar, P.S.-Bibhutipur, Samastipur.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Jitendra Kumar Pandey
For the Opposite Party/s : Mr. Duresh Nandan(App)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 21-01-2015Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State assisted by the learned counsel for the informant.
The petitioner being the husband is apprehending his arrest in Bibhutipur P.S. Case No.78/14 / G.R. No.293/14 for the offences under Sections 341, 323, 498(A), 379/34, 504, 506 of the I.P.C. and Section ¾ of the Dowry Prohibition Act.
It is submitted on behalf of the petitioner that the marriage in question was held about ten years back. It is further submitted that the petitioner is willing and ready to keep the victim girl as his wife with full honour and dignity and there shall be no recurrence of such offence either on his part or on the part of the other family members.
Considering the aforesaid submissions and the Patna High Court Cr.Misc. No.32428 of 2014 (2) dt.21-01-2015 2/2 undertaking given before this Court, let the petitioner, above named, in the event of his arrest or surrender before the court below within two weeks from today, be released on bail on furnishing bail bonds of Rs.10,000/- with two sureties of the like amount each to the satisfaction of Shri A.Kumar, J.M. 1st Class, Rosera, in Bibhutipur P.S.Case No.78/14/ G.R.No.293/14, subject to the conditions as laid down under Section 438 (2) of Cr.P.C.
(Anjana Mishra, J) AnilKrSinha/-
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