Patna High Court - Orders
Kuldeep Mahto vs The State Of Bihar And Anr on 9 May, 2012
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.18021 of 2012 (2) dt.09-05-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18021 of 2012
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Kuldeep Mahto
.... .... Petitioner/s
Versus
The State Of Bihar And Anr
.... .... Opposite Party/s
CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 09.05.2012Power is filed on behalf of the complainant.
Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State assisted by learned counsel for the complainant.
Petitioner being husband of the complainant is in jail custody since 15.3.2012 in a case registered under section 498A of the IPC and 4 of the D.P. Act.
Admittedly, marriage had taken place in the year 2006 and prior to filing of the present complaint case, the complainant had filed maintenance case bearing Maintenance Case no.94/2010.
It is pointed out by learned counsel for the petitioner that in the aforesaid maintenance case, the complainant stated that she was ousted from her matrimonial home on 9.1.2010 whereas in the present case, she stated that she was ousted from her matrimonial home on 9.1.2009.
Learned counsel for the petitioner submits that petitioner is still ready to keep the complainant with full honour and dignity.
On the other hand, learned counsel for the complainant, too, submits that complainant is also ready to lead her conjugal life with the petitioner.
Patna High Court Cr.Misc. No.18021 of 2012 (2) dt.09-05-2012
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner, Kuldeep Mahto, be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Sub divisional Judicial Magistrate, Hajipur in Complaint Case no. 91/2010 with direction to him to take effective steps to patch up the dispute of the parties, if they are ready to settle their dispute.
Shahid (Hemant Kumar Srivastava,J)