Patna High Court - Orders
Vishwanath Kumar @ Vicky @ Vishwanath ... vs State Of Bihar & Anr on 12 October, 2017
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16589 of 2017
Arising Out of PS.Case No. -295 Year- 2015 Thana -SURSAND District- SITAMARHI
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1. Vishwanath Kumar @ Vicky @ Vishwanath Shroff @ Vicky Kumar
Shroff @ Viswanath Sarraf @ Vikki Kumar Sarraf Son of Vijay Prasad
Shroff, Resident of Village- Sursand, P.S.- Sursand, District- Sitamarhi.
.... .... Petitioner
Versus
1. The State of Bihar.
2. Shalini Kumari @ Mona Kumari, Daughter of Ajay Prasad, Resident of
Ward No.18, Khapraul Road, Sitamarhi, P.O. and P.S.- Sitamarhi, District-
Sitamarhi,
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Pushpendra Kumar Singh
For the Opposite Party/s : Mr. Sri Satyendra Prasad
For the O.P. No.2 Mr. Jeewan Prakash Sinha
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
5 12-10-2017Heard the learned counsel for the petitioner, learned counsel for the Opposite Party No.2 and learned counsel for the State.
The petitioner is apprehending his arrest for the offence instituted under Section 498(A) of the Indian Penal Code and Section ¾ of D.P. Act.
The allegation against the petitioner is of committing torture upon the victim due to non-fulfillment of the demand of dowry.
It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of Patna High Court Cr.Misc. No.16589 of 2017 (5) dt.12-10-2017 2/3 tampering of witnesses alleged against the petitioner. The petitioner has falsely been implicated in the present case. The case is triable by the Magistrate. Due to petty family dispute, the present case has been instituted against the petitioner. The petitioner has further relied upon the judgment of this court, in the case of Md. Naimul Haque Ansari Vs. The State of Bihar, reported in 2006(3) PLJR 182.
On behalf of the State and counsel for the Opposite Party No.2, it has been submitted that the dispute has been settled between the parties.
Vide order dated 06.04.2017, the matter was referred to the Mediation and reconciliation Centre, Patna High Court, Patna.
Following is the report submitted by the Mediator:-
1 vkt fnukad 06.10.2017 dks fo"oukFk dqekj mQZ foDdh izFke i{k
f)rh; i{k iRuh "kkfyuh dqekjh mQZ eksuk dqekjh, f)rh; i{k ds lkFk iVuk mPp U;k;ky; e/;LFkrk daUnz esa vius e/;LFkrk dk;Zokgh esa mifLFkr gksdj vkilh erHksn )kjk fu'iknu fd;sA
2. ;g fd geyksx viuk lHkh erHksn one time settlement ds )kjk lekIr dj jgs gSA 3 ;g fd geyksx nksuksa i{k feydj ;g r; fd;s gS fd izFke i{k
f)rh; i{k dks :I;k 6.00.000 (N( yk[k :I;k) fe;knh 1,00,000 (,d yk[k) izfrekg vDVwcj, 2017 ls ekpZ 2018 ds var rd ns nsuk gSA lkjk iSlk izFke i{k Patna High Court Cr.Misc. No.16589 of 2017 (5) dt.12-10-2017 3/3
f)rh; i{k ds ek/;e ls nsaxs ,oa izkfIr dk jlhn ysx a sA 4 ;g fd vkt fnukad 06.10.2017 ls izFke i{k ,oa f)rh; i{k ,d nwljs ls u rks dksbZ laca/k j[ksaxs u gh ,d nqljs ij dksbZ flfoy ;k fdzfeuy eqdnek djsx a s rFkk iwoZ ls pys vk jgs lHkh izdkj ds eqdnes dks okil ys ysx a sA 5 ;g fd ;g lgefr i= cuus ds ,d eghus ds vUnj izFke i{k izFke fdLr 1,00,000 (,d yk[k :I;k) nsdj ,oa nksuks i{k ,d la;qDr vkosnu cukdj tgka dgh Hkh dsl py jgk gS ml lgefr i= ls U;k;ky; dks voxr djk nsx a s rkfd nksuks ess ls dksbZ i{k bl lgefr i= ds ckns ls eqdj ugha ldsA 6 ;g fd izFke i{k ,oa f)rh; i{k dks 3,00,000 (rhu yk[k) nsus ,oa ysus ds ckn vkilh lgefr ls fookg-foPNsn dk vkosnu lheke<~h ifjokj U;k;ky; esa nkf[ky djsx a s ,oa iwjk iSlk nsus ,oa ysus ds ckn U;k;ky; dks fMdzh ikfjr djus ds fy, vkosnu nsx a As 7 ;g fd nksuks i{k mijksDr vuqca/k dks i< o i<okdj ,oa le>dj vius iwoZ fookn dks lqyg djrs gq, vius -vius gLrk{kj vius- vius fo)ku vf/koDrk ds le{k fd;sA Considering the fact that the matter has been settled between the parties, the provisional bail granted to the petitioner vide order dated 06.04.2017 is hereby confirmed in connection with Sursand P.S. Case No.295 of 2015 pending in the court of learned S.D.J.M., Pupri, Sitamarhi, (Sudhir Singh, J) Amit/-
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