Patna High Court - Orders
Noor Ahmad @ Noor Mohammad vs The State Of Bihar on 14 May, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.16582 of 2013 (2) dt.14-05-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16582 of 2013
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Noor Ahmad @ Noor Mohammad
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 14-05-2013Heard learned counsels for the petitioner and the State.
The petitioner being father of the husband of the victim is apprehending arrest in a case registered for the offences punishable under Sections 302/34 of the Indian Penal Code.
It is alleged that the informant's daughter was married with Firoz Ahmand three years prior to the occurrence when the husband developed some intimacy with some other girl when the husband strangulated the daughter of the informant to death.
Considering the thrust of accusation against the husband of the victim, let the above named petitioner be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Patna in connection with Shashtrinagar P.S. Case No. 351 Patna High Court Cr.Misc. No.16582 of 2013 (2) dt.14-05-2013 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-