Pintu Gupta @ Pintu Kumar Gupta vs The State Of Bihar on 17 October, 2023

[Cites 7, Cited by 0]

Patna High Court - Orders

Pintu Gupta @ Pintu Kumar Gupta vs The State Of Bihar on 17 October, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.63025 of 2023
                      Arising Out of PS. Case No.-39 Year-2022 Thana- MAHILA P.S. District- Rohtas
                 ======================================================
           1.     PINTU GUPTA @ PINTU KUMAR GUPTA Son of Late Tarkeshwar Gupta
                  @ Tarkeshwar Prasad R/o Mohalla - Yarpur Bedua, Near Pul, Ballia City,
                  P.S.- Kotwali, Distt. - Ballia (U.P.)
           2.    Chandan Kumar @ Chandan Gupta Son of Late Tarkeshwar Gupta @
                 Tarkeshwar Prasad R/o Mohalla - Yarpur Bedua, Near Pul, Ballia City, P.S.-
                 Kotwali, Distt. - Ballia (U.P.)
           3.    Deepak Gupta @ Deepak Kumar Gupta Son of Late Tarkeshwar Gupta @
                 Tarkeshwar Prasad R/o Mohalla - Yarpur Bedua, Near Pul, Ballia City, P.S.-
                 Kotwali, Distt. - Ballia (U.P.)
           4.    Lalita Kuar @ Lalita Devi Wife of Late Tarkeshwar Gupta @ Tarkeshwar
                 Prasad R/o Mohalla - Yarpur Bedua, Near Pul, Ballia City, P.S.- Kotwali,
                 Distt. - Ballia (U.P.)
           5.    Pinki Devi @ Chandani Gupta Wife of Raju Gupta, D/o Late Tarkeshwar
                 Gupta @ Tarkeshwar Prasad R/o Mohalla - Yarpur Bedua, Near Pul, Ballia
                 City, P.S.- Kotwali, Distt. - Ballia (U.P.)

                                                                                    ... ... Petitioner/s
                                                        Versus
           1.    The State of Bihar Bihar
           2.    Ritu Kumari Wife of Jitendra Kumar Gupta, D/o Nand Kishore Gupta R/o
                 vill - Amra Talab Sundar Nagar, P.S. - Sasaram, Distt. - Rohtas

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Binod Kumar Sinha, Advocate
                 For the Opposite Party/s :       Mr. Nand Kumar , Addl. Public Prosecutor
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   17-10-2023

Heard learned counsel for the petitioner and the State.

2. Petitioner apprehends arrest in a case registered for the offence punishable under sections 341 , 323 , 498A , 313 , 504 and 34 of the Indian Penal Code and ¾ of D. P Act.

3 . Allegation against these petitioners is commission Patna High Court CR. MISC. No.63025 of 2023(2) dt.17-10-2023 2/2 of torture and harassment due to non-fulfillment of demand of dowry .

4. Petitioners are in-laws of the victim. They are separate in mess and property. There is general and omnibus allegation against these petitioners and they have no concern with affairs between the couple. Thrust of accusation is against the husband of the victim. Petitioners claim clean antecedent.

5 . Learned counsel for the State opposes the bail petition .

6. Considering the aforesaid facts and circumstances of the case, in the event of arrest or surrender within six weeks from today, let this petitioner, as named above, be enlarged on bail on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of the learned ACJM Sasaram, Rohtas in connection with Mahila P . S. Case No . 39 of 2022 , subject to the conditions laid down under section 438 of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) Koushik/-

U      T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders