Patna High Court - Orders
Md. Sakib vs The State Of Bihar on 9 July, 2020
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.21872 of 2020
Arising Out of PS. Case No.-173 Year-2019 Thana- BAUSI District- Purnia
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MD. SAKIB Son of Md. Murtaja @ Murtaja Resident of Village-
Lachhanpur, P.S.- Jalalgarh, District- Purnea.
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr.Ajit Kumar Singh
For the Opposite Party/s : Mr. Umanath Mishra
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 09-07-2020Heard Mr. Ajit Kumar Singh, learned counsel for the petitioner and Mr. Umanath Mishra, learned APP for the State.
The petitioner, who is husband of the informant seeks bail in connection with Baisi P.S. Case No. 173 of 2019 dated 29.07.2019, which was initially instituted for the offences under Sections 495, 494, 498A, 323, 308 and 379 of the Indian Penal Code. However, the cognizance has only been taken under Sections 498A and 323 of the Indian Penal Code.
It has been submitted on behalf of the petitioner that because of some matrimonial differences, the informant Patna High Court CR. MISC. No.21872 of 2020(2) dt.09-07-2020 2/2 became angry and has filed the present case. The petitioner is ready to restore the matrimonial relationship between the spouses. Despite this, petitioner has remained in custody since 30.01.2020.
Regard being had to the nature of accusation against the petitioner and the period of his custody, he is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Purnea, in connection with Baisi P.S. Case No. 173 of 2019.
(Ashutosh Kumar, J) sunilkumar/-
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