Patna High Court - Orders
Sita Ram Prajapati & Ors. vs The State Of Bihar on 25 September, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36466 of 2012
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1. Sita Ram Prajapati S/O Late Raghuchand Prajapati Resident Of Village-
Hamidganj, P.S.- Daltonganj, District- Palamu.
2. Om Prakash Prajapati S/O Sita Ram Prajapati Resident of Village-
Hamidganj, P.S.- Daltonganj, District- Palamu.
3. Bigani Devi W/O Prem Nath Prajapati Resident of Village- Hamidganj,
P.S.- Daltonganj, District- Palamu.
4. Prem Nath Prajapati S/O Late Siya Ram Prajapati Resident of Village-
Hamidganj, P.S.- Daltonganj, District- Palamu.
.... .... Petitioners.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 25-09-2012Heard learned counsels for the petitioners and the State.
The petitioners being the brother and brother's wife of the husband of the complainant are apprehending their arrest in a complaint case in which cognizance has been taken for the offences punishable under Sections 498A, 379, 494 of the Indian Penal Code and ¾ of the D. P. Act.
The accusation is of torturing the
complainant.
Considering the nature of accusation of the husband of the complainant, let the petitioners, above named, be released on bail in the event of arrest or surrender before the learned court below 2 Patna High Court Cr.Misc. No.36466 of 2012 (2) dt.25-09-2012 2/2 within a period of twelve weeks from today in connection with Complaint Case No. 410 of 2010 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 C.J.M. Aurangabad, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure. AnilKrSinha/- (Dinesh Kumar Singh, J)