Patna High Court - Orders
Shubham Kumar vs The State Of Bihar on 27 November, 2019
Author: Arvind Srivastava
Bench: Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.68838 of 2019
Arising Out of PS. Case No.-76 Year-2019 Thana- MAHILA P.S. District- Bhojpur
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1. SHUBHAM KUMAR Son of Sri Mahesh Singh Resident of Village-
Narainpur, P.S-Dawat Surajpura, District-Rohtas.
2. Sameer Kumar Son of Sri Mahesh Singh Resident of Village-Narainpur, P.S-
Dawat Surajpura, District-Rohtas.
3. Mahesh Singh Son of Late Ram Chandra Singh Resident of Village-
Narainpur, P.S-Dawat Surajpura, District-Rohtas.
4. Rita Kumari Wife of Sri Mahesh Singh Resident of Village-Narainpur, P.S-
Dawat Surajpura, District-Rohtas.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Uday Kumar
For the Opposite Party/s : Mr.Syed Ehteshamuddin
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CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
2 27-11-2019Heard learned counsels for the petitioners and the State.
Petitioners apprehend arrest in connection with Ara Mahila P.S. Case No. 76 of 2019 registered for the offence punishable under sections 323, 406, 420/34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.
Learned counsel appearing for the petitioners submits that petitioners have been falsely implicated in this case. As a matter of fact, the negotiation with regard to Patna High Court CR. MISC. No.68838 of 2019(2) dt.27-11-2019 2/2 marriage could not materialize and therefore in order to put pressure for marriage the present false case has been lodged after about nine months of the alleged occurrence implicating the entire family members. Petitioners have not taken any money from the informant. The allegation is completely false and baseless. Petitioners have no criminal antecedent.
Considering the facts and circumstances of the case and the submissions advanced on behalf of the parties, let the petitioners, above named, in the event of arrest or surrender within a period of four weeks from today, be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Sub Divisional Judicial Magistrate, Ara in connection with Ara Mahila P.S. Case No. 76 of 2019 subject to the conditions laid down under section 438(2) Cr.P.C.
(Arvind Srivastava, J) mcv/-
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