Patna High Court - Orders
Md. Irfanullah @ Md. Irfan vs The State Of Bihar on 15 November, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36390 of 2011
Md. Irfanullah @ Md. Irfan
Versus
The State Of Bihar
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02/ 15.11.2011Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Petitioner being husband of the informant is in jail custody since 3.8.2011 in a case registered under sections 341, 323, 325 498A, 379/34 of the IPC and 4 of the D.P. Act Admittedly, prior to filing of the present case, informant had filed complaint case for the offence under section 498A of the IPC against the petitioner and in the aforesaid case, petitioner was released on bail. It is also an admitted position that the informant has already filed a case for maintenance.
Taking into consideration the above stated facts and circumstances as well as submissions of the parties, let the petitioner, Md Irfanullah @ Md Irfan, be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Madhubani in Harlakhi P.S. Case no. 08/2011.
shahid (Hemant Kumar Srivastava,J)