Patna High Court - Orders
Mahesh Prasad Gupta @ Mahesh Pd.Gupta vs The State Of Bihar on 13 August, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.24654 of 2009
MAHESH PRASAD GUPTA @ MAHESH PD.GUPTA son of
Bharat Prasad Gupta, resident of village- Basantpur, P.S.- Basantpur,
District- Siwan.
Versus
THE STATE OF BIHAR
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2 13.08.2009Heard learned counsels for the petitioner and the State.
The offence alleged is under section 498A, 494 of the Indian Penal Code and section 3, 4 of the Dowry Prohibition Act.
It is submitted that the petitioner is the husband of the complainant, who has filed the present case at the behest of in-laws of the petitioner as the father of the petitioner much before filing of the present case had filed complaint case against the father of the complainant and other family members, as contained in Annexure-2, and as a matter of fact in retaliation the present case has been lodged after thought. It is further submitted that the petitioner has no criminal antecedent and has always remained ready to keep the complainant, however it is the complainant who is not ready alleging that the petitioner has married another lady.
Considering the facts and circumstances of the case it is directed that let the petitioner, above 2 named, 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 the Chief Judicial Magistrate, Saran, Chapra, in connection with Mashrakh P.S. Case No. 34 of 2008.
Manish/- (Shailesh Kumar Sinha,J)