Patna High Court - Orders
Mustaz @ Mumtaj @ Mustak vs The State Of Bihar on 22 September, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.44523 of 2015
Arising Out of PS.Case No. -27 Year- 2014 Thana -AWADPUR District- KATIHAR
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Mustaz @ Mumtaj @ Mustak Son of Late Basiruddin Resident of Village -
Sohar, Police Station - Abadpur, District - Katihar.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Md. Rahmatullah, Adv.
For the Opposite Party/s : Mr. Pramod Kr.Pandey(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 22-09-2015The petitioner has renewed his prayer for anticipatory bail in a case registered for the offences punishable under Sections 498A, 341, 323, 504 and 354/34 of the IPC and Section 3/4 of the Dowry Prohibition Act.
The earlier anticipatory bail application of the petitioner was disposed of vide Cr. Misc. No. 25768 of 2014 to move before the learned CJM in view of the ratio laid down in the case of Arnesh Kumar Vs. State of Bihar and Anr., reported in 2014(3) PLJR 314 (SC).
In that view of the matter, this Court is not inclined to revise the earlier order.
Let the learned court below consider the prayer for regular bail of the petitioner if he surrenders within a period of six Patna High Court Cr.Misc. No.44523 of 2015 (2) dt.22-09-2015 2/2 weeks keeping in view that the petitioner is ready to keep the informant as wife with full dignity and honour, statement to that effect has been made in para 7 of the petition.
With the above observation, this application is disposed of in connection with Abadpur P.S. Case No. 27 of 2014 pending in the court of learned CJM, Katihar.
(Dinesh Kumar Singh, J) Amrendra/-
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