Patna High Court - Orders
Shivshankar Singh @ Babloo Kumar vs State Of Bihar & Anr on 18 April, 2018
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23324 of 2018
Arising Out of PS. Case No.-15 Year-2017 Thana- KACHHAWA District- Rohtas
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Shivshankar Singh @ Babloo Kumar, Son of Ravindra Singh, Resident of
Barap, P.S.-Gadahani, District-Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Guriya Devi, W/o Shivshankar Singh @ Babloo Kumar, D/o Jagnath Singh,
at Present residing at Danwar, P.S. Kachhawan, District Rohtas.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Surendra Kishore Thakur
For the Opposite Party/s : Mr. Navin Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 18-04-2018Heard learned counsel for the petitioner, learned APP for the State and learned counsel for the opposite party No. 2.
The petitioner is apprehending his arrest in a case registered under Sections 498A and 494 of the Indian Penal Code and ¾ of Dowry Prohibition Act.
Allegation against the petitioner is of committing torture upon the victim due to non-fulfilment of demand of dowry.
It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. The petitioner has falsely been implicated in the present case due to petty family dispute. The case is triable by Patna High Court Cr.Misc. No.23324 of 2018(2) dt.18-04-2018 2/2 the Magistrate. The petitioner has relied upon the judgment of this Court in the case of Md. Naimul Haque Ansari @ Naimul Haque Ansari & Ors. Vs. The State of Bihar, reported in 2006(3) PLJR 182.
On behalf of the State, it is submitted that the petitioner is named in the Complaint Case/F.I.R.
Considering the aforesaid facts and circumstances, let the petitioner, above named, in the event of arrest/surrender before the learned court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bikramganj, Rohtas in connection with Kachhawan P.S. Case No. 15/2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) Pankaj/-
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