Patna High Court - Orders
Sk.Md.Ali @ Md.Ali & Ors vs State Of Bihar on 12 January, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.35626 of 2008
1. Sk. Md. Ali @ Md. Ali son of Late Md. Hassan.
2. Buniyad Ali son of Late Md. Hassan.
3. Phulaichi Khatoon wife of Late Md. Hassan.
All residents of Village- Inarwa, Basantpur, P.S. Mainatand,
District- West Champaran.
----Petitioners.
-Versus-
The State of Bihar.............................Opposite Party.
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3. 12.01.2009. Heard the counsel for the petitioners, the State as well as the informant.
The petitioner no.1 is the husband, petitioner no.2 is the Dewar and the petitioner no.3 is the mother-in-law of the informant.
They are apprehending their arrest in connection with Mainatand P. S. Case No.27 of 2008 for offences under Sections 498(A), 379/34 of the Indian Penal Code.
Counsel for the petitioners submits that earlier also with similar allegation a case was filed by the informant against the petitioner no.1 in which he was granted Anticipatory bail. Again on instigation of others, she has filed the present case,though she has already been divorced by the petitioner no.1.
Considering these facts, the prayer for Anticipatory bail on behalf of Sk. Md. Ali @ Md. Ali, Buniyad Ali and Phulaichi Khatoon is allowed. In the event of arrest or surrender within four weeks from today, the petitioners, Sk. Md. Ali @ Md. Ali, Buniyad Ali and Phulaichi Khatoon are directed to be released on Anticipatory bail on furnishing bail bonds of Rs.10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the Chief -2- Judicial Magistrate, West Champaran at Bettiah in connection with Mainatand P. S. Case No.27 of 2008 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K. (Mridula Mishra, J)