Patna High Court - Orders
Sachidanand Prasad Sinha & Anr vs The State Of Bihar & Anr on 27 November, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.35132 of 2008
1. SACHIDANAND PRASAD SINHA, SON OF LATE RUPAN SINGH AT
PRESENT ASSISTANT TEACHER, MIDDLE SCHOOL, RATANI,
DISTRICT- JEHANABAD.
2. MEENA SINHA @ MEENA DEVI, WIFE OF SACHIDANAND PRASAD
SINHA,
BOTH RESIDENTS OF VILLAGE RATANI, P.S.- SAKURABAD,
DISTRICT- JEHANABAD.
Versus
1. THE STATE OF BIHAR
2. SAMUDRI DEVI, WIFE OF SACHIDANAND PRASAD SINHA,
RESIDENT OF VILLAGE RATANI, P.S.- SAKURABAD, DISTRICT-
JEHANABAD
4 27.11.2008Heard learned counsel for the petitioners, for the State and Opposite party no. 2.
The petitioners are the husband and his second wife apprehending arrest in a complaint case under section 498A and 323 of Indian Penal Code.
The Court queried from the counsel for the opposite party no. 2 as to when the petitioner no. 1 had remarried because the complainant is silent on this aspect but he unable to answer the same.
The petitioner no. 1 is alleged to have married with the complainant 40 years ago n the year 1968.
Considering the submissions, only for the purposes of grant of bail, let the petitioners abovenamed surrender before the court below within four weeks when they shall be enlarged on anticipatory bail upon furnishing the bail bonds of Rs. 10,000/- (ten thousand)each with two sureties of the like amount each to the satisfaction of learned C.J.M., Jehanabad in connection with Complaint case no. 325/2007 pkj (Navin Sinha, J) -2-