BIMLA TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Permission to file petitions for special leave is granted.

(2.) By way of these petitions, the petitioner/informant seeks to question the order dtd. 14/11/2022 as passed by the High Court of Judicature at Patna in Crl. Misc. Case No. 15125 of 2022 and 19515 of 2022, whereby the High Court took note of the offer made by the accused-respondent No. 2, of making payment of a sum of Rs.75,000.00 (seventy-five thousand) to the petitioner/informant and, considering such an offer and having regard to the facts and circumstances of the case pertaining to offences under Ss. 406 and 420 of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961, granted the concession of pre-arrest bail to the respondents, subject to the offered payment.

(3.) The allegations had been that marriage of the informant 's daughter was fixed with son of the respondent No. 2 and in the engagement rituals, amongst other things, the informant 's husband gave a sum of Rs.6,00,000.00 (six lakhs) in cash to the respondents. According to the petitioner-informant, thereafter, the respondents demanded further money and vehicle and, for such a demand being found inappropriate, the marriage was called off but the respondents did not return the money and the articles.