VIJAY PRASAD Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) NOTICE . Notice is accepted by Ms. Richa Kapur on behalf of the State.

(2.) THIS matter is taken up for disposal straightaway as it involves a prayer for grant of transit bail. Apparently, a complaint has been filed against the petitioner under Sections 406, 498A IPC read with Section 3/4 of Dowry Prohibition Act, 1961.

(3.) UNDER these circumstances, I direct that the petitioner, in the event of his arrest, shall be released on bail on furnishing a personal bond in the sum of Rs. 20,000/- with one surety of the like amount to the satisfaction of the arresting officer. This order shall operate for a period of ten days during which period the petitioner may move an appropriate application before the court at Patna, Bihar.