SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioner as well as learned APP for the State.

(2.) It will be profitable to state the background of the instant revision, at the outset before dealing with the impugned order to come a decision, as to whether the impugned order is illegal, inoperative and inefficient.

(3.) On the basis of a Police report a case under Sec. 498A/341/323/504/34 of the I.P.C. read with Ss. 3 and 4 of the Dowry Prohibition Act was registered against the petitioner. The petitioner prayed for anticipatory bail before this Court. A Coordinate Bench in Cr. Misc. No. 24900 of 2017, disposed of the said application for anticipatory bail vide order dtd. 4/9/2017 with the following direction:-