MD. IRSHAD KURAISHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Brajesh Kumar Singh, learned counsel appearing on behalf of the petitioner; Mr. Ajit Kumar, learned APP for the State and Mr. Madhurendra Kumar, learned counsel for the informant.

(2.) The petitioner seeks pre-arrest bail in connection with Trial No. 2565 of 2022 arising out of Complaint Case No. C-1742 of 2021 registered for the offence punishable under Ss. 323, 498A and 406/34 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act. The bail application of the petitioner was heard and he was granted prearrest bail on 15/5/2023.

(3.) Pursuant to the communication dtd. 9/12/2023 made to the Registrar General of this Court, the present bail application is being heard on merits in compliance of the order and direction of the Hon'ble Supreme Court to be heard on merits. The observations made by the Apex Court in Paragraph Nos. 3 to 5 of the order dtd. 7/12/2023 passed in Criminal Appeal No. 3758 of 2023 (Arising out of SLP (Crl.) No. 10166 of 2023), are reproduced hereinafter: