MUKESH KUMAR Vs. STATE OF BIHAR; PRIYANKA DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned APP as well as the learned counsel for the opposite party no. 2. The petitioner apprehends his arrest in a case registered for the offences punishable under Section 498A of the Indian Penal Code and under Section 4 of the Dowry Prohibition Act.

(2.) Considering the facts aforesaid, the petitioner above named is directed to surrender in the court below within four weeks from the date of receipt/production of a copy of this order and the court below shall enlarge the petitioner on provisional bail for six months, on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the Learned Sub-Divisional Judicial Magistrate, Hilsa (Nalanda) in Complaint Case No. 987C of 2013, subject to the conditions as laid down under Section 438(2) of the Cr.P.C., after taking blood sample of the petitioner and the child for DNA test, send the same for DNA examination at the cost of the petitioner, the cost shall be deposited on the same day and after receipt of the DNA test report the learned court below shall pass order on the provisional bail of the petitioner.