RANJEET KUMAR SINGH ALIAS RANJEET SINGH, SON OF KIRTI SINGH, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) The petitioner apprehends arrest in Sakatpur P.S. Case No. 37 of 2015 dated 02.06.2015 instituted under Sections 341/323/324/328/307/379/504/34 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.

(3.) The allegation against the petitioner, who is the husband of the informant (opposite party no. 2), is of torture and assault for dowry and also of trying to administer poison to her. On 13.10.2015, in view of the plea taken on behalf of the petitioner that, without going into the merits of the case, he is ready to keep the informant as his wife with full dignity, honour and security, the Court had granted interim protection to him. Thereafter, on 09.11.2015, the Court had recorded the finding:-