Sunil Singh vs The State Of Bihar on 10 May, 2017

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Patna High Court - Orders

Sunil Singh vs The State Of Bihar on 10 May, 2017

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.5938 of 2017
                       Arising Out of PS.Case No. -321 Year- 2016 Thana -MARHAURA District- SARAN
                 ======================================================
                 Sunil Singh S/o Sheo Janam Singh R/o Village - Pakhna, P.S. - Marhawrah,
                 District - Saran at Chapra.

                                                                               .... ....   Petitioner/s
                                                       Versus
                 The State of Bihar.

                                                               .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Nawal Kishore Singh, Advocate
                 For the Opposite Party/s : Md. Nazir Ansari, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

6   10-05-2017

This is an application for grant of bail for offences punishable under Sections 498A, 304B and 34 of the Indian Penal Code.

Petitioner is husband and allegation against him is that he has caused death of the deceased.

Heard learned counsel for the petitioner. It has been submitted on behalf of the petitioner that petitioner had never administered any poison to the deceased. As a matter of fact, the deceased had taken some liquid and due to which she died, which appears from paras-16, 25, 29, 34 and 40 of the case diary.

Heard learned A.P.P. as well as learned counsel for the informant. It has been submitted by the learned counsel for the Patna High Court Cr.Misc. No.5938 of 2017 (6) dt.10-05-2017 2/2 informant that there is allegation against the petitioner to have demanded dowry and there is cruelty also. There is allegation that he had administered poison to the deceased.

Having heard both sides and from perusal of the viscera report it appears that Zinc Phosphide was detected in dark brown fluid. Zinc Phosphide is a gastro-intestinal irritant. It is used as rat killer and is highly poisonous. In view of the above, I am not inclined to grant bail to the petitioner.

However, learned court below Saran at Chhapra is directed to expedite the trial of the petitioner in connection with Marhowaha P. S. Case no. 321 of 2016 .

(Vinod Kumar Sinha, J) sudip/-

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Patna High Court - Orders