Jharkhand High Court
Basmati Devi vs The State Of Jharkhand on 19 October, 2016
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6798 of 2016
Basmati Devi ----- Petitioner
Versus
The State of Jharkhand ------- Opposite party
CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA
For the Petitioner : Mr. V.S.Prasad, Advocate
For the O.P. : A.P.P.
03/19.10.2016
1. Bail application has been filed on behalf of petitioner namely Basmati Devi who is in custody in connection with Ramgarh P.S. Case No. 6 of 2016 corresponding to G.R.Case no. 265 of 2016 for the offence registered U/Ss. 302/34 I.P.C.
2. Learned counsel for the petitioner has submitted that only on the basis of suspicion that there was some illicit relationship between the petitioner and husband of the deceased petitioner has been implicated in this case. He has further submitted that it appears from the F.I.R. that there was normal relationship between the informant and his soninlaw as informant went to attend a family function in the house of his sonin law just before the occurrence. He has also stated that it is not possible for a father to kill his own daughter so it is possible that the deceased had burnt herself along with her daughter.
3. Learned A.P.P. has vehemently opposed the prayer for bail and has submitted that it is a case of double murder and it is indicated in para 12 of the case diary that witnesses came to know from the neighbours that there was illicit relation between the petitioner and the husband of the deceased. From para 17 of the case diary it appears that one spray bottle of kerosene oil was found at the place of occurrence which was intact.
4. Having heard counsel for both sides and looking to the facts and circumstances of the case, I am not inclined to enlarge the above named petitioner on bail hence, his prayer for bail stands rejected.
Nibha/ (Ratnaker Bhengra, J.)