Patna High Court - Orders
Md.Munir & Anr vs State Of Bihar on 23 July, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.24233 of 2010
MD.MUNIR & ANR
Versus
STATE OF BIHAR
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2. 23.07.2010. Heard learned counsel for the
petitioners and counsel appearing for the
State.
The petitioners are languishing in jail since 17.05.2010 in connection with a case registered under Sections 304(B)/34 of the I.P.C.
Considering the fact that there is general allegation against entire in-laws family in the F.I.R. and the fact that the informant has admitted that about the illness of the victim, he was being informed by the husband and the post mortem report as contained in Annexure-2 reflects that there is no injury caused to the victim, let the petitioners, Md. Munir and Nathuni Mian be released on bail on furnishing bail bond of Rs.10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned C.J.M., Bettiah, West Champaran, in connection with Bettiah Town P.S. Case No. 200 of 2010.
U.K. ( Dinesh Kumar Singh, J.)