Patna High Court - Orders
Nandu Pasi vs The State Of Bihar on 25 July, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29568 of 2017
Arising Out of PS.Case No. -189 Year- 2016 Thana -CHENARI District- SASARAM (ROHTAS)
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1. Nandu Pasi Son of Sri Chait Pasi, resident of Village- Malhipur, Police
Station- Chonari, District- Rohtas.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dhaneshwar Prasad Gupta
For the Opposite Party/s : Mr. Sri Anand Mohan Prasad Mehta
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 25-07-2017Heard the parties.
This application is for grant of regular bail in connection with Chenari P.S.Case No.189 of 2016, registered for the offences punishable under Sections 304(B) of the Indian Penal Code and Section ¾ of the D.P. Act.
The petitioner is husband and the case is of dowry death.
Submission of the learned counsel for the petitioner is that the F.I.R. itself shows that the deceased was under treatment but further allegation is that she was strangulated, which appears to be self-contradictory and the allegation of demand of dowry and cruelty is also vague. The petitioner is in custody for about seven months.
Patna High Court Cr.Misc. No.29568 of 2017 (3) dt.25-07-20172/2
Heard learned A.P.P. also.
Having heard both sides and in view of the facts and circumstances, as stated above, I am not inclined to grant bail to the petitioner, however, the learned trial court is directed to expedite the trial and try to conclude it within a period of one year.
With the aforesaid observation, this application is dismissed.
(Vinod Kumar Sinha, J) chn/-
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