Patna High Court - Orders
Rudal Shah & Anr. vs The State Of Bihar on 17 December, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43008 of 2012
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1. Rudal Shah
2. Sharda Devi
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 17-12-2012Heard learned counsels for the petitioners and the State.
The petitioners being the brother and brother's wife of the husband of the victim are apprehending arrest in a case registered for the offences punishable under Sections 304B and 201/34 of the Indian Penal Code.
The accusation is of killing the daughter of the informant within one year of the marriage for non-fulfilment of the dowry demand.
It is submitted by learned counsel for the petitioner that the petitioners are separate from the husband of the victim since last ten years when the accusation is not specific against the petitioners.
Considering the fact that the thrust of accusation is against the husband of the victim, let the above named petitioners be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 weeks from Patna High Court Cr.Misc. No.43008 of 2012 (2) dt.17-12-2012 2/2 today, 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 Chief Judicial Magistrate, Gopalganj in connection with Baikunthpur P.S. Case No. 144 of 2012, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra/-