Patna High Court - Orders
Niranjan Rai vs The State Of Bihar on 20 December, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43354 of 2011
Niranjan Rai son of Late Chandar Rai,
Resident of village Sukumarpur,P.S.
Raghopur,District Vaishali, at present
Mohohalla Pathar Ghat,P.S.Malsalami,
District Patna
Versus
The State Of Bihar
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02/ 20.12.2011Heard Mr. Anil Kuamr, learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in a case which has been registered for offences under Sections 304(B) and 201/34 of the Indian Penal Code.
The written report of informant Radhey Rai alleges that his daughter Kanchan Devi was married with Rajeev Rai in March, 2010. After few days of her marriage, the petitioner and other in-laws started torturing her in connection with demand of additional dowry by way of a motorcycle. Subsequently, she was killed and it was suspected that she 2 was killed on account of her failure to fulfil the demand of motorcycle.
Submission is that the petitioner is not the family member of the deceased. The husband of the deceased Rajeev Rai has died on account of paralysis recently. The petitioner being the brother-in-law of the husband of deceased was not the beneficiary of any demand.
Considering the facts and
circumstances of the case, let the
above named petitioner be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Patna City, Patna in Malsalami P.S.Case No. 40 of 2011.
Tahir/- (Shyam Kishore Sharma, J.) 3