Patna High Court - Orders
Dhano Devi vs State Of Bihar on 10 December, 2008
Author: Dharnidhar Jha
Bench: Dharnidhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.49326 of 2008
DHANO DEVI
Versus
STATE OF BIHAR
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2. 10.12.2008Heard Mr. L.B. Singh, learned counsel for the petitioner and Mr. G.C. Sharma, learned A.P.P. The petitioner is the mother-in-law of the complainant. The informant, who herself was a widow on account of her husband dying three years prior to the report. The allegation is that she was expelled from the matrimonial house and she was forced to live with her parents. The lady pleaded with the petitioner and her father-in-law to allow her to live in the house of her husband as she did not want to put burden upon her parents and accordingly she was brought back. It is alleged that the father-in-law was eyeing the lady with other intention and when he did not find that the lady was agreeable to his access, he used to assault her. Lastly, the two, i.e., the petitioner and her father-in-law attempted to strangulate the lady.
The defence is that, in fact , the lady was asking for shares in the landed property to which the father-in-law was not ready because the lady was likely to sell the property to go out of her matrimonial house and live with her parents and, as such, the lady after creating false charges has lodged a false case. Regard being had to the facts and circumstances of the case, let petitioner named above be released on bail on furnishing bail bond of Rs.3,000/-(Three thousand) with two sureties of the like -2- amount each to the satisfaction of the C.J.M., Khagaria, in connection with Maheshkhunt P.S. case no.84 of 2008.
( Dharnidhar Jha,J ) sudip