Patna High Court - Orders
Dulari Devi @ Kunwar @ Ram Dulari Devi @ ... vs The State Of Bihar on 3 April, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.8241 of 2018
Arising Out of PS. Case No.-76 Year-2017 Thana- DAWATH District- Rohtas
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1. Dulari Devi @ Kunwar @ Ram Dulari Devi @ Ram Dulari
Kunwar @ Dulari Kunwar W/o late Tun Tun Saw
2. Priti Kumari D/o late Tun Tun Saw Both Resident ofVillage-
Dawath, P.S. Dawath, District- Rohtas at Sasaram.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sada Nand Roy
For the Opposite Party/s : Mr. Smt. Anita Kumari
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
3 03-04-2018Heard the learned counsel for the petitioners and the learned A.P.P. for the State.
This is an application for grant of anticipatory bail in connection with Dawath P.S. Case No. 76 of 2017 registered for the offence punishable under Sections 304(B) and 201/34 of the Indian Penal Code.
The allegation is regarding the accused persons having killed the deceased lady on account of non-fulfillment of the demand for dowry.
The learned counsel for the petitioners submits that the petitioners are the mother-in-law and the sister-in-law of the deceased lady and they have no role to play in the present occurrence. Nonetheless, it is submitted that the husband of the Patna High Court Cr.Misc. No.8241 of 2018(3) dt.03-04-2018 2/2 deceased lady is already behind bars. It is further submitted that the petitioners are having a clean antecedent.
Having regard to the facts and circumstances of the case, I deem it fit and proper to enlarge the petitioners above named, in the event of their arrest or surrender before the court below within a period of six weeks from the date of receipt/production of a copy of this order, on anticipatory bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M, Rohtas at Sasaram in connection with Dawath P.S. Case No. 76 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Mohit Kumar Shah, J) ajay gupta/-
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