Patna High Court - Orders
Sk.Zakir & Anr vs State Of Bihar on 4 February, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.23881 of 2010
1. SK.ZAKIR
2. SK. BHIKARI @ JALALUDDIN
-------------------------- PETITIONERS
Versus
STATE OF BIHAR
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3 4.2.2011Heard learned counsel for the parties.
Petitioners are brother-in-laws of the deceased. Submission is that finding objection to go to brother-in-law's house of the deceased by in-laws, she committed suicide. Husband has already been allowed bail by a Bench of this Court.
Taking that into consideration, in the event of arrest or surrender within one month from the date of communication of this order, the above named petitioners shall be released on bail on furnishing bail bond of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of Sub- Divisional Judicial Magistrate, Raxaul at Motihari (East Champaran) in Adapur (Nakardei) P.S. Case No. 66/2009, subject to the condition as laid down under section 438(2) Cr.P.C.
AI ( Mandhata Singh, J.)