Jharkhand High Court
Chhavi Kumari Alias Chhabia Kumari vs The State Of Jharkhand on 6 January, 2016
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 9833 of 2015
Chhavi Kumari
@ Chhabia Kumari
@ Chhibi Kumari ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. Sudhansu Kumar Deo, Advocate
For the State : A.P.P.
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2/ 06.01.2016Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
The petitioner has been made accused for the offences under Sections 304-B, 201 / 34 of the Indian Penal Code, in connection with Sarwan (Sonaraithari) P.S. Case No. 178 of 2015 corresponding to G.R. No. 1534 of 2015.
The case relates to dowry death of the daughter of the informant. Though the petitioner is named in the FIR, but the FIR clearly shows that the petitioner is not the immediate family member of the husband of the deceased.
In the facts of this case, I am inclined to enlarge the petitioner, Chhavi Kumari @ Chhabia Kumari @ Chhibi Kumari, on bail. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of Smt. V. Srivastava, learned Judicial Magistrate, Deoghar, or her successor, in connection with Sarwan (Sonaraithari) P.S. Case No. 178 of 2015 corresponding to G.R. No. 1534 of 2015.
( H. C. Mishra, J.) R.Kr.