Patna High Court - Orders
Rama Nand Singh vs The State Of Bihar on 14 December, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.41981 of 2011
Rama Nand Singh
Versus
The State Of Bihar
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2. 14.12.2011Heard learned counsel for the petitioner and the State.
Petitioner apprehends arrest in Barauni (FCI) P.S.Case No. 98 of 2011 registered u/s 304B, 201/34 IPC.
Petitioner is father in-law of the deceased and is an employee of Indian Railway. The daughter of the informant was married to one Shyam Kishore Singh, son of the petitioner. After the marriage, the deceased went to her Saural where she was tortured and a demand was made for money. It is also alleged that the in-laws asked the deceased that she will be finished, if she failed to bring money. On 25th September, 2011 at 6:00 A.M. the informant received information that the deceased was killed and her dead body was made traceless. The informant went to the house of accused where he could not find his daughter and thereafter this case has been filed. It has been submitted that after some time, an application was filed by the informant that under confusion the present case was filed and his daughter died natural death. 2 In the facts and circumstances of the case, in the event of arrest or surrender within 4 weeks from to-day, petitioner Rama Nand Singh is directed to be released on bail on his furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Begusarai in Barauni (FCI) P.S.Case No. 98 of 2011, subject to the conditions laid down u/s 438(2) Cr.P.C. and on the undertaking by the petitioner that he will be present in court on each and every date, either physically or through lawyer and if he is not represented on two consecutive dates, the court below will be at liberty to cancel his bail bond.
Jay/ (Shivaji Pandey, J)