Patna High Court - Orders
Budhan Chaudhary And Ors. vs The State Of Bihar on 11 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.5243 of 2011
BUDHAN CHAUDHARY S/o of Late Ram Dayal Chaudhary, karu Chaurdhary
and Santosh Chaudhary S/o of Budhan Chaudhary Mato Devi W/o Budhan Chaudhary Seema
Devi W/o - Karu Chaudhary Putul Devi W/o Santosh Chaudhary all resident of village Sidhaul,
P.S- Sirdalla
Versus
THE STATE OF BIHAR
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2. 11.03.2011The petitioners are in custody in relation to Sirdalla P.S.Case No. 29/2010 registered under Section 304B and other Sections of the Indian Penal Code.
Petitioner no. 1 is the father-in-law, petitioner nos. 2 and 3 are the brother of the husband of the deceased. Petitioner no. 4 is the mother-in-law, petitioner nos. 5 and 6 are the married sisters of the husband of the deceased.
It is alleged that the deceased was poisoned to death whereas the case of the petitioner is that she committed suicide because she remain issueless, after even four years of marriage. It is submitted that the husband of the deceased Sharawan Chaudhary against whom basically the allegation. He is already in custody.
Be that as it may, let the above named petitioners be released on bail on furnishing bail bond of Rs. 10,000/- ( Rupees Ten Thousand)each with two sureties of the like amount each to the satisfaction Chief Judicial Magistrate, Nawada in Sirdala P.S.Case No. 29 of 2010.
Namita ( Navaniti Prasad Singh, J.)