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Patna High Court - Orders

Basmati Devi vs The State Of Bihar on 20 January, 2022

Author: Ashutosh Kumar

Bench: Ashutosh Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.33979 of 2021
                        Arising Out of PS. Case No.-24 Year-2020 Thana- ASANWA District- Siwan
                 ======================================================
                 BASMATI DEVI W/o Gulabchand Chauhan R/o village- Dehurah, P.S.-
                 Asaon, District- Siwan

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Ravindra Kumar, Advocate
                 For the Opposite Party/s :       Mr. Md. Aslam Ansari, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
                                       ORAL ORDER

2   20-01-2022

Heard Mr. Ravindra Kumar, learned Advocate for the petitioner and Mr. Md. Aslam Ansari, learned APP for the State.

The petitioner, who is the mother-in-law of the deceased, seeks bail in anticipation of her arrest in connection with Asaon P.S. Case No. 24 of 2020 dated 14.03.2020 instituted for the offences under Sections 304B and 34 of the Indian Penal Code.

The accusation in the FIR is absolutely general and omnibus. It has further been submitted that in fact the deceased died in hospital, where she had been taken for giving medical aid to her. The family members of the deceased were also informed but maliciously the subject FIR has been lodged.

The husband of the deceased is in custody. Patna High Court CR. MISC. No.33979 of 2021(2) dt.20-01-2022 2/2 Considering the afore-noted facts and the possibility of the deceased having committed suicide not being ruled out, the petitioners are directed to be released on bail, in the event of her arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order, on her furnishing bail bonds in the sum of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate- VI, Siwan in connection with Asaon P.S. Case No. 24 of 2020, subject to the conditions as laid down under Section 438(2) Cr.P.C.

(Ashutosh Kumar, J) krishna/-

U       T