Patna High Court - Orders
Ram Swarup Yadav @ Ram Saroop Yadav @ Ram ... vs The State Of Bihar on 15 February, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.40400 of 2011
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1.Ram Swarup Yadav @ Ram Saroop Yadav @ Ram Saroop Prasad, Son of
Bhojal Yadav.
2.Giraja Devi, Wife of Ram Swarup Yadav.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
3 15-02-2012Heard learned counsel for the petitioners, learned counsel for the informant and learned Additional Public Prosecutor for the State, who is armed with carbon/xerox copy of the case diary.
The petitioners are apprehending their arrest in connection with a case registered for the offence punishable under Sections 302/201/34 of the Indian Penal Code, are named accused in this case being parents-in-law of deceased daughter of the informant, who died of burn injuries after 20 years of her marriage and being blessed with four children.
Submission is of false implication and deceased committed suicide due to some untroubable behaviour of the informant himself which came into light in the evidence of two female children of the deceased herself and taking into consideration all such aspects, the husband of the deceased after brief detention has been released on bail vide order dated 27/01/2012 passed in Cr. Misc. No. 1305 of 2012 by a Bench of this Court.
Considering the facts and circumstances of the case, in the event of their arrest/surrender before the court below within four weeks, let the above named petitioners be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) each with two sureties of the like amount 2 Patna High Court Cr.Misc. No.40400 of 2011 (3) dt.15-02-2012 2/2 each to the satisfaction of Chief Judicial Magistrate, Gaya, in connection with Wazirganj P.S. Case No. 132 of 2011, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to petitioner no. 1, namely, Ram Swarup Yadav @ Ram Saroop Yadav @ Ram Saroop Prasad to remain physically present before the court below till disposal of the case and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Praveen-II/-