Patna High Court - Orders
Suryadeo Singh & Anr vs The State Of Bihar on 10 December, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.42170 of 2009
BIMLA DEVI
Versus
STATE OF BIHAR
with
Cr.Misc. No.42168 of 2009
1. SURYADEO SINGH
2. NAGO DEVI
Versus
THE STATE OF BIHAR
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02/ 10-12-2009Heard learned counsel appearing on behalf of the petitioner Bimla Devi in Criminal Misc. No. 42170 of 2009 and petitioners Suryadeo Singh and Nago Devi in Criminal Misc. No. 42168 of 2009 and learned counsel appearing on behalf of the State in both cases.
The petitioners herein are accused in Kochas (Parsathua) P.S. Case No. 118 of 2009 for offences punishable under Sections 304(B) and 201/34 of the Indian Penal Code.
The petitioners have been charged with causing death of the sister of the informant and for trying to eliminate the evidence.
Learned counsel appearing on behalf the petitioners denies the allegation set out in the F.I.R. and submits that petitioner Suryadeo Singh is uncle-in-law of the deceased and Nago Devi is wife of said Suryadeo Singh. He further submits that petitioner Bimla Devi is the daughter of Suryadeo Singh and Nago Devi and is married in another village. He thus submits that the petitioners are not immediate family members of the husband of the deceased rather are uncles and cousins of the husband of the petitioner and that the allegation regarding demand of dowry is not set out as against them. Learned counsel -2- submits that they have been wrongfully roped in the present case at the instance of the father of the husband of the deceased who happens to be his cousin brother by reason of some family disputes going on between the parties. Learned counsel further submits that the husband of the deceased, namely, Manjeet Singh has surrendered in the case on 9.10.2009 and is in custody.
In the aforementioned circumstances, learned counsel appearing for the petitioners prays for consideration of the case of these petitioners for grant of bail.
Having regard to the circumstances set forth, let petitioners, namely, Bimla Devi, Suryadeo Singh and Nago Devi be released on bail upon each one of them individually furnishing bail bonds of Rs. 10,000/- (rupees ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Rohtas at Sasaram in connection with Kochas (Parsathua) P.S. Case No. 118 of 2009.
S.Sb/- (Jyoti Saran, J.)