Patna High Court - Orders
Ratan Kaur vs The State Of Bihar on 10 February, 2011
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.686 of 2011
RATAN KAUR, W/o Sardar Ram Singh @ Thither Singh
Versus
THE STATE OF BIHAR
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2 10.02.2011Heard learned counsel for the petitioner as well as learned P.P. for the State.
Petitioner being mother-in-law of the deceased seeks her bail in connection with Korha (Rautara) P.S. Case No.159 of 2001 registered under Sections 304B, 328/34 of the I.P.C.
At the very outset learned counsel for the petitioner points out that the husband of the deceased has been convicted by the Trial court against which an appeal was preferred, and in the said appeal this Court observed that the prosecution has succeeded to prove the charges only under Section 498A and 306 of the I.P.C. He further submits that petitioner is an old lady and as a matter of fact deceased committed suicide leaving behind her two children out of them one child was aged about one month at the time of death of the deceased and the petitioner could not surrender before the court because she was badly engaged to look after the aforesaid child.
Regard being had to the above stated submissions as well as facts and circumstances of the case petitioner, namely, Ratan Kaur is directed to be released on bail on furnishing bail bonds of Rs.10,000/-(ten thousand) with two sureties of the like amount each, to the satisfaction of Chief Judicial Magistrate, Katihar in connection with above stated Korha (Rautara) P.S. Case No.159 of 2001.
( Hemant Kumar Srivastava,J.) PN