Patna High Court - Orders
Ram Belash Singh vs The State Of Bihar on 13 December, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.32728 of 2012 (4) dt.13-12-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32728 of 2012
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Ram Belash Singh, S/o Ram Kripal Singh, Resident of Village-
Dhanachhua, P.S. Dinara, District- Rohtas.
.... .... Petitioner.
Versus
The State of Bihar
.... .... Opposite Party.
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
4 13-12-2012Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been arrested in connection with Dinara P.S. Case No. 22 of 2012 registered under Sections 302 and 201/34 of the Indian Penal Code.
The petitioner is husband of the deceased. There is allegation of demand against the petitioner. The marriage of the victim was solemnised with petitioenr about 4-5 years ago. It is further alleged that petitioner had illicit relation with his Bhabhi and for the reason the victim was done to death. It is further alleged that informant received information that the victim was done to death but before reaching the informant the dead body was disposed of.
However in the case diary, there is allegation of demand of dowry and subjecting to cruelty, but it is found that petitioner came from Delhi and gave money to his mother and sister-in-law. Patna High Court Cr.Misc. No.32728 of 2012 (4) dt.13-12-2012 However, the F.I.R. reveals that the petitioner informed the informant about death of the victim but the dead body was disposed of in heavy haste without informing the police or without post mortem. However, charge sheet has been submitted under Section 304 I.P.C. However, in para 16 and 17 of the case diary, it has come that the petitioner used to give his earned money to his mother and sister-in-law and this is the cause of death.
Having regard to the facts and circumstances of the case, I am not inclined to grant bail to this petitioner at this stage. However, the trial court is directed to expedite the trial and conclude the same preferably within a period of six months. However, if the trial is not concluded within a period of six months then petitioner may renew his prayer for bail.
m.p. (Gopal Prasad, J)