Patna High Court - Orders
Shiv Piyare Bind & Ors vs State Of Bihar on 6 August, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.8532 of 2009
1. Shiv Piyare Bind son of Ram Bilas Bind
2. Smt. Jirwa Devi wife of Shiv Piyare Bind
3. Kamta Bind son of Shiv Piyare Bind, All resident of village Jkikatia, P.S.
Goh, Distt. Aurangabad
Versus
STATE OF BIHAR
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03/ 06.08.2009Heard learned counsel for the petitioners and the State.
Petitioners are apprehending their arrest in connection with a case registered for the offence under Sections 323 and 498A of the Indian Penal Code and are named in the complaint and it is submitted on their behalf that petitioner no.1 is cousin father-in-law, petitioner no.2 is mother-in-law and petitioner no.3 is son of petitioner nos. 1 and 2. It is further submitted on their behalf that the allegation of instigation is against petitioner no.1 and the case of petitioner nos. 2 and 3 are distinguishable from the case of petitioner no.1 and at least they be admitted to the privilege of bail in the event of arrest.
Let the petitioners above named surrender in the court below within four weeks from today, but considering the allegation set out against petitioner no.1, Shiv Piyare Bind, his application for grant of bail in the event of arrest be considered in accordance with law. So far petitioner nos. 2 and 3, namely, Smt. Jirwa Devi and Kamta Bind are concerned, they be admitted to the privilege of bail on furnishing bail bonds of Rs. 5,000/- (Rs. Five thousand only) each with two sureties of the like amount each to the satisfaction of the S.D.J.M., Jehanabad in Complaint Case No. 442 of 2007, subject to the conditions, as laid down under Section 438(2) Cr.P.C.
Arjun/ (V.N. Sinha, J.)