Patna High Court - Orders
Babulal Yadav & Ors vs State Of Bihar & Anr on 30 October, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.28918 of 2009
1. BABULAL YADAV
2. UPENDRA YADAV
BOTH SONS OF SRI MUNESHWAR YADAV @ NUNESHWAR
YADAV.
3. GENAHRI DEVI WIFE OF SRI MUNESHWAR YADAV @
NUNESHWAR YADAV.
4. MUNESHWAR YADAV @ NUNESHWAR YADAV, SON OF
LATE JHAKHO YADAV.
ALL RESIDENT OF VILLAGE - SAHIYA, P.S. JHAJHA, DISTT.
JAMUI.
------- PETITIONERS.
Versus
1. STATE OF BIHAR
2. SUMANTI DEVI WIFE OF SRI MUKESH YADAV,
DAUGHTER OF SRIMISHRI YADAV, RESIDENT OF
VILLAGE PAIRGAHA, P.S. JHAJHA, DISTT. JAMUI.
----OPPOSITE PARTIES
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2. 30/10/2009Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners are brother-in-laws and mother-in- law of the victim lady. There is omnibus allegation against them in a case instituted under Section 498A of the Indian Penal Code.
Considering the facts and circumstances of the case, the petitioners No. 1, 2, and 3 namely, Babulal Yadav, Upendra Yadav and Genahri Devi be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Sub Divisional Judicial Magistrate, Jamui, in connection with Complaint Case No. 117 C/2008 So far as the petitioner No. 4 is concerned, learned counsel for the petitioner submits that petitioner No. 4 died during pendency of the case. Hence, the bail application of the petitioner No. 4 has become infructuous. Learned counsel for the petitioner is directed to bring death certificate of petitioner No. 4 on the record of the court below.
S.Ali (Sheema Ali Khan, J.)
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