Patna High Court - Orders
Pappu Kamat vs State Of Bihar on 19 May, 2009
Author: Abhijit Sinha
Bench: Abhijit Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.12401 of 2009
Pappu Kamat Son of Bishwanath Kamat, resident of Mohalla-
Bhelahi, Supaul ( Ward No.19), P.S. & District- Supaul
---------------- Petitioner
Versus
STATE OF BIHAR
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2 19-05-2009Learned counsel for the petitioner is permitted to make correction in the second line of para-8 of this application.
Heard Mr. Arun Kumar Jha, learned counsel for the petitioner as also Mr.Jharkhandu Upadhaya, learned A.P.P. for the State.
Petitioner Pappu Kamat ,who is not named as an accused in the F.I.R. and happens to be the servant in the matrimonial home of the deceased, remains incarcerated since 29.11.2007 in connection with Supaul P.S. Case no.124 of 2006 registered under Sections 498A/304B I.P.C. as also under Sections 3 /4 of the Dowry Prohibition Act.
The only allegation against the petitioner is of his having been seen on the tractor taking the dead body for cremation. There is no allegation against the petitioner of his having participated in the alleged occurrence.
In the facts and circumstances of the case petitioner, Pappu Kamat , is directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate , Supaul ,in connection with Supaul P.S. Case no.124 of 2006.
( Abhijit Sinha, J ) NKS/-