Patna High Court - Orders
Shail Kunwar vs State Of Bihar on 26 May, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.18402 of 2010
SHAIL KUNWAR
Versus
STATE OF BIHAR
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2 26.5.2010Heard the learned counsel for the petitioner, Shail Kunwar, who is in custody since 7.4.2009 in Pipra P.S. Case No.40/08 under section 304(B)/34 of the I.P.C. and ¾ of Dowry Prohibition Act. Heard the learned A.P.P. also.
The husband of the deceased,namely, Vikas Kumar Thakur, after considering the facts of the case has already been granted bail by this Court in Cr.Misc.No.6739/10 on 9.4.2010. The petitioner is the mother -in-law of the deceased who is in custody for more than one year.
Considering the facts and circumstances of the case I direct that the petitioner 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 C.J.M., Motihari.
AnilKr.Sinha ( Mungeshwar Sahoo, J. )