Patna High Court - Orders
Ratneshwar Prasad Singh @ Ritneshwar ... vs The State Of Bihar on 23 July, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.25716 of 2015
Arising Out of PS.Case No. -53 Year- 2015 Thana -JAKKANPUR District- PATNA
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1. Ratneshwar Prasad Singh @ Ritneshwar Singh S/o Surendra Prasad
Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dewendra Narayan Singh
For the Opposite Party/s : Ms. (Dr.) Indiwar Kumari, (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 23-07-2015Heard learned counsels for the petitioner and the State.
The petitioner being father of the husband of the victim is languishing in custody since 13.02.2015 in a case registered for the offences punishable under sections 304B/120B/201/34 of the Indian Penal Code.
Accusation is of killing the daughter of the informant about five years of marriage for non-fulfillment of dowry demand. It is alleged by the informant that petitioner and the husband of the victim throttled the victim.
It is submitted by learned counsel for the petitioner that bona fide of the petitioner gets reflected from the fact that the petitioner was the first person, who informed the police and suicidal note of the informant suggests that she committed Patna High Court Cr.Misc. No.25716 of 2015 (2) dt.23-07-2015 2/2 suicide of her own. Moreover, the investigation has already concluded.
Considering the aforesaid fact, let the above named petitioner be released on bail, on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Patna in connection with Jakkanpur P.S. Case No. 53 of 2015.
(Dinesh Kumar Singh, J) Ashwini/-
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