Rita Devi @ Rita Kumari vs The State Of Bihar on 20 August, 2024

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Patna High Court - Orders

Rita Devi @ Rita Kumari vs The State Of Bihar on 20 August, 2024

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.50613 of 2024
                 Arising Out of PS. Case No.-141 Year-2024 Thana- CHAINPUR District- Kaimur (Bhabua)
                 ======================================================
           1.     Rita Devi @ Rita Kumari Wife of Yogendra Chauhan R/o Village- Mudi,
                  P.S.- Chainpur, District- Kaimur (Bhabua)
           2.    Sita Devi @ Sita Kumari Wife of Nagendra Chauhan R/o Village- Mudi,
                 P.S.- Chainpur, District- Kaimur (Bhabua)
           3.    Yogendra Chauhan Son of Kamal Chauhan R/o Village- Mudi, P.S.-
                 Chainpur, District- Kaimur (Bhabua)
           4.    Nagendra Chauhan Son of Kamal Chauhan R/o Village- Mudi, P.S.-
                 Chainpur, District- Kaimur (Bhabua)




                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar




                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Kumar Sunil , Advocate
                 For the Opposite Party/s :       Mr. Bishweshwar Ram , APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   20-08-2024

1 . Heard learned counsel for the petitioners and the State .

2. Petitioners apprehend arrest in a case registered for the offence punishable under sections 304 (B) and 34 of the Indian Penal Code .

3 . It is a case of dowry death .

Patna High Court CR. MISC. No.50613 of 2024(2) dt.20-08-2024 2/3

4. Petitioner Nos. 1 and 2 are sisters-in-law (Jethani), and Petitioner Nos. 3 and 4 are brothers-in-law (Bhaisoor) of the deceased. They are separate in mess and property. There is no specific allegation alleged against them, and they have no concern with the affairs of the couple. As a matter of fact, on the date of occurrence, co-accused Kalendra Chauhan (husband of the deceased) and the deceased had some dispute on minor issue, and due to anger, the deceased committed suicide on April 22, 2024, by hanging. herself, and the information was given to the father of the deceased, i.e., the informant who came to see the body of the deceased, and in the presence of family of both parties, the dead body of the deceased was cremated. The thrust of the accusation is against the husband of the deceased, who is already in custody as of April 24, 2024. Petitioners claim clean antecedent.

5 . Learned counsel for the State opposes the bail petition .

6. Considering the aforesaid facts and circumstances of the case, in the event of arrest or surrender within six weeks from today, let this petitioner, as named above, be enlarged on bail on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of Patna High Court CR. MISC. No.50613 of 2024(2) dt.20-08-2024 3/3 the learned Additional Chief Judicial Magistrate-II , Kaimur ( Bhabua) in connection with Chainpur P . S. Case No . 141 of 2024 , subject to the conditions laid down under section 438 of the Code of Criminal Procedure .

(Prabhat Kumar Singh, J) Koushik/-

U      T

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Patna High Court - Orders