Basmati Devi vs The State Of Jharkhand on 19 December, 2013

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Jharkhand High Court

Basmati Devi vs The State Of Jharkhand on 19 December, 2013

Bench: H.C. Mishra

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               B.A. No.10426 of 2013

             Basmati Devi                             .....   Petitioner
                                        Versus
             The State of Jharkhand                   ....      Opposite Party

             CORAM:         HON'BLE MR. JUSTICE H.C. MISHRA

             For the Petitioner         :       Mr. Niraj Kishore
             For the State              :       A. P.P.
                                        -----

2/19.12.2013

Heard learned counsel for the petitioner and learned counsel for the State.

Petitioner has been made accused for the offence under Sections 304/314/315, 201/34 of the Indian Penal Code, in connection with Majhiaon P.S. Case No.32 of 2013, corresponding to G.R. No.361 of 2013.

Petitioner is the mother of the deceased, an unmarried girl, who became pregnant and she died due to abortion at an advanced stage of pregnancy.

In the facts and circumstances of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Basmati Devi is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Additional Sessions Judge-II, Garhwa, in connection with Majhiaon P.S. Case No.32 of 2013, corresponding to G.R. No.361 of 2013, S.T. No.227 of 2013.

(H. C. Mishra, J) R.Kumar

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Jharkhand High Court