Prabhu Mukhiya vs The State Of Bihar on 27 July, 2016

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Patna High Court - Orders

Prabhu Mukhiya vs The State Of Bihar on 27 July, 2016

Bench: Rajendra Kumar Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.13189 of 2016
                         Arising Out of PS.Case No. -232 Year- 2015 Thana -GOVINDGANJ District-
                                            EASTCHAMPARAN(MOTIHARI)
                 ======================================================
                 PRABHU MUKHIYA, S/o Bhikhari Mukhiya, resident of village-
                 Kohbarava, P.S.- Govindganj, District- East Champaran.

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

                                                          .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr.
                 For the Opposite Party/s : Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                 ORAL ORDER
                                            -------------

5   27-07-2016

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

The petitioner seeks bail in connection with Govindganj Police Station Case No.232 of 2015 registered under Sections 304B and 201/34 of the Indian Penal Code.

The accusation is of killing the daughter of the informant by her husband and in-laws due to non fulfillment of the dowry demand of buffalo and cash Rs.50,000/-.

Learned counsel appearing on behalf of the petitioner submits that the petitioner is the father-in-law of the deceased. In fact, after the marriage, the daughter of the informant wanted to go with her husband at his working place but he was not ready and Patna High Court Cr.Misc. No.13189 of 2016 (5) dt.27-07-2016 2/2 due to that reason, she committed suicide by hanging herself but due to ulterior motive, the informant has lodged this false case. It is further submitted that after knowing the real fact, the informant has filed a compromise petition in the court of Sessions Judge, East Champaran, Motihari, on 11.01.2016 in Sessions Trial No.222 of 2015. The petitioner having no criminal antecedent is in custody since 12.08.2015.

Having regard to the facts and the circumstances of the case, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, East Champaran, Motihari, in connection with Govindganj P.S. Case 232 of 2015.

(Rajendra Kumar Mishra, J) P.S./-

U        T

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Patna High Court - Orders