Jharkhand High Court
Nand Kishore Nayak vs The State Of Jharkhand ... ... Opposite ... on 29 June, 2021
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5134 of 2021
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1. Nand Kishore Nayak
2. Sunanda Nayak ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY Through- Video Conferencing
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For the Petitioners : Mr. Suraj Singh, Advocate For the State : Mr. P.D. Agarwal, Spl. P.P.
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02/29.06.2021 Heard Mr. Suraj Singh, learned counsel for the petitioners and Mr. P.D. Agarwal, learned Spl. P.P. for the State.
So far as defect no. 5(e) is concerned, learned counsel for the petitioners undertakes to remove the same once the situation normalizes. As regards, the rest defects are concerned, the same are ignored.
The petitioners are accused in connection with Baharagora P.S. Case No. 11/2021.
The marriage of the daughter of the informant was solemnized with the petitioner no. 1 on 26.02.2019. It has been alleged that there was a demand of Rs. 2,00,000/- and on non-fulfillment of which she was subjected to torture. On 16.01.2021 the informant was informed that his daughter has died.
The petitioner no. 1 appears to be the husband of the deceased while the petitioner no. 2 is her mother-in-law. The case diary reveals that some of the witnesses have stated that the deceased bolted the door from inside and in their presence when the door was broken open she was found hanging from the ceiling fan. It appears that the petitioners are in custody since 09.02.2021.
On consideration of the aforesaid facts, the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten -2- Thousand only) each with two sureties of the like amount each, to the satisfaction of learned Sub-Divisional Judicial Magistrate, Ghatsila in connection with Baharagora P.S. Case No. 11/2021.
(R. Mukhopadhyay, J.) Alok/-