Patna High Court - Orders
Ram Naresh Choudhary & Ors vs State Of Bihar on 7 August, 2009
Author: Navin Sinha
Bench: Navin Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (DB) No.581 of 2009
1. RAM NARESH CHOUDHARY
2. Shakuntala Devi
3. Hemant Choudhary ... Appellants
Versus
THE STATE OF BIHAR ... ... Respondent
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3. 7.8.2009Heard learned counsel for the appellants and the State.
The submission is that the deceased died thirteen years after the marriage in what is stated to be the natural circumstances relying upon the evidence of her mental illness supported by her parents also.
Let the above named three appellants, during pendency of this appeal, be enlarged on bail on their furnishing bonds of Rs. 10,000/-( ten thousand) each with two sureties of the like amount each to the satisfaction of the trial court, i.e., the Additional Sessions Judge, Fast Track Court No.1, Begusarai, in Sessions Trial No. 423 of 2008.
( Navin Sinha, J.) Kanth ( Dharnidhar Jha, J.)