Patna High Court - Orders
Sahdeo Prasad & Ors. vs The State Of Bihar on 22 June, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.27181 of 2011 (5) dt.22-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27181 of 2011
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1. Sahdeo Prasad , son of Late Hari Mahto.
2. Vimala Devi alias Urmila Devi, wife of Sahdeo Prasad.
3. Ravi Ranjan alias Suddu, son of Sahdeo Prasad.
All resident of Village- Balwanpur, P.S. Warisaliganj, District- Nawada.
4. Soni Kumari, wife of Dhananjay Kumar and daughter of Sahdeo Prasad,
resident of Village- Punha, P.S. Rahui, District- Nawada.
.... .... Petitioners.
Versus
The State of Bihar
.... .... Opposite Party.
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
5 22-06-2012Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners are apprehending their arrest in connection with Bihar Police Station Case No. 103 of 2011, registered under Sections 302 and 328/34 of the Indian Penal Code.
The petitioners are father-in-law, mother-in-law, Dewar and married Nanad of the deceased. There is allegation that victim died at her sasural in suspicion state. The informant and cousin of the deceased went her sasural and deceased wad found dead and her dead body was decomposed. However, the police has not informed. It is further alleged that husband of the deceased running a school and has illicit relation with one Patna High Court Cr.Misc. No.27181 of 2011 (5) dt.22-06-2012 Manjusha Sinha, wife of Sunil Prasad who were also used to live with the deceased. The deceased used to protest. It is alleged that Manjusha, Sunil and husband of the deceased used to demand money for construction of the school running by her husband and they were subjecting cruelty.
Learned counsel for the petitioners submits that victim had earlier filed a case for offence under Section 498A against the husband Kusum Ranjan, Manjusha Sinha and others but he had never made any grievance against these petitioners. Having regard to the facts and circumstances of the case, the above named petitioners in the event of their arrest/surrender within a period of four weeks from the date of receipt of order, shall be released 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 the Chief Judicial Magistrate, Nalanda at Biharsharif, in connection with Bihar P.S. Case No. 103 of 2011, subject to condition as laid down under Section 438 (2) of Cr.P.C.
m.p. (Gopal Prasad, J)