Patna High Court - Orders
Mahanji Yadav & Anr vs The State Of Bihar on 15 July, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.4570 of 2008
MAHANJI YADAV & ANR
Versus
THE STATE OF BIHAR
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3. 15.07.2008Heard the counsel for the petitioners and the State.
Petitioner No.1, Mahanji Yadav has already been arrested, as such; his prayer is rejected as infructuous.
So far petitioner No. 2, Rampari Devi is concerned; she is mother-in-law of the deceased, Manjula Devi who was married with Suresh Yadav, son of this petitioner.
Statement of witnesses indicate that the deceased died due to burn injury. She was burnt alive on account of non-fulfillment of demand of dowry.
Considering the evidence, I do not feel inclined to grant anticipatory bail to Rampari Devi. Her prayer is rejected. However, in case the petitioner surrenders in the court below and prays for bail, her prayer for bail should be considered on its own merit without being prejudiced by the order of this court.
AKV/ (Mridula Mishra,J.)