Malo Devi @ Meera Devi @ Rita Devi vs The State Of Bihar on 29 January, 2013

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Patna High Court - Orders

Malo Devi @ Meera Devi @ Rita Devi vs The State Of Bihar on 29 January, 2013

Bench: Dinesh Kumar Singh

      Patna High Court Cr.Misc. No.49184 of 2012 (2) dt.29-01-2013




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.49184 of 2012
                   ======================================================
                   Malo Devi @ Meera Devi @ Rita Devi
                                                                      .... .... Petitioner/s
                                                   Versus
                   The State Of Bihar
                                                                 .... .... Opposite Party/s
                   ======================================================

                   CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                   SINGH
                   ORAL ORDER

2   29-01-2013

Heard learned counsels for the petitioner and the State.

The petitioner being mother of the husband of the victim is apprehending arrest in a case registered for the offences punishable under Sections 304B and 201/34 of the Indian Penal Code.

The accusation is of killing the daughter of the informant after five years for non fulfillment of dowry demands and disposing of the dead body.

It is submitted that for the occurrence of 6.8.2012 the written report was given on 13.8.2012 when accusation is not specific against the petitioner.

Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the Patna High Court Cr.Misc. No.49184 of 2012 (2) dt.29-01-2013 satisfaction of learned ACJM, Hilsa, Nalanda in connection with Karai P.S. Case No. 96 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.

The bail bonds of the petitioner shall be accepted on filing of an affidavit by the petitioner before the learned court below that he will regularly cooperate with the investigation. The said affidavit will be transmitted by the learned court below to the concerned I.O. Non cooperation in investigation by the petitioner will give liberty to prosecution to file application for cancellation of bail by learned court below.

(Dinesh Kumar Singh, J) Anil/-

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Patna High Court - Orders