Patna High Court - Orders
Krishana Kumar Sharma @ Krishn Kumar ... vs The State Of Bihar on 9 December, 2011
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.41625 of 2011
Krishana Kumar Sharma @ Krishn Kumar Sharma & Anr.
Versus
The State Of Bihar
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02. 09.12.2011Heard Mr. Pankaj Kumar Jha, learned counsel for the petitioner and learned counsel for the State.
Petitioners being elder brothers of the husband are apprehending their arrest in a case registered for the offences under Sections 304(B), 201, 328/34 of the I.P.C.
The accusation is of poisoning the victim within seven years of the marriage. There is accusation of demand of dowry and torture also.
Considering the fact that thrust of accusation is against the husband, let the petitioners namely 1. Krishn Kumar Sharma @ Krishna Kumar Sharma 2. Sharwan Kumar Sharma @ Sharwan Sharma, in the event of their arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Benipur, Darbhanga in connection with Ghanshyampur P.S. Case No. 134 of 2011, G.R. No. 545 of 2011.
(Dinesh Kumar Singh, J) Shageer