Patna High Court - Orders
Awadh Bihari Prasad Singh @ Awadhesh ... vs State Of Bihar & Anr on 27 April, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.22497 of 2008
1. AWADH BIHARI PRASAD SINGH @ AWADHESH PRASAD SINGH
2. Kunti Devi
Versus
1. STATE OF BIHAR
2. Smt. Rajni Devi
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8/ 27.04.2009Heard learned counsel for the petitioners and learned counsel for the State.
Submission of the learned counsel for the petitioners is that petitioners are father-in-law and mother-in-law of the victim. They have been made accused in the case due to non-providing the excess including retiral benefits of petitioner no.1, otherwise there can be no occasion to demand the dowry after the death of the husband, basing which petitioners' arrest cannot be justified.
I agree with the submission of the learned counsel for the petitioners. Accordingly, the prayer of the petitioners is allowed.
In the event of arrest or surrender within one month from today in connection with Lakhisarai (Ramgarh) P.S. Case No. 164 of 2008, above named petitioners 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 Additional Chief Judicial Magistrate, Lakhisarai subject to the conditions as laid down under Section 438(2) of Cr. P.C. shail (Mandhata Singh,J.)