Indu Devi & Anr vs The State Of Bihar on 6 November, 2015

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Patna High Court - Orders

Indu Devi & Anr vs The State Of Bihar on 6 November, 2015

Bench: Anjana Mishra

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.25639 of 2015
                             Arising Out of PS.Case No. -827 Year- 2014 Thana -TURKAULIYA
                                       District- EAST CHAMPARAN(MOTIHARI)
                 ======================================================
                 1. Indu Devi, W/o Surendra Ram
                 2. Ashutosh Ram @ Ashutosh Kumar, S/o Surendra Ram
                    Both R/o Village- Mathurapur, P.S.- Turkauliya,
                    District- East Champaran.

                                                                              .... ....     Petitioner/s
                                                      Versus
                 The State of Bihar

                                                              .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Shiva Shankar Sharma, Advocate
                 For the Opposite Party/s : Mr. R.B.Roy Raman(APP)
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
                 ORAL ORDER

4   06-11-2015

Heard learned counsel for the petitioners and the learned counsel for the State.

The petitioners are apprehending their arrest in connection with Turkauliya P.S. Case No.827 of 2014 for allegedly having committed the offence under Sections 302 and 328/34 of the Indian Penal Code, which is pending in the court of learned Chief Judicial Magistrate, Motihari, East Champaran.

Learned counsel for the petitioners submits that the entire case of the petitioners is based on suspicion.

However, there is material in the case diary to suggest that these petitioners were putting pressure on the Patna High Court Cr.Misc. No.25639 of 2015 (4) dt.06-11-2015 2/2 deceased to marry with the daughter of petitioner No.1.

Viscera report in this case was earlier called for, which has since been received in sealed cover and has been opened in my presence. Viscera report clearly shows that it is a case of poisoning.

Considering the materials, which have come in the case diary and also the report of the Forensic Science Laboratory, I am not inclined to grant anticipatory bail to these petitioners. It is, accordingly, rejected.

Viscera report may be sent back to the court below.




                                                (Anjana Mishra, J)
    PNM


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Patna High Court - Orders