Jharkhand High Court
Basmati Devi vs The State Of Jharkhand ..... Opp. Party on 28 March, 2019
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10826 of 2018
1. Basmati Devi
2. Arjun Goswami ..... Petitioners
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioners : Mr. Pran Pranay, Advocate.
For the State : A.P.P.
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05/Dated: 28/03/2019
Petitioners are accused in Karon P.S. Case No. 76 of 2017, corresponding to G.R. No. 907 of 2017 (S.T. No.115 of 2018), registered for the offence under Sections 304B / 34 of the Indian Penal Code, lodged on the basis of one written report given by one Bichhu Goswami alleging that his daughter was married with Mithun Goswami in the year 2013 and petitioners are mother-in-law and father-in-law of the deceased and on 08.10.2017, his daughter died unnatural death.
It is submitted that the case has been committed to the court of Sessions and charges have been framed in this case.
Perused the report dated 06.02.2019 submitted by District & Additional Sessions Judge-II, Deoghar, which reveals that charges under Section 304B of the I.P.C. has been framed against the petitioners and out of eleven final form witnesses, not a single witness has been examined and the trial court estimated one year time to conclude the trial.
Learned counsel for the petitioners further submitted that petitioners are in custody since 31.01.2018 and husband of the deceased is in custody and petitioners are mother-in-law and father-in-law of the deceased.
Learned A.P.P. opposed the prayer for bail. Be that as it may, keeping in view the fact that charges have been framed and trial will take some time, I am inclined to admit the petitioners on bail. Accordingly, the petitioners are directed to be released on bail on furnishing bail bonds of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of like amount each to the satisfaction of learned A.D.J.-II, Deoghar, in connection with Karon P.S. Case No. 76 of 2017, corresponding to G.R. No. 907 of2017 (S.T. No.115 of 2018), subject to the following conditions:-
-2-(i) One of the bailers shall be close relative of the petitioners.
(ii) Petitioners shall deposit Rs. 1500/- each by way of cost in the account of Army Welfare Fund Battle Casualties being A/C No. 90552010165915, IFSC Code - SYNB0009055, Syndicate Bank, Branch - South Block, Defence Headquarter, New Delhi, Branch Code - 9055 and will submit a receipt of the aforesaid deposition before the court below at the time of furnishing bail bonds.
(iii) Petitioners are further directed that alongwith the bail bonds, they will furnish their Cell numbers and xerox copy of Aadhar Cards in the court below.
(iv) Petitioners are directed to remain physically present before the trial court on each and every date till conclusion of the trial, failing which the trial court will be at liberty to cancel the bail bonds of the petitioners.
Let a copy of order be also communicated to the trial court and also handed over to learned counsel for the petitioners.
(Anant Bijay Singh, J.) Sunil/