Patna High Court - Orders
Sachidanand Singh & Anr. vs The State Of Bihar on 23 August, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.28001 of 2012 (2) dt.23-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.28001 of 2012
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1. Sachidanand Singh, son of Late Ramchandra Singh
2. Urmila Devi, wife of Sachidanand Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 23-08-2012Heard learned counsel for the petitioners, learned counsel for the informant and learned Additional Public Prosecutor for the State.
This application has been filed for the grant of regular bail to the petitioners who are in custody for the offences punishable under Sections 304(B)/34 of the Indian Penal Code.
The petitioners are named accused in this case being parents-in-law of informant's daughter who died under unnatural circumstances within a year of her marriage for certain demand of dowry, torture etc. submission is false implication and whatever accusation is goes against husband of the daughter of the informant who is in custody.
Patna High Court Cr.Misc. No.28001 of 2012 (2) dt.23-08-2012
Having regard to the facts and circumstances of the case, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Bhagalpur, in connection with Shahkund P.S. Case No. 47/2012, with a condition to remain physically present before the court below on each and every date till disposal of the case, in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
Rajeev/- (Akhilesh Chandra, J)