Patna High Court - Orders
Chhotan Sao & Anr vs State Of Bihar on 26 October, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.10577 of 2010
1. CHHOTAN SAO, son of Late Banshi Sao
2. JINTENDRA SAO, son of Chhotan Sao
Both are residents of Chaurasa, Police Station - Chandradeep (Sikandra), District
- Jamui.
---------- Petitioners.
Versus
THE STATE OF BIHAR ------- Opposite Party.
-------
04. 26.10.2010Heard learned counsel for the two petitioners and learned Additional Public Prosecutor for the State who is armed with carbon copy of the case diary.
Petitioners are named accused in this case being father- in-law and husband of deceased daughter of the informant who died within two years of her marriage. There is no allegation of any sort of demand of dowry, torture etc. Of course, it is alleged that body was disposed of without intimating the informant and his family members who reside outside the State. There are materials to show that she died due to illness.
Considering the facts and circumstances of the case, in the event of their arrest/surrender before the court below within four weeks of receipt of the copy of this order, petitioners, namely, Chhotan Sao and Jitendra Sao, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Jamui, in connection with Sikandra (Chandradeep) P.S. Case No. 285 of 2009, subject to condition laid down under Section 438(2) of the -2- Criminal Procedure Code with additional 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, the liberty shall be deemed to be cancelled.
Rajeev/ (Akhilesh Chandra, J.)