Patna High Court - Orders
Ambika Rai & Ors vs State Of Bihar on 12 February, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.269 of 2009
1. Ambika Rai @ Amika Rai,
2. Raju Rai, sons of Sri Chandar Rai @ Toofani Rai,
3. Chandar Rai @ Toofani Rai, son of Late Mukhlal Rai, village Kedalpura, PS
Akilpur, district Patna.. Petitioners.
Vs.
The State of Bihar.
2 12.2.2009Heard the parties.
The petitioners who are brother-in-law and the father-in- law of the victim lady apprehend their arrest in a case under sections 304B/201/34 of the Penal Code.
Learned counsel for the petitioners submits that initially the police doubted the case as after six years of marriage it has been alleged that there was a demand of Rs. 20,000/-. The informant of the case has also filed an application before the Addl. C.J.M. statin therein that he does not want to pursue the case.
Considering the aforesaid facts the petitioners, in the event of their arrest or surrender within six weeks, are directed to be released on anticipatory bail in Danapur (Akilpur) PS case No. 304/2004 on furnishing bail bond of rupees ten thousand each with two sureties of the like amount each to the satisfaction of the A.C.J.M., Danapur, Patna subject to the conditions laid down under section 438(2) of the Cr.P.C.
haque (Sheema Ali Khan, J.)