Patna High Court - Orders
Chunni Devi & Anr vs State Of Bihar on 7 August, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.6658 of 2009
1.CHUNNI DEVI
W/O-Mangal Rajak
2.DHURIYA KUMARI
D/O-Mangal Rajak
Both are R/O-Vill-Samukhiya More, P.S.-Banka, Distt.-Banka.
..................................................Petitioners.
Versus
THE STATE OF BIHAR ..................................................Opposite Party.
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3/ 07.08.2009Heard learned Counsel for the two lady petitioners and learned APP appearing on behalf of the State.
The case was filed under Sections 323/302/498A/379/34 of the Indian Penal Code on the basis of a complaint of Kiran Devi, who was married with Pankaj Rajak in the year 1996. She has alleged that after six years of marriage the accused persons started various kinds of torture. Her husband has developed illicit relationship with petitioner no.
1. All the accused persons raised various demands by way of additional dowry. The informant's father came but he was killed by all the accused persons.
Submission is that in course of 2 investigation, the complainant/informant in her further statement has given complete goby to the allegation and has stated that it was a natural death of her father. Other witnesses have also been made the same statement. Charge sheet has not been submitted under Section 302 of the Indian Penal Code. Petitioner No. 1 is Gotni and Petitoner No. 2 is niece of the informant.
Considering the facts and circumstances of the case, the above named petitioners are directed to be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate/concerned court Banka in connection with Banka P.S. Case No.- 53 of 2007.
kksinha/ (Shyam Kishore Sharma, J.)