Patna High Court - Orders
Basmati Devi vs The State Of Bihar on 13 August, 2019
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.50314 of 2019
Arising Out of PS. Case No.-50 Year-2018 Thana- BAGENGOLA District- Buxar
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BASMATI DEVI, aged about 45 years, Female, W/o Kuber Pandey, Resident
of Village- Bhada, P.S.- Bagen Gola, District- Buxar.
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner : Mr.Binod Kumar Singh, Advocate.
For the Opposite Party : Mr.Ram Sevak Choudhary, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 13-08-2019Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner is languishing in custody since 14.06.2019 in a case for the offence registered under Sections 302 and 201/34 of the IPC.
The prosecution story, in brief, is that the informant performed marriage of his daughter Rubi Kumari with co- accused Arun Kumar Pandey eight years ago. On 10.08.2018, he received information on Mobile that his daughter died. When he went to the village of his daughter, he found dead body of his daughter lying in Aahar. It is also alleged that the dead body was thrown in the water for suppression of evidence.
It has been submitted by learned counsel for the petitioner that the petitioner has got no criminal antecedent. Patna High Court CR. MISC. No.50314 of 2019(2) dt.13-08-2019 2/2 Charge sheet has been submitted in the present case. There is no allegation of tampering with the witnesses alleged against the petitioner. The petitioner is the mother-in-law of the deceased. She is separate in mess and property from the husband of the deceased. General and omnibus allegation has been made against this petitioner. Except for this, there is no substantive evidence to suggest the implication of the petitioner in the present case. Other co-accused has been granted bail by another Co-ordinate Bench of this Court vide Cr. Misc. No. 67276 of 2018 under order dated 22.11.2018.
On behalf of the learned counsel for the State, it has been submitted that the petitioner is named in the F.I.R.
Considering the aforesaid facts and circumstances, let the petitioner above named, be released on bail on furnishing bail bonds of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M. Buxar, in connection with Bagen Gola P.S. Case No. 50 of 2018.
(Sudhir Singh, J) U.K./-
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