Jharkhand High Court
Sarai Khariain vs The State Of Jharkhand on 24 April, 2015
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1103 of 2015
Sarai Khariain W/o Late Silbester Kharia ------ Petitioner
Versus
The State of Jharkhand ------- Opposite Party
CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA
For the Petitioner : Md. Zaid Ahmed, Advocate
For the State : A.P.P.
04/24.04.2015
This is an application for grant of regular bail in a case registered for the offence under sections 449,302/34 of the Indian Penal Code.
It appears that case diary in this case has already been received. On going through the records, including the First Information Report, it appears that the people used to call the deceased "dian". However, the First Information Report has been registered for the offence under Sections 449/302/34 of the Indian Penal Code, in which, later on, Section 3/ 4 of the Dowry Prohibition Act was also added. It further appears from the Fard Beyan of the informant that there is also allegations under the provisions of Witch Craft Act but, the investigation has been carried out for the offence under other sections, except the Witch Craft Act, as it appears from the records.
Accordingly, investigation is directed to be carried out afresh, so far as provisions of Witch Craft Act is concerned, as alleged in the Fard Beyan of the informant and after completing the investigation, as aforesaid, the case diary be sent to this Court immediately.
Put up this case on receipt of the case diary.
Nibha/ (Ratnaker Bhengra, J.)