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Judgment
17 paragraphs · 334 wordsHeard the parties through Video Conferencing.
Learned senior counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by learned senior counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for
the present.
The petitioner has been made accused in connection with Katkamdag P.S. case no. 69 of 2020 instituted under sections 304B/34 of the Indian Penal
Code.
Learned senior counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner has committed dowry death of
his daughter in law- Anita Singh. It is then submitted by learned senior counsel for the petitioner that the allegation against the petitioner is false. It is
further submitted by learned senior counsel for the petitioner that the petitioner has been implicated in this case on the ground that he was pressuring
the deceased to ask her paternal family members to close a case instituted by the sister of the deceased against her husband and there is no allegation
against the petitioner of demand of dowry, hence, no offence under section 304B IPC is attracted in this case. It is further submitted by learned
counsel for the petitioner that the petitioner has been in jail custody since 19.08.2020 as mentioned in paragraph 23 of the bail application and the
petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be released on bail.
Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released on bail on
furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned SDJM,
Hazaribag in connection with Katkamdag P.S. case no. 69 of 2020 subject to the condition that the petitioner will co-operate with the trial of the case.