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Anil Kumar Sharma vs State of Chhattisgarh

Chhattisgarh High Court · Decided on 12 February 2002 · Citation: (2002) 1 DMC 746

HON’BLE JUDGES
K.H.N. Kuranga, C.J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
RESULT
Allowed
CASE NUMBER
M.Cr.C. No. 2980 of 2001
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Judgment

4 paragraphs · 210 words

K.H.N. Kuranga, C.J.—Heard Mr. Arun Kochar, learned Counsel for the applicant and Mr. Ranbir Singh, Government Advocate for the State.

2.

A case in Crime No. 96/2000 has been registered by Pandariya Police for the of offences punishable under Sections 304B, 201 read with Section 34 and Section 498A of I.P.C. against the applicant who is husband of deceased Narayani and against the other accused namely Rama Devi, mother of the applicant and Sanju, brother of the applicant.

3.

The allegation against all the accused persons is that they have ill-treated the deceased demanding dowry. It is submitted that Hon''ble Supreme Court has released the other accused persons namely Sanju, brother of the applicant and Rama Devi, mother of the applicant by its order dated 8.5.2001 in SLP (Criminal) Nos. 856 and 857 of 2001. The case against the applicant and the case against the other two accused who have already been released on bail are one and the same.

4.

In the circumstances, the applicant has to be released on bail. Accordingly, the petition is allowed. The applicant is directed to be released on bail on his executing a bond in sum of Rs. 10,000/- with two sureties for the like sum to the satisfaction of the Trial Court.