Awadhesh Singh Dhanuk @ Awadhesh Dhanuk Vs The State of Jharkhand

Heard the learned counsel for the parties.

The petitioner is an accused in a case registered under Sections 304-B/34 of the Indian Penal Code, in connection with Jasidih P.S. Case No. 132 of 2016, corresponding to G.R. No. 931 of 2016, pending in the court of the learned Chief Judicial Magistrate, Deoghar.

The learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged in the F.I.R. The petitioner is the father-in-law of the deceased. On perusal of the written report of the informant, it will appear that there is general and omnibus allegation against all the accused persons including the petitioner. The petitioner is an old ailing person. He is in judicial custody since 19.06.2016 and, therefore, he may be given the privilege of regular bail.

The learned A.P.P. as well as the learned counsel for the informant while opposing the petitioner''s prayer for bail submit that the petitioner is the father-in-law of the deceased. He along with his family members used to torture the deceased for demand of dowry. The post-mortem report of the deceased would clearly suggest that it is not a case of drowning as several ante-mortem injuries were found on the body of the deceased. No water has been found in her stomach during the autopsy conducted by the doctor. Moreover, the deceased was pregnant. In that view of the matter, the petitioner may not be given the privilege of regular bail.

Considering the facts and circumstances of the case, I am not inclined to enlarge the petitioner on bail and, hence, the bail application of the petitioner is hereby dismissed.