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Judgment
18 paragraphs · 370 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks after the
lockdown period is over.
In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
The petitioner has moved this Court for grant of bail in connection with Gamharia P.S. Case No.19 of 2020 (G.R. No.375 of 2020) registered under
sections 304B of the Indian Penal Code.
The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has abetted the commission of suicide of his
wife. It is further submitted that the allegations against the petitioner are all false and though the FIR has been registered for the offence punishable
under Section 304B of Indian Penal Code but after investigation police submitted charge sheet having committed the offence punishable under Section
306 of Indian Penal Code. It is then submitted that the independent witness whose statement is appearing in paragraph no.62 of the case diary has
categorically stated that the deceased was carrying suspicion about the illicit relationship between the petitioner and is sister-in- law (Bhabhi) and
because of that, she committed suicide. It is next submitted that the petitioner has been in custody since 15.030.2020 as has been mentioned in
paragraph no. 8 of the bail application and charge sheet has been submitted in this case. It is lastly submitted that the petitioner undertakes to
cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to
enlarge the above named petitioner on bail. Accordingly, 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 C.J.M., Seraikella, in connection with Gamharia P.S.
Case No.19 of 2020 (G.R. No.375 of 2020) with the condition that the petitioner will cooperate with the trial of the case.