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Judgment
Prashant Kumar Mishra, ACJ
Heard.
These are the two bail applications filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No.420/2017, registered at Police Station Palari, District Balodabazar- Bhatapara (CG) for the offence punishable under Sections 147, 302/149 of IPC.
Having considered the nature of allegations against applicant- Manoj Chaturvedi, husband of deceased-Bangla Bai, to the effect that at the time when co-accused Pitambar put the deceased on fire, applicant -Manoj Chaturvedi was present over there but did not make any effort to douse the fire, this Court is not inclined to released applicant -Manoj Chaturvedi on bail.
Accordingly, the bail application (MCRC No.10026 of 2018) is dismissed.
In so far as applicant Kumari Dashoda @ Yashoda in MCRC No.10032 of 2018 is concerned, witness Dhanesh Giri would state that Kumari Dashoda had made efforts to douse the fire.
Therefore, considering the fact that applicant Kumari Dashoda @ Yashoda is a lady and is in jail since 25.4.2018 and the role ascribed to her at the time of commission of crime, this Court is inclined to release applicant -Kumari Dashoda @ Yashoda on regular bail.
Accordingly, the application (MCRC No.10032 of 2018) is MCRC No. 10026 of 2018 & MCRC No.10032 of 2018 allowed and applicant - Kumari Dashoda @ Yashoda is directed to be released on bail on her executing a personal bond for a sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial Court. She is directed to appear before the trial Court on each and every date given by the said Court.
Consequently, MCRC No.10026 of 2018 is dismissed and MCRC No.10032 of 2018 is allowed.
Certified copy as per rules.