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Meena Devi and Another vs State of Jharkhand

Jharkhand High Court · Decided on 28 February 2013 · Citation: (2013) 3 AJR 85

HON’BLE JUDGES
Dhrub Narayan Upadhyay, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 201, 302, 34
CASE NUMBER
B.A. No. 321 of 2013
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Judgment

4 paragraphs · 180 words

Dhrub Narayan Upadhyay, J.—Heard the learned counsel for the petitioners and the learned counsel for the State. There is allegation against these petitioners that they set the deceased on fire.

2.

It is submitted that no villager has supported the prosecution case. There is no eyewitness to the occurrence. Only on the basis of suspicion raised by the informant, these two ladies have been implicated in this case.

3.

Learned counsel for the State has opposed the prayer.

4.

Admittedly, there is no direct evidence on record to connect the petitioners with the offence alleged. Considering above aspects of the matter coupled with the fact that both the petitioners are ladies, they are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned Addl. Sessions Judge IV, Dhanbad, in connection with S.T. No. 324 of 2012 arising out of Rajganj PS case No. 34 of 2012 for the offence registered under Sections 302/ 201/ 34 of the Indian Penal Code.