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Judgment
18 paragraphs · 333 wordsHeard the parties through Video Conferencing.
The petitioner has been made accused in connection with Dhanwar P.S. case no. 228 of 2016 (G.R. No. 2666 of 2016) instituted under sections
304B/34 of the Indian Penal Code.
Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the
present.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner caused death of his wife. It is then
submitted by learned counsel for the petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the
petitioner that the co-accused father of the petitioner faced the trial and vide the judgment dated 03.10.2018 passed in Sessions Trial No. 20 of 2018,
the father of the petitioner has been acquitted consequent upon the informant who was examined as P.W.3 in that case deposing in the said trial that
the deceased died by falling down into the well while taking bath and not supporting the case of the prosecution. It is further submitted by learned
counsel for the petitioner that the petitioner has been in jail custody since 13.11.2019 and the petitioner is ready and willing to co-operate with the trial
of the case, hence, the petitioner may be released on regular bail.
Learned Addl. P.P. opposes the prayer for regular bail of the petitioner.
Considering the facts of the case, 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 Additional Sessions Judge-II, Giridih in connection Dhanwar P.S.
case no. 228 of 2016 (G.R. No. 2666 of 2016) with the condition that he will co-operate with the trial of the case.