AI Structured Summary
Not yet generated for this judgment
Judgment
Case-diary has been received in this case.
Heard the learned counsels appearing for the parties and perused the documents on record.
Petitioner has been made an accused in Haidernagar P.S. Case No.54 of 2016 which was registered for the offences under Sections 304B / 34 I.P.C and Sections 3 / 4 of Dowry Prohibition Act.
The petitioner is the brother of father-in-law of the deceased-Rinku Devi. He claims that he is residing separately from family of the deceased. He is in judicial custody since 21.02.2017 and a charge-sheet has been submitted in this case.
Mr. Mukesh Kumar, the learned APP opposing the prayer for grant of bail submits that there was 90% burn injury on the dead body.
Having regard to the facts and circumstances of the case, the petitioner namely, Rama Yadav is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Palamu in connection with Haidernagar P.S. Case No. 54 of 2016, corresponding to G.R. No.1602 of 2016 with the following conditions:
(i) he shall remain physically present in the trial Court regularly, and
(ii) he shall not change his residence without permission of the Court.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.