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Ranju Devi @ Manju Devi vs State Of Bihar

Patna High Court · Decided on 9 December 2022 · Citation: (2022) 12 PAT CK 0024

HON’BLE JUDGES
Ahsanuddin Amanullah, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 201, 304B, 328
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous No. 55514 Of 2022
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Judgment

10 paragraphs · 353 words
1.

The matter has been heard through Video Conferencing.

2.

Heard Mr. Manoj Kumar Pandey, learned counsel for the petitioner and Mr. Awadhesh Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the ‘APP’) for the State.

3.

The petitioner who is in custody, seeks bail in connection with Barh P.S. Case No. 165 of 2019 dated 27.06.2022, instituted under Sections 328, 304(B), 201/34 of the Indian Penal Code.

4.

The allegation against the petitioner along with five others is of killing her daughter-in-law.

5.

Learned counsel for the petitioner submitted that there was no occasion for the petitioner, who is the mother-in-law of the deceased, to kill her as there is a three months old infant daughter born to the deceased. It was further submitted that the deceased died due to heart attack and the in-laws also participated in the funeral.

6.

It was submitted that there has been compromise between the parties and similarly situated co-accused against whom there is general and omnibus allegation have been granted bail namely Sita Ram Yadav, her husband, Mangal Yadav, her son and Budhan Yadav, her son-in-law. It was submitted that the petitioner being a lady and not having committed any crime is in custody since 27.06.2022 having no criminal antecedent.

7.

Learned APP did not controvert that the allegation is general and omnibus and identical to the three other co-accused who have been released on bail.

8.

Having considered the submissions of learned counsel for the parties and taking into account that the petitioner being a lady having no criminal antecedent and three similarly situated co-accused have been granted bail, the Court is inclined to allow the prayer for bail.

9.

Accordingly, let the petitioner be released on bail upon furnishing bail bonds of Rs. 25,000/- (twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned A.C.J.M. I, Barh, District- Patna in Barh P.S. Case No. 165 of 2019, subject to the conditions that one of the bailors shall be a close relative of the petitioner.

10.

The application stands disposed of in the aforementioned terms.