AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
18 paragraphs · 359 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks after the
lockdown period is over.
In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
The petitioner has moved this Court for grant of privilege of regular bail in connection with Jamua P.S. Case No.231 of 2016 registered under sections
304B/34 of the Indian Penal Code.
The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed the dowry death of the
deceased-Renu Choudhary (Devi). It is further submitted that the allegations against the petitioner are all false and the general and omnibus in nature.
It is next submitted that the petitioner has been in custody since 29.08.2020 as has been mentioned in paragraph no. 12 of the bail application. It is then
submitted that the petitioner was earlier granted anticipatory bail vide order dated 12.10.2018 in A.B.A. No.5197 of 2017 upon her undertaking to pay
ad interim victim compensation of Rs.1,20,000/- to the informant but the petitioner could not arrange the said money. It is also submitted that the co-
accused persons have already been admitted to bail by a coordinate Bench of this Court vide orders dated 10.01.2020 and 15.07.2019 in B.A.
Nos.11830 and 3682 of 2019 respectively. It is lastly submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is
submitted that the petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to
enlarge the above named petitioner on bail. Accordingly, 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 J.M., Giridih, in connection with Jamua P.S. Case
No.231 of 2016 with the condition that she will cooperate with the trial of the case.