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Judgment
5 paragraphs · 253 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with Ramna P.S. Case No. 97 of 2019, registered for the offences punishable under sections 323, 304B, 306, 494, 498A, 504 of the Indian Penal Code and under sections 3/4 of the Dowry Prohibition Act.
The prayer for bail of the petitioner was earlier rejected in B.A. No. 11326 of 2019. The only fresh ground, which has been taken by the learned counsel for the petitioner, is that the charge has been framed under sections 498(A), 494 of IPC and sections 3/4 of the Dowry Prohibition Act. The case was initially registered under sections 323, 304 (B), 306, 494, 498(A) and 504 of the Indian Penal code and sections 3/4 of the Dowry Prohibition Act.
Learned counsel for the State was directed to take instruction with respect to the aforesaid submissions regarding framing of charges made by the learned counsel for the petitioner and today on instruction he submits that in fact what has been stated by the learned counsel for the petitioner is correct. The petitioner appears to be in custody since 01.10.2019.
Regard being had aforesaid facts, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Garhwa, in connection with Ramna P.S. Case No. 97 of 2019.