Sanjeev Kumar Singh @ Sanjeev Kumar vs The State of Jharkhand

R.R. Prasad, J.—Heard learned Counsel appearing for the Petitioner and learned A.P.P. appearing for the State.

The Petitioner is an accused in a case instituted under Sections 304B/34 of Indian Penal Code.

Learned Counsel appearing for the Petitioner submits that the Petitioner, being the husband, and also the other accused persons including father-in-law, mother-in-law and married Nanad have been made accused in a case of dowry death, as the deceased was found burn to death in the house but in course of investigation, it has come that the Petitioner was not in the house on the day of occurrence, rather he was on duty at Ranchi and similarly the father-in-law was also not there and only the mother-in-law of the deceased was there in the house on the day of occurrence and that it has also come that the deceased had bolted the doors from inside and put herself on fire for the reason that Bidai was not given when her brother had come to take Bidai and as such, the Petitioner cannot be said to have committed offence of dowry death.

Regard being had to the facts and circumstances of the case, the above-named Petitioner is directed to be released on bail on furnishing bail bond of Rs. 10000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Hazaribagh in connection with Sadar (Hazaribagh) P.S. Case No. 598 of 2010 arising out of G.R. No. 2665 of 2010.