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Judgment
5 paragraphs · 197 wordsD.N. Upadhyay, J.—Heard the learned counsel for the petitioners and the learned counsel for the State. Petitioner is accused in connection with Sadar Mufassil P.S. case No. 65 of 2013 pending in the court of learned CJM, Hazaribagh.
It reveals from the FIR that the deceased was subjected to torture and treated with cruelty for want of more dowry during her life time and lastly, she has been done to death within three years of her marriage.
It is submitted that the petitioners have no concern with the husband of the deceased and they are living separately which is apparent from the certificate (Annexure 2) given by the Mukhiya of the village. They have nothing to do with the demand of dowry or torture committed on the deceased.
Learned counsel for the State has opposed the prayer.
Since there is allegation that the deceased was subjected to torture for want of more dowry and she died in her matrimonial home otherwise than under normal circumstances, within three years of marriage, I do not feel inclined to grant them bail. Considering above aspects of the matter, prayer for bail of the petitioners is rejected.