ANIL KUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD Mr. Arun Kochar, learned Counsel for the applicant and Mr. Ranbir Singh, Government Advocate for the State.

(2.) A case in Crime No. 96/2000 has been registered by Pandariya Police for the of offences punishable under Sections 304B, 201 read with Section 34 and Section 498A of I.P.C. against the applicant who is husband of deceased Narayani and against the other accused namely Rama Devi, mother of the applicant and Sanju, brother of the applicant.

(3.) IN the circumstances, the applicant has to be released on bail. Accordingly, the petition is allowed. The applicant is directed to be released on bail on his executing a bond in sum of Rs. 10,000/ - with two sureties for the like sum to the satisfaction of the Trial Court.