ANIL KUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD Shri Arun Kochar, learned counsel for the applicant and Shri Ranbir Singh, Government Advocate for the State. A case in Crime No. 96/2000 has been registered by Pctndariya Police for the offences punishable under Sections 304-B, 201 read with Section 34 and Section 498-A 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. The allegation against all the accused persons is that they have illtreated the deceased demanding dowry. It is submitted that HonTble Supreme Court has released the other accused persons namely Sanju, brother of the applicant and Rama Devi. Mother of the applicant by its order dated 8-5-2001 in Special Leave Petition (Criminal) Nos. 856 and 867 of 2001. The case against the applicant and the case against the other two accused who have already been released on bail are one and the same. 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. Application allowed.