LAWS(CHH)-2003-2-18

TIJRAM YADAV Vs. STATE OF CHHATTISGARH

Decided On February 27, 2003
Tijram Yadav Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) HEARD both the counsel.

(2.) The applicant is the husband of deceased Girija Bai. The case of the prosecution is that the marriage of applicant with the deceased took place three year prior to the date of the offence. The date of offence is 12/05/ 2002. The case of the prosecution is that Girija Bai (since deceased) committed suicide by pouring kerosene on her body and setting herself on fire. It is stated that on 11/07/2001 a report was filed by the deceased before the Manila Paramarsha Kendra stating that the applicant and other accused persons were harassing her and ill -treating her demanding dowry and the parties were called. The applicant has given an undertaking that he would not harass the deceased and thereafter the incident took place.

(3.) Having regard to the facts and circumstances of the case, I am of the opinion that it is a fit case to admit the applicant to bail. Accordingly, the petition is allowed. Applicant Tijram Yadav is directed to be released on bail on his executing a bond in sum of Rs. 5,000/ - (Rupees Five Thousand Only) with two sureties for the like sum to the satisfaction of the concerned Magistrate for his appearance before the said court/trial Court, or as and where so directed.