BAIJNATH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the State.

(2.) This is an application for bail in a case registered for the offences punishable under Sections 302 and 201 of the Indian Penal Code. The petitioner is the brother of the husband of the victim lady who is living separately from the husband of the victim lady in a different house and he has nothing to do with him. So far this petitioner is concerned, no specific overt act has been alleged against him. Apart from this similarly situate accused persons have already been enlarged on bail by this Court. In that view of the matter, let the petitioner, Baijnath Mahto, be enlarged on bail on his furnishing a bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the additional Chief Judicial Magistrate, Bermo at Tenughat in Petarpur, P. S. Case no. 53/93.