ARVIND RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) petitioner seeks bail in Dawath P.S. Case No. 101 of 2015 dated 30.10.2015 instituted under Sections 304B and 201/34 of the Indian Penal Code.

(3.) allegation against the petitioner, who is the elder brother of the husband of the deceased, is general and omnibus, along with five other family members, of demand of dowry and a buffalo.