MD PARVEZ Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Lower Bazar P. S. Case No. 157 of 2010 for the offences alleged under Sections 304(B)/34 of the I.P.C.

(3.) There was allegation against the husband and in-laws of the daughter of the informant for committing the dowry death of Ghazala Masood who was the daughter of the informant Masud Alam. Learned counsel for the petitioner submits that petitioner is the brother-in-law of the deceased and all of the accused persons i.e., mother-in-law, father-in-law and the husband faced trial in Sessions Trial Case No. 602 of 2010 before the Additional Judicial Commissioner, F. T. C. VIII, Ranchi and by the judgmentdated 28.2.2011, all the co-accused persons have been acquitted after trial. The learned counsel for the petitioner accordingly, prayed for anticipatory bail.