KAMLA DEVI AND Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioners are accused in the case registered for the offence under Section 304(B) of the Indian Penal Code.

(2.) LEARNED Counsel for the Petitioners submitted that the Petitioners have been falsely implicated in the case; Petitioner No. 1 is the mother -in -law, aged more than 70 years and the Petitioner No. 2 is the younger brother -in -law(Dewar) of the deceased; the deceased died due to drowning; the allegations are concocted in order to implicate the Petitioners in the case with ulterior malafide motive; there is general and omnibus allegation against the Petitioners; there is no specific allegation of any overt act against the Petitioners; co -accused -Tejo Mahto who is father -in -law of the deceased has been granted bail by learned court below; Petitioner are local permanent residents; there is no chance of their absconding.

(3.) REGARD being had to the facts and circumstances of the case, the above named Petitioners are directed to be released on bail on furnishing bail bond of Rs. 10,000/ -(ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Giridih in connection with Gawan P.S. case No. 81 of 2010, corresponding to G.R. No. 2087 of 2010.