VINITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the counsels. The petitioner is an accused in this case for the offence registered under Sec. 341, 323, 500, 504, 306 & 34 of the IPC.

(2.) The learned senior counsel for the petitioner has submitted that there was some bickering between the members of both the family but the petitioner never assaulted the victim girl. The post-mortem report reveals that there was no external or internal injury of any assault on the whole body. Only ligature mark was found due to suicidal hanging for which the petitioner cannot be blamed. The learned counsel has further submitted that the petitioner had never abetted the daughter of the informant to commit suicide nor she has alleged for stealing money and that the daughter of the informant committed suicide due to her own accord. The learned counsel has further submitted that the girl was short-tempered and due to her own internal family dispute the victim girl committed suicide. The learned counsel has further submitted that the co-accused, namely, Manita Devi has been granted bail by this Court in B.A. No. 7661 of 2023 vide order dtd. 6/9/2023, therefore, seeks parity. Moreover, the petitioner is in custody since 8/5/2023. Therefore, the petitioner may be granted privilege of bail. Learned counsel for the State has vehemently opposed the bail application of the petitioner but does not dispute the cited bail order.

(3.) Having gone through the records of the case and arguments in the facts and circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs.15,000.00 (Rupees Fifteen Thousand only) with two sureties of the like amount each to the satisfaction of the learned ACJM at Latehar, in connection with Chandwa PS Case No. 104 of 2023, subject to the conditions that the petitioner will submit self-attested photocopy of her Aadhaar Card and also submit her mobile number before the learned Court below which she will always keep active and will not change it during pendency of this case without prior permission of the Court.