CHETLAL MAHTO AND ORS. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellants and learned counsel appearing for the State on an Interlocutory Application bearing I.A. No. 4514 of 2014 filed on behalf of the appellant No. 2 -Maheshwari Devi, wherein prayer has been made to admit her on bail, during pendency of the appeal. Learned counsel appearing for the appellant submits that earlier the prayer for bail of this appellant and other co -convicts had been rejected by this Court on 29.09.2010, taking into account the gravity of the offence, but at the same time, liberty was granted to the appellant to renew the prayer for bail after completion of three years in custody after the impugned judgment.

(2.) LEARNED counsel appearing for the appellant further submits that the appellant, happened to be the mother -in -law of the deceased and that though the evidences are there that this appellant and other co -convicts subjected the deceased to torture, on account of non -fulfillment of the demand of the dowry, but this appellant, being the mother -in -law of the deceased, has nothing to do with the demand, allegedly made by the co -convicts and that the appellant had little concern with the affairs of the wife and husband and that the appellant has already completed four years in custody after the judgment and further the appellant has already served sentence for more than five years.

(3.) REGARD being had to the facts and circumstances of the case, during pendency of the appeal, the appellant No. 2 -Maheshwari Devi is directed to be released on bail, on furnishing bail bond of Rs. 10,000/ - (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Addl. Sessions Judge, Fast Track Court -II, Chatra, in connection with Sessions Trial No. 67 of 2006. I.A. No. 4514 of 2014 stands disposed of.