DHIRAJ TIWARY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is an accused in a case registered under Sections 304B and 34 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged in the first information report. The petitioner is brother-in-law (Bhaisur) of the deceased. So far as the wife of the petitioner, namely, Pushpa Tiwary @ Pushpa Devi is concerned, she has already been granted regular bail by a Co-ordinate Bench of this Court vide order dated 9th May, 2016 in B.A. No.3964 of 2016. Learned counsel further submits that there is no progress in trial. The petitioner is in judicial custody since 5th September, 2014 and, therefore, his prayer for regular bail may be considered sympathetically.