RESHMI KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioners are accused for the offences punishable under Sections 302/304-B/341/342/307/498-A/34 of the Indian Penal Code and Sections 3/4 of Dowry Prohibition Act, in connection with S.T. No. 43 of 2019, pending in the court of the learned Additional Sessions Judge-I, Hazaribagh.

(3.) The learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and have not committed any offence as alleged in the F.I.R. The petitioner no. 1 is the mother-in-law and the petitioner no. 2 is the husband of the informant/deceased. The fardbeyan of the informant/deceased would itself suggest that there is a general and omnibus allegation against the accused persons. Out of 12 chargesheet witnesses, 9 witnesses including the mother and father of the victim and other independent witnesses have been examined and they have not supported the case of the prosecution and have been declared hostile. As such, the petitioners may be given the privilege of regular bail.