Yogendra Rai vs The State Of Bihar
2021 Latest Caselaw 1161 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.31654 of 2020
             Arising Out of PS. Case No.-171 Year-2020 Thana- MANER District- Patna
     ======================================================

1. Yogendra Rai, aged about 70 years old, Male, S/o Bira Rai,

2. Leela Devi, aged about 60 years old, Female, W/o Yogendra Rai,

3. Jata Rai, aged about 18 years old, Male, S/o Yogendra Rai,

4. Lalan Rai, aged about 33 years old, Male, S/o Yogendra Rai,

5. Sushma Kumari, aged about 19 years old, Female, D/o Yogendra Rai,

6. Raju Kumar @ Raju Rai, aged about 30 years old, Male, S/o Yogendra Rai,

7. Guddu Kumar, aged about 15 years old, Male, S/o Jitendra Rai, All resident of Village- Hulasi Tola, P.S.-Maner, District-Patna.

... ... Petitioner/s

Versus

The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Prabhakar Singh, Advocate For the State : Mr. Shailendra Kumar Singh, APP For the Informant : Mr. Chandan Kumar Verma, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 26-02-2021

Heard Mr. Prabhakar Singh, learned counsel for the

petitioners; Mr. Shailendra Kumar Singh learned Additional

Public Prosecutor (hereinafter referred to as the 'APP') for the

State and Mr. Chandan Kumar Verma, learned counsel for the

informant.

2. Learned counsel for the petitioners submitted that

the petitioner no.1, Yogendra Rai, has been arrested and thus, he

may be permitted to withdraw the same on his behalf.

Accordingly, the application on behalf of petitioner no. 1, Patna High Court CR. MISC. No.31654 of 2020 dt.26-02-2021

Yogendra Rai, stands disposed off as withdrawn and is restricted

to only petitioners no. 2 to 7.

3. The petitioners no. 2 to 7 apprehend arrest in

connection with Maner PS Case No. 17 of 2020 dated

25.03.2020, instituted under Sections 304-B of the Indian Penal

Code and 3/4 of the Dowry Prohibition Act, 1961.

4. The allegation against the petitioners, who are

relatives of the husband of the deceased daughter of the

informant, is of killing her.

5. Learned counsel for the petitioners no. 2 to 7

submitted that they are relatives of the husband of the deceased

and have no role in her death as two years prior to the incident,

there was partition by metes and bounds between the parties and

the deceased and her husband were living

separately/independently. Learned counsel submitted that even

otherwise, they have no role in the relationship between the

husband and the deceased. It was submitted that the petitioner

no. 2 is the mother-in-law of the deceased; petitioners no. 3, 4

and 6 are the sons of petitioner no. 2 and brothers of the

husband of the deceased; petitioner no. 5 is daughter of the

petitioner no.2 and sister of the husband of the deceased,

whereas, petitioner no. 7 is the cousin brother of husband of the Patna High Court CR. MISC. No.31654 of 2020 dt.26-02-2021

deceased and, thus, only because of the relationship they have

been made accused.

6. Learned APP, from the case diary, submitted that

the postmortem discloses ligature on the neck and the death has

been caused due to asphyxia caused by strangulation.

7. Learned counsel for the informant submitted that

the partition is sham and collusive. However, on a query of the

Court that the same has been signed amongst others by the

PACS Chairman, Up-Mukhiya, Up-Sarpanch besides others and

the reason why they would risk themselves to wrongly save the

petitioners, learned counsel did not have any reply.

8. Having considered the facts and circumstances of

the case and submissions of learned counsel for the parties, in

the event of arrest or surrender before the Court below within

four weeks from today, the petitioners no. 3 (Jata Rai), 4 (Lalan

Rai), 5 (Sushma Kumari), 6 (Raju Kumar @ Raju Rai) and 7

(Guddu Kumar) be released on bail upon furnishing bail bonds

of Rs.25,000/- (twenty five thousand) each with two sureties of

the like amount each to the satisfaction of the Judicial

Magistrate, 1st Class, Danapur, Patna, in Maner PS Case No.171

of 2020, subject to the conditions laid down in Section 438(2) of

the Code of Criminal Procedure, 1973, and further (i) that one Patna High Court CR. MISC. No.31654 of 2020 dt.26-02-2021

of the bailors shall be a close relative of the petitioners, (ii) that

the petitioners shall cooperate with the

Court/police/prosecution. Failure to cooperate shall lead to

cancellation of their bail bonds.

9. The prayer for pre-arrest bail of petitioner no. 2,

Leela Devi is dismissed.

10. The application stands disposed off in the

aforementioned terms.

11. However, if the petitioner no. 2 surrenders before

the Court below and prays for bail within four weeks from

today, the same shall be considered, on its own merit, in

accordance with law, without being prejudiced by the present

order.

(Ahsanuddin Amanullah, J)

J. Alam/-

AFR/NAFR U T