D.N. Upadhyay, J. - (1.) HEARD learned Counsel for the parties.
(2.) PETITIONER is accused in a case registered under Section 304 -B/34 of the Indian Penal Code in connection with Itkhori P.S. Case No. 58 of 2010, corresponding to G.R. Case No. 624 of 2010 which is pending in the Court of learned Chief Judicial Magistrate, Chatra. It reveals from the First Information Report that Chanchala Devi, who was married with the Petitioner, was found dead in her matrimonial home. The informant, after receiving information reached to the place during night at 1.00 a.m. and he found the dead body lying in the courtyard of the house but neither the husband nor the in -laws of the deceased were present in the house. It is also alleged that the demand of motorcycle and other articles were made by the accused for which the deceased was subjected to torture during her life time.
(3.) IT is submitted that the Petitioner is in jail custody since more than one year and other co -accused namely Vishnu Devi, mother -in -law has been granted bail by a Bench of this Court vide B.A. No. 7456 of 2010. As a matter of fact the deceased had fallen into the well and the Petitioner is not responsible for her death.;