- (1.) Heard learned counsel for the parties. Petitioners are accused in a case registered under Sections 147, 148, 341, 323, 494, 379, 498-A, 504, 427, 420 & 109/34 of the Indian Penal Code. It is alleged that Savita Devi was subjected to torture by petitioners for want of dowry. The husband has arranged his second marriage with one Malti Devi and hence this complaint.
(2.) It is submitted that the matter has been settled between the parties and in view of decision taken in panchayti and considering that fact other accused persons have been granted bail vide A.B.A. No.1215 of 2011 dated 19.5.2011. These petitioners are parents and brother of alleged second wife Malti Devi. Learned counsel for the State opposed the prayer for bail. Nobody appears on behalf of complainant.
(3.) Considering the fact that other accused persons have been granted bail, above named petitioners are directed to surrender in the Court below within three weeks from the date of this order and on such surrender or in the event of their arrest they shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Smt. N. Ashri, learned Judicial Magistrate, 1st Class, Koderma in connection with C.P. Case No.312 of 2009 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.;