Alok Singh, J. - (1.) PRESENT application is moved seeking regular bail in connection with Mohanpur P.S. Case No. 256 of 2012 corresponding to G.R. No. 959 of 2012 registered under Sections 498A/ 34 of the Indian Penal Code and Sections 3/ 5 of the Dowry Prohibition Act. Learned counsel for the petitioner submits that the petitioner is the father -in -law of the complainant/informant and he is sixty years' old and is in judicial custody w.e.f. 15.08.2012. He further states that F.I.R. is registered under Sections 498A/ 34 of the Indian Penal Code and Sections 3/ 5 of the Dowry Prohibition Act. He further argues that the petitioner has been falsely implicated in the present case, with a view, to harass and blackmail him.
(2.) HON 'ble Apex Court in the case of State of Kerala Vs. Md. Raneef reported in : (2011) 1 SCC 784 has observed as under: 15. In deciding bail applications an important factor which should certainly be taken into consideration by the court is the delay in concluding the trial. Often this takes several years, and if the accused is denied bail but is ultimately acquitted, who will restore so many years of his life spent in custody... Considering the totality of the facts and circumstances of the case, I direct that let the petitioner be released on bail on furnishing personal bond and two sureties of Rs. 10,000/ - each to the satisfaction of Sri S.B. Ojha, J.M., Deoghar, or his successor, in connection with Mohanpur P.S. Case No. 256 of 2012 corresponding to G.R. No. 959 of 2012.;