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The Supreme Court has asked the Director-General of Police of Bihar and the Registrar General of Patna High Court an explanation on why it took 21 years to arrest a man who was a suspect in a dowry death case. FIR was lodged on 2nd February 1999 by the departed woman’s brother claiming that the husband and his family used to harass her for dowry. He said that the funeral rituals were completed by the husband and his family without informing the wife’s side of the family. After ten years, a charge sheet was filed in the case against all accused mentioned in the FIR. The final report states that necessary evidence has been made available against all the accused named in the FIR.
Earlier, the High court dismissed his pre-bail appeal. It was stated that the case diary quoted on finding a very fatal substance in the viscera examination of the lady. On June 7, 2020, the suspect was arrested. His bail appeals were dismissed by Sessions Court and High Court.
While hearing the plea filed by the husband, the three-judge Bench of comprising Justice N. V. Ramana, Justice Surya Kant, and Justice Aniruddha Bose said that the deliberate delay in managing the investigation and hearing of the suspect is extremely upsetting for which the reasons are unclear. The court found it quite ‘quite alarming’ that no legal actions were taken by the police against the suspect. The evidence placed on the records showed a dreadful state of affairs.
The court while terminating the bail appeal issued notice to the Director-General of Police of Bihar and the Registrar General of Patna High Court. The court ordered them to present a report about the details of the case along with the reasons behind such an unreasonable delay.
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