Aabeddin Ansari vs State Of Jharkhand

The matter is taken up through video conferencing.

No one turns up on behalf of the parties.

The petitioner is directed to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

Apprehending his arrest in connection with Jamtara (Mahila) P.S. Case No.18 of 2020 instituted under Sections 498-A/34 of the Indian Penal Code

and Section 3/4 of the Dowry Prohibition Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

The petitioner is directed to incorporate the name of the informant as opposite party No.2 of the instant anticipatory bail application within one week

after the lockdown is over.

Let notice be issued to O.P. No.2 under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within six

weeks by the petitioner, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.

Perusal of the record reveals that the allegation against the petitioner is that the petitioner treated his wife with cruelty in connection of demand of

dowry. It is further mentioned that the allegations against the petitioner are all false and general and omnibus in nature. It has been averred in the

anticipatory bail application that there is no serious allegation against the petitioner nor there is overt act attributed to him. It is further mentioned that

the petitioner is ready and willing to keep and maintain her with full dignity and honour as his lawful wife hence, the petitioner be given the privileges

of anticipatory bail.

List this case on 05.07.2021.

Considering the aforesaid facts of the case, I am inclined to pass an interim order of anticipatory bail to the petitioner till 05.07.2021. In case of the

petitioner being arrested by the police on or before 05.07.2021, he shall be released on bail provisionally on furnishing bail bond of Rs.25,000/- (Twenty

five thousand) with two sureties of the like amount each to the satisfaction of the officer concerned in connection with Jamtara (Mahila) P.S. Case

No.18 of 2020 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.