Aayush Rawat vs State Of Jharkhand And Others

Anil Kumar Choudhary, J

Heard the parties.

Apprehending his arrest in connection with Deoghar Mahila P.S. Case No.46 of 2022 instituted under Sections 341, 323, 504, 498-A, 377 and 34 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner being the husband of the opposite party No.2, treated the opposite party No.2 with cruelty in connection with demand of dowry. It is submitted that the allegations against the petitioner are all false and general and omnibus in nature. It is further submitted that because of marital discord between the parties, this false case has been foisted against the petitioner. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to pay Rs.2,00,000/- without prejudice to his defence in this case in favour of the opposite party No.2 of this case subject to final decision of the case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned Addl.P.P appearing for the State being assisted by the learned counsel for the opposite party No.2 oppose the prayer for anticipatory bail of the petitioner.

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within eight weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing a demand draft of Rs.2,00,000/- without prejudice to his defence in this case drawn in favour of the opposite party No.2 of this case and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Deoghar in connection with Deoghar Mahila P.S. Case No.46 of 2022 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

In case the petitioner deposits the said demand draft, the court below is directed to issue notice to the opposite party No.2 of this case and on her proper identification, the court below shall handover the same to her forthwith.

In case the petitioner pays Rs.2,00,000/- to the opposite party No.2 of this case, the same shall be adjusted towards maintenance, if any or full and final settlement, if any, between the parties.