Arjun Ram vs State of Jharkhand

Heard the parties through video conferencing. Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Tandwa P.S. Case No.113 of 2020 registered under sections 498A/323/302 of the Indian Penal Code.

The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed the murder of his wife. It is further submitted that the allegations against the petitioner are all false and police has recorded the fardbeyan of the deceased wife of the petitioner before her death while she was treated in a hospital at Ranchi of burn injuries. It is then submitted that the deceased has categorically stated that because of some difference between the petitioner and the deceased, consequent upon the deceased going to her paternal house, the petitioner assaulted the deceased thereafter, the deceased was going to commit suicide by jumping in a well but the petitioner pulled her out and again abused and assaulted her inside the house and thereafter the deceased herself poured kerosene oil and set herself on fire to self-immolate herself which resulted in her sustaining burn injury leading to her death. It is next submitted that in the FIR itself, it has been mentioned that the petitioner brought the deceased to Ranchi and get her admitted in the hospital for her treatment. It is then submitted that the petitioner is ready and willing to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.

Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of six weeks from the date of this order, he shall be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Chatra, in connection with Tandwa P.S. Case No.113 of 2020 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 will furnish his mobile number and a copy of his Aadhar Card in the court below with the 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.