Asma Khatoon @ Asma Begam vs State Of Jharkhand

The matter is taken up through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by

the stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

Apprehending her arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Marafari P.S. Case No.72 of

2020 registered under sections 323/ 325/341/379/307/34 of the Indian Penal Code.

The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of common intention with

the co-accused persons attempted to murder Belal Ansari and snatched the gold chain of the informant. It is, further, submitted that the allegation

against the petitioner are all false and the injury sustained by the victim is simple in nature. It is then submitted that the petitioner is ready and willing to

pay Rs. 5000/- as ad interim victim compensation to the informant without prejudice to her defence in this case and undertakes to cooperate with the

investigation of the case and also undertakes that she will not annoy or disturb the informant in any manner during the pendency of the case. Hence, it

is submitted that the petitioner be given the privilege of anticipatory bail. Considering the submissions of the learned counsel for the petitioner 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 her arrest or surrender within a period of six weeks from the date of this order, she shall be released on bail on depositing a demand draft

of Rs. 5000/- as ad interim victim compensation in favour of informant and 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 S.D.J.M., Bokaro, in connection with Marafari P.S. Case No.72 of 2020 with

the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by

him and will furnish her mobile number and a copy of her Aadhar Card in the court below with the undertaking that she will not change her mobile

number during the pendency of the case with further condition that she will not annoy or disturb the informant in any manner during the pendency of

the case subject to the conditions laid down under section 438 (2) Cr. P.C.

In case, the petitioner deposits the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over

the said demand draft to her, after proper identification.