Bhukant Kumar Singh vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties.

Apprehending his arrest in connection with Meharma P.S. Case No.70 of 2024 instituted under Sections 323/341/498A/504/506 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.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner being the husband of the informant treated her with cruelty in connection with demand of dowry. It is submitted that the allegation against the petitioner is false. It is next submitted that petitioner is a Hindu by religion and no marriage as per the Hindu Rites and Customs has been solemnized between the parties. It is then submitted that the present FIR has been registered on the basis of the complaint case. It is then submitted that the petitioner is a Senior Goods Train Manager of Indian Railway and the case has been instituted to harass him. It is further submitted that the petitioner undertakes that he will not annoy or disturb the informant in any manner during the pendency of the case. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned Addl.P.P appearing for the State opposes 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 six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.50,000/- as cash security 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 Judicial Magistrate-1st Class, Godda in connection with Meharma P.S. Case No.70 of 2024 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 he will not to annoy or disturb the informant in any manner during the pendency of the case and further conditions as laid down under Section 482 (2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.