Bisokha Devi, Dhandra Harijan, Kishan Harijan and Shila Devi vs The State of Jharkhand

Jaya Roy, J.—Heard learned Counsel for the Petitioners and learned Counsel for the State.

Petitioners are apprehending their arrest in connection with the case registered under Sections 366A/34 of the Indian Penal Code.

Learned Counsel for the Petitioners submits that the son of the Petitioner No. 1 has already married with the victim girl and victim girl is living with son of the Petitioner No. 1. He has further submitted that the informant has already compromised the matter out side the Court with the Petitioners and has filed joint compromise petition in the Court of learned District & Sessions Judge, Gooda.

Considering the compromise petition only for granting of anticipatory bail, the Petitioners, above named, are directed to surrender in the court below within a period of one month from today i.e. on 10.08.2011 and in the event of their surrender, the trial Court is directed to release them on bail, on furnishing bail bonds of Rs. 10,000/- (Rs. Ten thousand) each with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Godda in connection with Mahagama P.S. Case No. 26 of 2011 corresponding to G.R. No. 189 of 2011 subject to the condition that one of the bailors will be their close relative and other will be of local resident having immovable property within the jurisdiction of the trial court and also subject to the condition laid down u/s 438(2) of the Code of Criminal Procedure