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Judgment
Anil Kumar Choudhary, J
Heard the parties.
Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Chas P.S. Case No.292 of 2023 registered under sections 504/506/379/498A/313/34 of the Indian Penal Code and under Section 3/4 of D.P. Act.
The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioner no.1 being the brother-in-law (Nandosi) and petitioner no.2 being the sister-in-law (Nanad) have treated the informant with cruelty in connection with demand of dowry. It is further submitted that the allegations against the petitioners are all false and the main allegation is against the husband of the informant. It is then submitted that the petitioners undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.
Learned Addl. P.P. and the learned counsel for the informant 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 petitioners be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of six weeks from the date of this order, they shall be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., Bokaro, in connection with Chas P.S. Case No.292 of 2023 with the condition that the petitioners will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish their mobile numbers and a copy of their Aadhar Cards in the court below with the undertaking that they will not change their mobile numbers during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C.