Chandan Rana vs State Of Jharkhand And Ors

Heard the parties through video conferencing. Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter

within two weeks after the lockdown is over.

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

present.

Apprehending his arrest in connection with Complaint Case No.1480 of 2019 instituted under Sections 323/379/498- A/504 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 for the petitioner submits that the allegations against the petitioner are all false and general and omnibus in nature. Hence, it is

submitted that the petitioner be given the privileges of anticipatory bail.

Learned A.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

Let notice be issued to O.P. No.2 under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within

two weeks by the petitioner, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.

List this case on 12.01.2021.

Considering the submissions of learned counsels and the facts as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioner

till 12.01.2021. In case of the petitioner being arrested by the police on or before 12.01.2021, he shall be released on bail provisionally on furnishing bail

bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of the officer concerned in connection with

Complaint Case No.1480 of 2019 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.