Chandrashekhar Mishra And Ors vs State Of Jharkhand

The matter is taken up through video conferencing. No one turns up on behalf of the parties.

Apprehending their arrest in connection with Mahila P.S. Case No.14 of 2020 instituted under Sections 498-A, 354, 504, 323/34 of the Indian Penal

Code and Section 3/4 of the Dowry Prohibition Act, the petitioners have moved this Court for grant of privileges of anticipatory bail.

Perusal of the record reveals that the petitioners are respectively the father-in-law, mother-in-law, brother-in-law, sister-in-law and brother-in-law

(Nandosi) of the informant and the allegation against the petitioners is that they have treated the informant with cruelty in connection with demand of

dowry. It has been averred in the instant anticipatory bail application that the allegation against the petitioners is false and general and omnibus in

nature. It has been next averred that the main allegation is against the husband of the informant. It has been further averred in para-19 of the instant

bail application that the petitioners are ready and willing to abide by any terms and conditions imposed upon them by this Court.

Considering the facts of the case, I am inclined to grant privileges of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to

surrender in the Court of learned J.M.- 1st Class, Bokaro within six weeks from today and in the event of their arrest or surrendering, they will be

enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount each to the satisfaction of

learned J.M.- 1st Class, Bokaro in connection with Mahila P.S. Case No.14 of 2020 with the condition that they will co-operate with the investigation

of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhar

Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down

under Section 438(2) of the Code of Criminal Procedure.