Deepak Kumar @ Deepak Kumar Vishwakarma @ Deepak Kumar @ Deepak Vishwakarma vs State Of Jharkhand

Ananda Sen, J.

Heard the parties.

This anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest for offences under Sections 306/34 IPC.

Learned A.P.P. representing the State opposes the prayer for anticipatory bail.

After going through the records and hearing the parties, I find that admittedly the daughter of the informant had committed suicide at her in-laws’ house. The only material against the petitioner is that the deceased was in talking terms with this petitioner, who is the neighbor of the informant.

Considering the aforesaid material, I am of the opinion that prima facie there is nothing to suggest that the petitioner has instigated the daughter of the informant to commit suicide. Thus, I am inclined to grant anticipatory bail to this petitioner.

Accordingly, this  Anticipatory Bail  Application  stands allowed. The petitioner, above named, is directed to surrender before the learned court below within four weeks from the date of receipt of copy of this order and on the event of his surrender or arrest, he shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand), with two sureties of the like amount each, to the satisfaction of learned J.M. 1st Class at Hazaribag, in connection with Barkatha P.S. Case No.102 of 2023, subject to the condition that one of the bailers should be a close relative of the petitioner and other should be a resident of State of Jharkhand, having sufficient landed property in his name or in the name of his ancestors in which he is having share and to that effect, he has to file an affidavit before the Trial Court indicating his share in the property.