Dr. Abhay Prakash vs The State of Jharkhand

Heard learned counsel for the petitioners and learned counsel for the State.

The petitioners are accused in a case registered for the offences punishable under Sections 498-A, 341, 323, 504, 506 of IPC and Section 3 / 4 of the Dowry Prohibition Act.

Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and have not committed any offence as alleged in the present F.I.R. It is submitted that the informant has an evil eye on the retirement benefits of the petitioners and at many times she had demanded money from the petitioners failing which, she has falsely implicated the petitioners in false case and thereafter on 10.09.2015, the father, brother and sister of the informant came to the Sasural of the informant and they started quarreling with the petitioners and his family members and thereafter, they took back the informant and her all belongings. On the above pleadings, the petitioners named above, may be granted anticipatory bail.

Learned A.P.P. opposes the prayer for bail of the petitioners. Considering the fact and circumstances of the case, the above named petitioners in the event of their arrest or surrender before the Court below, shall be enlarged on bail, on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Ramgarh, in connection with Patratu (Barkakana) P.S. Case No. 318 of 2016 corresponding to G.R. No. 1324 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.