Hazra Khatoon @ Hajra Khatoon And Ors vs State Of Jharkhand And Ors

Heard the parties through video conferencing. Apprehending their arrest in connection with Complaint Case No.422 of 2019 instituted under Sections 341, 323, 498-A, 504, 506 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.

Mr. Anurag Kashyap- learned counsel for the petitioners 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 petitioners, the defects pointed out by the stamp reporter are ignored for the present.

Learned counsel appearing for the petitioners submits that the petitioner No.1 is the mother-in-law, petitioner Nos.2 and 3 are the brothers-in-law (Devar), petitioner No.4 is the son from the first wife of the husband of the complainant and petitioner No.5 is the first wife of the husband of the complainant and allegations against the petitioners are all false and general and omnibus in nature. It is further submitted that the main allegation is against the husband of the complainant. It is lastly submitted that the petitioners undertake that they will neither disturb nor annoy the complainant in any manner during the pendency of the case nor will they tamper with the evidence. Hence, it is submitted that the petitioners be given the privileges of anticipatory bail.

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

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court of learned Judicial Magistrate, 1st Class, Chatra within four 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 Judicial Magistrate, 1st Class, Chatra in connection with Complaint Case No.422 of 2019 with the condition that they will neither disturb nor annoy the complainant in any manner during the pendency of the case nor will they tamper with the evidence and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.