Indira Devi vs The State of Jharkhand

The petitioner is apprehending his arrest in connection with the case registered under Sections 498(A), 323, 406, 341, 419, 420 of the IPC and 3 /4 of the D.P.Act.

Learned counsel for the petitioner has submitted that the petitioners are mater-in-law and father-in-law of the complainant. It is further submitted that the husband has been granted regular bail.

In terms of the order dated 13.4.2017, required report of the CJM, Gumla has been received, which reveals that the I.O has filed the charge sheet and accordingly cognizance has been taken vide order dated 17.09.2016 against the husband, namely Ashish Sahu, not against these petitioners.

In view of the above, I am inclined to admit the petitioners on anticipatory bail. The petitioners are directed to surrender in the court below within four weeks and in the event of their arrest or surrender, the court below shall release them on bail on their furnishing bail bond of Rs.10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Gumla, in connection with Mahila P.S. Case No.05 of 2016, corresponding to G.R.No.243/16, subject to the condition as laid down under Section 438(2) of the Cr.P.C.

Further, Joint Registrar (Judicial) of this Court was also directed to hold an inquiry and fix the responsibility upon the erring officer/staff as to under what circumstances, ABA No.1970/16 has not been listed after 09.06.2016 before this Court and submit its report to this Court, which has also been received.

Perused the said report dated 09.05.2016. Learned Joint Registrar (Judicial) of this Court has fixed the responsibility upon dealing assistant namely, Sri Bipin Rakesh Bara.

Under the circumstances, let a copy of this order along with the inquiry report dated 9.5.2017 be placed before the learned Registrar General of this Court for placing the same before Hon''ble the Acting Chief Justice for taking appropriate action against the erring staff.