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Jagdish Prasad vs Union of India through General Manager

Jharkhand High Court · Decided on 22 June 2017 · Citation: (2017) 06 JH CK 0031

HON’BLE JUDGES
Anil Kumar Choudhary
ACTS & SECTIONS REFERRED
<a href=3863>Code of Criminal Procedure, 1973</a>, <a href=3863-438>Section 438(2)</a> - Direction for grant of bail to person apprehending arrest · <a href=1767>Indian Penal Code, 1860</a>, <a href=1767-120B>Section 120B</a>, <a href=1767-201>Se
CASE NUMBER
3382 of 2017
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Judgment

7 paragraphs · 269 words
1.

Apprehending their arrest the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with C.P. Case No.705 of 2016 registered under Sections 304B/201/120B/109/34 of the Indian Penal Code.

2.

Heard learned counsel appearing for the petitioners as well as learned Addl. P.P. for the State.

3.

Learned counsel for the petitioners submits that the petitioner no.1 is father-in-law, petitioner no.2 is brother-in-law (Bhaisur) and petitioner no.3 is sister-in-law (Gotni) of the deceased (Arti Devi). This case has falsely been instituted on the basis of a complaint petition.

4.

Let notice be issued to opposite party no.2. The petitioners are directed to file requisites of notice through both process i.e. under registered post with A/D as well as through ordinary process within a period of one week, failing which, this anticipatory bail application shall stand dismissed without reference to the Bench.

5.

Learned Addl. P.P. appearing on behalf of the State opposes the prayer for anticipatory bail of the petitioners.

6.

List this case on 21.07.2017.

7.

Considering the submissions of counsels and the fact as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioners provisionally till 21.07.2017. In case of the petitioners being arrested by the police on or before 21.07.2017, they shall be released on bail provisionally on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the officer concerned in connection with C.P. Case No.705 of 2016 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.