Jitni Devi vs State Of Jharkhand

Gautam Kumar Choudhary, J

The anticipatory bail application filed on behalf of petitioner- Jitni Devi, who is apprehending her arrest in connection with Nimiaghat P.S. Case No. 89 of 2021 corresponding to G.R. No. 791 of 2022 for the offence registered under Sections 341, 323, 506, 498A of the Indian Penal Code and Section 3/4 of D.P. Act pending in the Court of learned Judicial Magistrate, 1st Class, Giridih.

It is submitted by the learned counsel on behalf of petitioner that the petitioner is the mother-in-law of the informant and she has been implicated in this case on the basis of general and omnibus allegation. It is further submitted that the allegation do not disclose that she was subjected to cruelty so as to make out an offence under Section 498A of the Indian Penal Code. It is also submitted that entire family has falsely been implicated in this case due to matrimonial dispute.

Learned Spl. P.P. opposed the prayer for anticipatory bail.

Considering the submissions made, the anticipatory bail application is allowed. Accordingly, the petitioner, namely, Jitni Devi is directed to surrender before the learned trial court within a period of four weeks and on such surrender, she shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Giridih in connection with Nimiaghat P.S. Case No. 89 of 2021 corresponding to G.R. No. 791 of 2022 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.