Keshar Lal and Girija Devi vs The State of Jharkhand

Prashant Kumar, J.—Anticipatory bail application filed by Keshar Lal and Girija Devi, is moved by Sri Nilesh Kumar, learned Counsel for the Petitioners and opposed by Sri Shekhar Sinha, learned Additional P.P. for the State.

Statement of complainant on S.A. shows that apart from Petitioner No. 2, other accused named in the complaint petition i.e. ''nanad'' and ''devar'' also assaulted complainant for demand of dowry, but learned court below not believed that part of statement, as it had not taken cognizance against them.

Since part of statement of complainant not believed by learned court below, I allow this application and direct the Petitioners above named to surrender in the court below by 19th of April, 2011 and in the event of their surrender, the learned court below is directed to enlarge 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 Judicial Magistrate, 1st Class, Dhanbad, in connection with Complaint Case No. 1306 of 2009, subject to the condition as laid down u/s 438(2) of the Code of Criminal Procedure.