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Judgment
The matter is taken up through video conferencing. No one turns up on behalf of either of the parties.
The petitioners are directed to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
Apprehending their arrest in connection with Bishunpur P.S. Case No. 31 of 2020 instituted under Sections 366A of the Indian Penal Code, the
petitioners have moved this Court for grant of privileges of anticipatory bail.
Perusal of the record reveals that the allegation against the petitioners is that the petitioners enticed away the minor daughter of the informant to get
her married with co-accused Ritesh Sao. It has been averred in the anticipatory bail application that the allegation against the petitioners is false. It has
next been averred in the anticipatory bail application that the victim, in her statement recorded under Section 164 Cr.P.C., has categorically stated that
Ritesh Sao is her boyfriend and she has not stated anything about the involvement of petitioners with the alleged offence. It has further been averred
that only because as the petitioner no.1 is phufa and the petitioner no.2 is cousin brother of the Ritesh Sao, hence the petitioners have been implicated
in this case just to harass them. Perusal of the record also reveals that the petitioners are ready and willing to abide by any terms and conditions
imposed upon them and they will co-operate with the investigation of the case hence, the petitioners be given the privileges of anticipatory bail.
Considering the aforesaid facts of the case, I am inclined to grant privileges of anticipatory bail to the petitioners. Accordingly, the petitioners are
directed to surrender in the Court of learned A.C.J.M., Gumla within six weeks from today and in the event of his 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 A.C.J.M., Gumla in connection with Bishunpur P.S. Case No. 31 of 2020 with the condition that he will co-operate with the investigation of
the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhar Card
with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under
Section 438(2) of the Code of Criminal Procedure.