Madan Mahato And Ors vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

The petitioners have moved this Court for grant of bail in connection with Bodam P.S. Case No.21 of 2020 registered under sections 304B/34 of the

Indian Penal Code.

The learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners being the father-in-law and mother-in-

law of the deceased committed the dowry death of the deceased. It is further submitted that the allegations against the petitioners are all false and the

petitioner no.1 was not present at the time of occurrence and the son of the petitioners who is the husband of the deceased upon receiving the

information, arranged the vehicle and was taking the deceased to T.M.H. Hospital with the petitioners but on way the informant and his family

members along with some villagers stopped the vehicle and took the petitioners and his son in custody and did not allow the vehicle to move to

hospital. It is next submitted that the petitioner no.1 has been in custody since 19.05.2020 and petitioner no.2 has been in custody since 21.05.2020 as

has been mentioned in paragraph no. 15 of the bail application. It is lastly submitted that the petitioners undertake to cooperate with the trial of the

case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioners on bail. Accordingly, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/-

(Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M. 1st Class, Jamshedpur, in

connection with Bodam P.S. Case No.21 of 2020 with the condition that the petitioners will cooperate with the trial of the case.