Madhusudan vs The State of Jharkhand, & Antr.

Heard the learned counsels appearing for the parties and perused the documents on record.

The petitioner is an accused in Barhi P.S. Case No.7 of 2017, registered for the offences under Sections 341, 342, 379 & 376/511 of the IPC .

Complainant in the instant case is one Sajiban Khatoon. Her husband is an accused in Barhi P.S. Case No.293 of 2016, which was registered for the offences under Section 406/420 of the IPC . The petitioner is the informant in this case. The learned counsel for the petitioner submits that as a counter blast to Barhi P.S. Case No.293 of 2016, the instant case vide, Barhi P.S. Case No.7 of 2017 has been lodged at the instance of the wife of the accused in the said case. The complainant-victim was not medically examined. The petitioner is in judicial custody since 18.05.2017. The charge-sheet has already been filed in this case.

The learned A.P.P. has opposed the prayer for grant of bail.

Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Hazaribagh in connection with Barhi P.S. Case No.7/2017 corresponding to G.R. No.145/2017, with the condition that the petitioner shall appear during the trial, regularly and he shall not change his residence without prior permission of the court.

The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.