Mamta Devi vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

Apprehending her arrest, the applicant-lady has approached this Court for grant of privilege of anticipatory bail, in connection with Chhipadohar P.S. Case No. 27 of 2022 (G.R. No.167 of 2023) registered for the offence under Sections 498A, 341, 323, 504, 506 & 34 of the Indian Penal Code.

Earlier the anticipatory bail application of the applicant was dismissed as withdrawn vide order dated 28.11.2023 passed in ABA No. 1424 of 2023.

Innocence of the applicant has been claimed and undertaking has been given for co-operating with the investigating agency and participation in the trial. It has been submitted that there is no specific allegation against this applicant. She is the sister-in-law of the informant. Co-accused has already been granted anticipatory bail by this Court. On the above basis, prayer for anticipatory bail has been made.

On the other hand, learned counsel for the State has opposed the prayer for anticipatory bail of the applicant.

Considering the above facts, I am inclined to grant the privilege of anticipatory bail to the applicant. Accordingly, the applicant is directed to surrender in the court below within four weeks from today and in the event of her arrest or surrender, the court below shall enlarge the applicant on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Latehar in connection with above referred case, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure. Further, this applicant will submit self-attested photocopy of her Aadhaar Card and also submit her mobile number before the learned court below which she will always keep active and will not change it during pendency of this case without prior permission of the court.