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Judgment
8 paragraphs · 339 wordsHeard the parties through video conferencing. Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
Apprehending his arrest in connection with Rajmahal P.S. Case No.585 of 2019 arising out of Complaint Case No. 460 of 2017, corresponding to G.R. No.2238 of 2019 instituted under Sections 323, 379, 498A, 504, 34 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Let notice be issued to O.P. No.2 under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within one week by the petitioner, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.
Learned counsel for the petitioner submits that the allegations against the petitioner are all false and general and omnibus in nature and because of marital discord between the petitioner and the informant, this false case has been fosited. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
List this case on 16.06.2021.
Considering the submissions of learned counsels and the facts as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioner till 16.06.2021. In case of the petitioner being arrested by the police on or before 16.06.2021, he shall be released on bail provisionally on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of the officer concerned in connection with Rajmahal P.S. Case No.585 of 2019 arising out of Complaint Case No. 460 of 2017, corresponding to G.R. No.2238 of 2019 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.