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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 petitioner is directed to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
Apprehending his arrest in connection with Mahila Thana Ranchi P.S. Case No.06 of 2019 instituted under Sections 498-A, 504, 506, 376/511 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 six
weeks by the petitioner, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.
Perusal of the record reveals that the allegation against the petitioner is that the petitioner has treated his wife with cruelty in connection of demand of
dowry. It is mentioned that the allegations against the petitioner are all false and general and omnibus in nature, hence, the petitioner be given the
privileges of anticipatory bail.
List this case on 05.07.2021.
Considering the aforesaid the facts of the case, I am inclined to pass an interim order of anticipatory bail to the petitioner till 05.07.2021. In case of the
petitioner being arrested by the police on or before 05.07.2021, 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 Mahila Thana Ranchi P.S.
Case No.06 of 2019 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.