AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 326 wordsSanjay Kumar Dwivedi, J
Heard learned counsel appearing for petitioner and learned A.P.P. for State.
The petitioner is apprehending his arrest in connection with Bariyatu P.S. Case No. 76 of 2023, for the alleged offences under Sections 306/34 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Latehar.
Learned counsel appearing for the petitioner submits that the allegations are made of forcibly solemnizing the marriage of Bipin Kumar Singh along with Simpy Kumari and he submits that the petitioner is brother-in-law of the girl and residing in another village and allegations are general and omnibus against the accused persons. He further submits that in identical situation, the other co-accused have been provided the privilege of anticipatory bail in A.B.A. No. 677 of 2024, A.B.A. No.866 of 2024 and A.B.A. No.903 of 2024.
Learned A.P.P. for the State has opposed the prayer on the ground that there is allegation of forcefully solemnization of marriage and thereafter the Bipin Kumar Singh has committed suicide.
Considering that the petitioner is brother-in-law of the girl and is residing in another village, and in the identical situation, the other co-accused have been provided the privilege of anticipatory bail in A.B.A. No. 677 of 2024, A.B.A. No.866 of 2024 and A.B.A. No.903 of 2024 and in view of the attending facts and circumstances of the case, I am inclined to grant anticipatory bail to the petitioner.
Accordingly, the petitioner, above named, is directed to surrender before the learned court within three weeks from today and in the event of his surrender/ arrest, the petitioner, named above, shall be released on bail, on furnishing bail bonds of Rs. 25,000/- (twenty-five thousand), with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Latehar, in connection with Bariyatu P.S. Case No.76 of 2023, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.