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Judgment
17 paragraphs · 339 wordsAnil Kumar Choudhary, J
Heard the parties through video conferencing.
Apprehending his arrest in connection with Jagarnathpur P.S. Case No.398 of 2019 instituted under Sections 498-A, 323, 504, 506, 34 of the Indian
Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Learned counsel appearing for the petitioner submits that the petitioner is the father-in-law of the informant and the allegation against the petitioner is
that he treated the informant with cruelty. It is submitted that the allegations against the petitioner are all false and general and omnibus in nature. It is
next submitted that the main allegation is against the husband of the informant. It is also submitted that the petitioner is an old person. It is lastly
submitted that the petitioner is ready and willing to co-operate with the investigation of the case. 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.
Considering the undertaking given by the petitioner, submissions of learned counsels and the facts and circumstances stated above, I am inclined to
grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court of learned J.M.-1st Class, Ranchi
within six weeks from today and in the event of his arrest or surrendering, the petitioner will be enlarged on bail on furnishing bail bond of Rs.25,000/-
(Twenty five thousand) with two sureties of the like amount to the satisfaction of learned J.M.-1st Class, Ranchi in connection with Jagarnathpur P.S.
Case No.398 of 2019 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and
when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number
during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.