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 · 336 wordsGautam Kumar Choudhary, J
The anticipatory bail application filed on behalf of petitioner, who is apprehending his arrest in connection with Jagarnathpur P.S. Case No.366 of 2021 for the offence registered under Sections 341, 323, 379, 498A, 504, 506, 34 of the Indian Penal Code pending in the Court of learned Smt. Dhriti Dhairya, learned Judicial Magistrate, 1st Class IV, Ranchi, is pressed into motion.
As per the prosecution case, marriage was solemnized seven years ago in 2014 and thereafter she was subjecting her to cruelty by the petitioner and her mother-in-law. In 2015, she was blessed with a son from the wedlock. In 2017, her son suffered accidental injury but her husband did not came to attend to him and only after 7-8 months later he came to Kolkata where she was posted at the relevant time.
It is submitted by the learned counsel on behalf of the petitioner that the complainant wants to oust mother-in-law from the maternal home, therefore, present case has been filed. It was the petitioner who had been victim of assault by this complainant.
Learned A.P.P. assisted by learned counsel on behalf of informant has vehemently opposed the prayer for bail. It is submitted that even on the day of mediation, she was assaulted regarding which separate F.I.R. has been lodged.
Considering the submissions made, the anticipatory bail application is allowed. Accordingly, the petitioner, above named, is directed to surrender before the learned Trial Court within a period of two weeks and in the event of his arrest or surrender, he shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the Court below, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
The petitioner will co-operate in the investigation and will appear under Section 41A Cr.P.C. as and when required and comply with the condition as laid down under Section 438(2) of the Cr.P.C.