Pintu Sharma vs State Of Jharkhand

Ratnaker Bhengra, J

When the matter is called out, both the learned counsels have appeared.

The learned counsel for the petitioner submits that marriage of the petitioner was taken place before ten years and there was no complaint whatsoever in between. The petitioner has never tortured or harassed the deceased. He has referred to the statement of the son wherein he has stated that the wife had herself locked her in the room and when the door of the room was broken she was found dead by hanging. He has further stated that entire incident has occurred over eating of chicken on Tuesday due to religious observance. This petitioner has told his son to call the neighbours and doctor so that an immediate action can be taken. Petitioner has no intention to cause any harm to his wife. Hence, he may be released on bail.

Learned counsel for the State has submitted that the husband was not willing to take the wife to the hospital. The learned counsel has further pointed out paragraph no. 29 of the case diary and submits that it is apparent that the death was due to asphyxia as a result of hanging.

Having heard learned counsels for the parties and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, 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 learned Judicial Magistrate, 1st Class, Ranchi, in connection with Sadar P.S. Case No. 73 of 2023, subject to the condition that the petitioner shall submit self-attested photocopy of his Aadhar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court.