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Judgment
Heard the learned counsel for the respective sides. Defects, as pointed out by the office, are ignored. The petitioners apprehend their arrest in
connection with Complaint Case No. 817 of 2019.
The accused persons had by various means committed torture upon the complainant. It has been alleged that the accused No. 1, 2 and 6 had wanted
to make illicit relationship with her forcibly and they were also pressurizing the complainant to bring dowry of Rs. 1 Lakh and a car from her parents.
The petitioners No. 1 and 2 are the brothers-in-law of the complainant, petitioners No. 3 and 4 are the sisters-in-law while petitioner No. 5 is the
mother- in-law of the complainant.
It appears that various complaints were made by the petitioners No. 5 against the complainant and her husband regarding the attempts made by them
to grab the ancestral property.
Submission has been advanced by the learned counsel for the petitioners that the petitioners No. 2 and 4 reside at Bangalore and they have been
unnecessarily made an accused in the present case. It has also been stated that the husband of the complainant had also filed a similar complaint
which was registered as Complaint Case No. 838 of 2019.
The gamut of allegations and the surrounding circumstances, therefore indicate that the dispute is with respect to the claim over the ancestral property
and the complainant is being supported by her husband while the in-laws of the complainant are averse to the efforts made by the complainant and her
husband to take control over the ancestral property.
On consideration of the aforesaid facts, the petitioners are directed to surrender before the learned court below within four weeks from today and on
such surrender, they shall be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to
the satisfaction of learned Judicial Magistrate, 1st Class, Deoghar in connection with Complaint Case No. 817 of 2019, subject to the conditions as laid
down under Section 438(2) of the Code of Criminal Procedure.
This application stands allowed.