Rahul Kumar Singh @ Lalu Singh vs State Of Jharkhand

Learned counsel for the petitioner undertakes to remove the following surviving defect within one week after reopening of the winter vacation in

January, 2021:

i. True T/C of handwritten pages of Annexure-A, may be filed.

ii. Name of petitioner may be verified with impugned order.

Office to place the file for inspection on requisition being made for removal of defect within the aforesaid time.

Petitioner seeks protection of anticipatory bail in terms of Section 438 Cr.P.C. in connection with Piparwar P.S. Case No. 09 of 2020 for the offence

registered under Section 323, 324, 498(A) of the I.P.C and Section ¾ of the Dowry Prohibition Act, pending in the court of S.D.J.M., Chatra.

Learned counsel for the petitioner submits that there are vague and omnibus allegations levelled against 6 members of the family including the

petitioner husband and his unmarried sister by the complainant/ informant wife of demand of dowry of Rs. 2 Lakhs and torture on nonfulfillment

thereof. Allegation has also been made of second marriage of the petitioner after marriage with the informant. There are no proof of any injury or

torture connected with the alleged demand of dowry. Petitioner is completely innocent in the matter.

Learned A.P.P. is present.

Let the informant be impleaded as opposite party no.2 in the instant petition for which necessary addition be carried out by learned counsel for the

petitioner within one week after reopening of the winter vacation in January, 2021.

Issue notice upon the opposite party no.2 under registered cover with A/D; through speed post and also through the Officer In- charge of Piparwar

Police Station for which requisites etc. must be filed within one week after reopening of the winter vacation in January, 2021.

Let the matter be listed on 29.01.2021 by which time service report of notice through the Officer In-charge, Piparwar P.S should be on record. In the

meantime, no coercive steps shall be taken against the petitioner in connection with Piparwar P.S. Case No. 09 of 2020 pending in the court of learned

S.D.J.M. Chatra.