Ritu Raj Oraon, D/o Charo Oraon vs State Of Jharkhand

Ananda Sen, J.

Heard the parties.

This anticipatory bail application under Section 482 of the Bharatiya Nyaya Suraksha Sanhita, 2023, has been preferred by the petitioner apprehending his arrest for offence under Section 108 of the Bharatiya Nyaya Sanhita, 2023.

Learned A.P.P. representing the State opposes the prayer for anticipatory bail.

The petitioner is a lady. It is alleged that the deceased was having some affair with this petitioner but the marriage of this petitioner was fixed somewhere else. The deceased was disturbed and thereafter met this petitioner and their relationship again revived. It is further alleged that this petitioner thereafter told the deceased that she will marry him but again she refused and threatened the deceased, as a result of which he committed suicide.

Admittedly, the deceased committed suicide because of a failed relationship. There is nothing on record which will prima facie suggest at this stage that this petitioner has instigated the deceased to commit suicide. Merely uttering some word “you die” is not enough material to suggest that this petitioner has instigated the deceased to commit suicide. Thus, I am inclined to grant anticipatory bail to this petitioner.

Accordingly,  this  Anticipatory  Bail  Application  stands allowed. The petitioner, above named, is directed to surrender before the learned court below within four weeks from the date of receipt of copy of this order and on the event of her surrender or arrest, she shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand), with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Simdega, in connection with Simdega P.S. Case No.112 of 2024, subject to the condition that one of the bailers should be a close relative of the petitioner and other should be a resident of State of Jharkhand, having sufficient landed property in his name or in the name of his ancestors in which he is having share and to that effect, he has to file an affidavit before the Trial Court indicating his share in the property.