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Sanatan Hembram vs State of Jharkhand and Another

Jharkhand High Court · Decided on 30 March 2011 · Citation: (2011) 03 JH CK 0217

HON’BLE JUDGES
Prashant Kumar, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
CASE NUMBER
A.B.A. No. 4121 of 2010
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Judgment

3 paragraphs · 226 words

Prashant Kumar, J.—Anticipatory bail application filed by Sanatan Hembram, is moved by Sri Amit Kumar Das, learned Counsel for the Petitioner and opposed by Sri Kaushalendra Prasad, learned Counsel for the opposite party No. 2.

2.

Vide order dated 23.03.2011, Petitioner is directed to go to the house of opposite party No. 2 and take her to his house and keep her with all respect and dignity. It appears that Petitioner went to the house of opposite party No. 2, but she refused to go with the Petitioner. In support of this submission, Petitioner annexed Annexure-2, a certificate issued by Upmukhiya and Gram Pradhan of village-Murakati. It is needless to say that the parental house of opposite party No. 2 is in village-Murakati.

3.

Considering the aforesaid facts and circumstances specially taking into account the attitude of opposite party No. 2, I allow this application and direct the Petitioner to surrender in the court below by 11th of April, 2011 and in the event of his surrender, the learned court below is directed to enlarge him on bail on his furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of S.D.J.M. Ghatsila, in connection with C/1 Case No. 87 of 2010, subject to the condition as laid down u/s 438(2) of the Code of Criminal Procedure.