AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 232 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State assisted by the O. P. No. 2.
The petitioner apprehends his arrest in connection with C. 1 Case No. 78 of 2019, registered for the offence punishable under sections 498A, 406, 420, 323, 341, 379, 34 of the Indian Penal Code and under sections 3/4 of the Dowry Prohibition Act.
The marriage of the complainant was solemnized with the petitioner on 06.02.2017. It has been alleged that there was a demand of Rs. 50,000/- in cash and on non-fulfillment of the said demand she was subjected to torture. The petitioner is the husband of the complainant and the allegations as it appears are general and omnibus in nature.
Regard being had to the above, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, the petitioner, above named, is directed to surrender in the court below within a period of four weeks from today and pray for regular bail, and in that event, he will be enlarged on bail, on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Jamshedpur, East Singhbhum, in connection with C. 1 Case No. 78 of 2019, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.