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Judgment
So far as the defect no. 9(iii) is concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards the rest defects are concerned, the same are ignored.
Heard Mr. Arvind Kr. Lall, learned counsel for the petitioner and Mr. Ashok Singh, learned A.P.P. for the State.
The petitioner has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with Keredari P. S. Case No. 72 of 2019.
The marriage of the informant was solemnized with the petitioner on 08.07.2016. There was a demand of Rs. 50,000/- and a motorcycle and non-fulfillment of which she was subjected to torture. It has also been alleged that the informant was compelled to stay at her parents' house. The petitioner had initially filed a suit for dissolution of marriage which was dismissed and subsequent to the same the petitioner had once again filed a suit for dissolution which is still pending.
It has been stated by Mr. Arvind Kr. Lall , learned counsel for the petitioner that while staying at her parents' house the informant was made an accused in a case under Section 304 (B) of the Indian Penal Code being Keredari P. S. Case No. 10 of 2018 and the informant was also taken into judicial custody. It has further been stated that the allegations against the petitioner are general and omnibus in nature.
Learned A.P.P. has opposed the prayer for anticipatory bail of the petitioner.
On consideration of the generality of the allegation levelled against the petitioner, I am inclined to extend the privilege of anticipatory bail to the petitioner. Therefore, the petitioner, named above, is directed to surrender in the court below within a period of four weeks from today and on such surrender, he shall be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned Judicial Magistrate, 1st Class, Hazaribagh in connection with Keredari P. S. Case No. 72 of 2019, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
This application stands allowed.