Sanoj Nayak vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of bail in connection with S.T. Case No. 97 of 2019 arising out of Patratu (Bhurkunda) P.S. Case No.76

of 2019 corresponding to G.R. Case No. 254 of 2019 registered under sections 304B/34 of the Indian Penal Code.

The learned counsel for the petitioner submits that though initially the allegation against the petitioner was that he committed the dowry death of his

wife but after investigation, police submitted charge sheet against the petitioner for having committed the offence punishable under section 306 of the

Indian Penal Code alleging that the petitioner has abetted the suicide of his wife. It is further submitted that the allegations against the petitioner are all

false and there is no specific overt act attributed to the petitioner which could have led to suicide of the deceased. It is then submitted that because of

the normal wear and tear of marital dispute between the parties, the victim committed suicide. It is next submitted that the petitioner has been in

custody since 18.03.2019 as has been mentioned in paragraph no. 22 of the bail application. It is lastly submitted that the petitioner undertakes to

cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees

Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge -I, Ramgarh, in connection

with S.T. Case No. 97 of 2019 arising out of Patratu (Bhurkunda) P.S. Case No.76 of 2019 corresponding to G.R. Case No. 254 of 2019 with the

condition that he will cooperate with the trial of the case.