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Smt. Urmila Devi & others vs Union of India

Jharkhand High Court · Decided on 22 November 2017 · Citation: (2017) 11 JH CK 0025

HON’BLE JUDGES
H. C. Mishra, Anil Kumar Choudhary
RESULT
Allowed
CASE NUMBER
1789 of 2017
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Judgment

7 paragraphs · 346 words
1.

Heard learned counsel for the appellant and learned counsel for the State on the interlocutory application, filed on behalf of the sole appellant, for granting provisional bail to him, on the ground of marriage of his sister.

2.

It is submitted by learned counsel for the appellant that the father of the appellant has died and the appellant is to perform the marriage of his sister, which is going to be held on 24th of November, 2017.

3.

We are inclined to release the appellant, Arun Kumar @ Guddu @ Arun Mahaseth, on provisional bail for a period of ten days for performing the marriage of his sister, subject to the condition that the appellant shall deposit the amount of Rs. 50,000 (fifty thousand) as security in the Court below.

4.

If the appellant deposits the demand draft for an amount of Rs. 50,000/- (fifty thousand), drawn in favour of Jharkhand State Legal Services Authority, Ranchi, in the Court below, the appellant, named above, shall be released on provisional bail for the period of ten days from the date of his release, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each, to the satisfaction of the learned Additional Judicial Commissioner-XI, Ranchi, in connection with S.T. No. 95 of 2014, in which, one of the surety should be Smt. Meena Mahaseth, the mother of the appellant.

5.

The appellant is directed to surrender in the Court below on or before the expiry of his provisional bail, failing which, the demand draft, deposited by the appellant shall stand forfeited and same shall be deposited in the account of Jharkhand State Legal Service Authority, Ranchi, and the Court below shall issue process, compelling surrender / production of the appellant.

6.

It is made clear that if the appellant surrenders on or before the date of expiry of the provisional bail, the demand draft deposited by him shall be refunded back to him.

7.

The aforesaid interlocutory application stands allowed. Let this order be communicated to the Court concerned through FAX.