Suresh Prasad Barnwal @ Suresh Prasad Baranwal And Ors vs State of Jharkhand And Ors

Heard the parties through video conferencing. Learned counsel for the petitioners 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 petitioners, the defects pointed out by the stamp reporter are ignored for the present.

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Complaint Case No.1554 of 2019 registered under sections 323/379/498A/149 of the Indian Penal Code and under section 3/4 of the D.P. Act.

The Learned counsel for the petitioners submits that the petitioner nos. 1 & 2 are the father-in-law & mother-in-law respectively and the petitioner nos. 3 & 4 are the married sister-in- law of the complainant -opposite party no.2. It is further submitted that the allegations against the petitioners are all false and are general and omnibus in nature. It is then submitted that the main allegation is against the husband of the complainant-opposite party no.2 and the petitioners undertake to cooperate with the trial of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.

Learned Addl. P.P. and the learned counsel for the opposite party no.2 opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioners be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of six weeks from the date of this order, they shall be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Deoghar, in connection with Complaint Case No.1554 of 2019 with the condition that the petitioners will cooperate with the trial of the case and other conditions laid down under section 438 (2) Cr. P.C.