Sushila Devi And Others vs State Of Jharkhand

Anil Kumar Choudhary, J

Learned counsel for the petitioners undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

Apprehending their arrest in connection with Mahila P.S. Case No. 01 of 2021 instituted under Sections 498-A, 323, 341, 504/34 of the Indian Penal

Code and Section 3/4 of D.P. Act, the petitioners have moved this Court for grant of privileges of anticipatory bail.

Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioner no.1 being mother-in-law and the

petitioner no.2 being brother-in-law(devar) of the informant treated her with cruelty in connection with demand of dowry. It is submitted that the

allegation against the petitioners is false. It is next submitted that the main allegation is against the husband of the informant. It is lastly submitted that

the petitioners are ready and willing to co-operate with the investigation of the case. Hence, it is submitted that the petitioners be given the privileges

of anticipatory bail.

Learned Spl.P.P appearing for the State assisted by learned counsel for the informant oppose the prayer for anticipatory bail of the petitioners.

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to

the petitioners. Accordingly, the petitioners are directed to surrender in the Court within six weeks from today and in the event of their arrest or

surrendering, they will be enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount

each to the satisfaction of learned CJM, Palamau in connection with Mahila P.S. Case No. 01 of 2021 with the condition that they will co-operate with

the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of

the Aadhar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as

laid down under Section 438(2) of the Code of Criminal Procedure.