ANIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Jharkhand at Ranchi by the impugned judgment and order dtd. 25/2/2025, has granted the prayer of the appellant for pre-arrest bail on condition that he resumes conjugal life with his wife, i.e. respondent no.2 herein, and maintains her with dignity and honour as his lawful wife.

(3.) The appellant figures as an accused in Ranchi Mahila Police Station Case No. 11 of 2024 registered under Ss. 498-A, 323, 313, 506, 307 and 34 of the Indian Penal Code, 1860 as well as under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.