RAJEEV KUMAR SINHA Vs. STATE

JUDGEMENT

(1.) THE Petitioner seeks transit bail to enable him to apply for anticipatory bail in the Court of the Chief Judicial Magistrate, District Kodarma, Jharkhand or any other competent court there in respect of FIR No. 455 of 2008 filed by his wife Smt. Mandakini Kumari against him and his parents for the offences under Sections 498-A, 420, 406 IPC read with Sections 3 and 4 of the Dowry Prohibition Act. A copy of the notice received by the Petitioner from the said Court has been placed on record.

(2.) CONSIDERING the above facts and circumstances, it is directed that subject to the petitioner's furnishing a personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the Arresting Officer, the Petitioner will not be arrested for a period of one month from today to enable him to apply for anticipatory bail in the appropriate court in Jharkhand in connection with the aforementioned criminal case.

(3.) DASTI .