RUKSANA BIBI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner is accused in connection with Rajmahal (Radhanagar) P.S. Case No.75 of 2011 corresponding to G.R. Case No.134 of 2011 registered under Sections 341, 342, 323, 307, 4978-A & 504/34 of the Indian Penal Code which is pending in the Court of learned Additional Chief Judicial Magistrate, Rajmahal. It reveals from the F.I.R. that informant Anjunara Bibi was subjected to torture and treated with cruelty for want of more dowry. The husband has arranged his second marriage with the petitioner. It is further alleged that the petitioner and the husband of the informant tried to kill the informant by pressing her neck but her life could be saved after intervention of the Muhalla people. It is submitted that general allegation of demand of dowry and torture have been levelled against all the accused. The husband has already surrendered and he is in jail custody.

(2.) Nobody appears on behalf of State.

(3.) There is specific allegation against the petitioner that she along with husband of the informant pressed neck of the informant in order to kill her. Considering aforesaid aspect of the matter, I am not inclined to grant the petitioner, above named, anticipatory bail. Accordingly, this anticipatory bail application stands rejected. Petitioner is directed to surrender in the court below within a fortnight for seeking regular bail which will be considered by the Court below considering the facts and circumstances of the case and considering that petitioner is a lady, without being prejudiced with this order.