LAWS(JHAR)-2011-3-490

SANATAN HEMBRAM Vs. STATE OF JHARKHAND AND ANR.

Decided On March 30, 2011
Sanatan Hembram Appellant
V/S
State Of Jharkhand And Anr. Respondents

JUDGEMENT

(1.) ANTICIPATORY bail application filed by Sanatan Hembram, is moved by Sri Amit Kumar Das, learned Counsel for the Petitioner and opposed by Sri Kaushalendra Prasad, learned Counsel for the opposite party No. 2.

(2.) VIDE order dated 23.03.2011, Petitioner is directed to go to the house of opposite party No. 2 and take her to his house and keep her with all respect and dignity. It appears that Petitioner went to the house of opposite party No. 2, but she refused to go with the Petitioner. In support of this submission, Petitioner annexed Annexure -2, a certificate issued by Upmukhiya and Gram Pradhan of village -Murakati. It is needless to say that the parental house of opposite party No. 2 is in village -Murakati.