BIRBAL SAO AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It is alleged in the written report that the informant was forcibly kidnapped by the petitioners and compelled to sign on certain papers with instruction to get the case settled which has been lodged against his brother by the daughter of petitioner no.1. Not only inhuman behaviour was done by the accused persons but they also assaulted the informant and took away cash and wrist watch from his possession.

(3.) It is submitted that Priti Devi, daughter of petitioner no.1, has lodged a case against present informant and his family members under Section 498A I.P.C. and 3/4 of the Dowry Prohibition Act. Only to create pressure, husband of Priti Devi has got this case lodged by his brother. The allegation of theft as well as kidnapping are false and fabricated. Rest of the sections are bailable. Moreover, some of the coaccused, having more or less similar allegation, have been granted bail by this Court vide A.B.A. No.144 of 2013.