RAVI KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. Apprehending his arrest in connection with Jagarnathpur P.S. Case No.77 of 2022 instituted under Ss. 498-A, 506 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(2.) Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner being the husband of the opposite party No.2, has treated the opposite party No.2 with cruelty. It is submitted that the allegations against the petitioner are all false and general and omnibus in nature. It is further submitted that because of marital discord between the parties, this false case has been foisted against the petitioner. It is next submitted that the petitioner is maintaining his wife and daughter. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to pay Rs.50,000.00 without prejudice to his defence in this case in favour of the opposite party No.2 of this case subject to final decision of the case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail. Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

(3.) Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing a demand draft of Rs.50,000.00 without prejudice to his defence in this case drawn in favour of the opposite party No.2 of this case and on furnishing bail bond of Rs.25,000.00 (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned J.M.F.C., XXVII, Ranchi, in connection with Jagarnathpur P.S. Case No.77 of 2022 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and subject to the conditions as laid down under Sec. 438(2) of the Code of Criminal Procedure. In case the petitioner deposits the said demand draft, the court below is directed to issue notice to the opposite party No.2 of this case and on her proper identification, the court below shall handover the same to her forthwith.