VISHU HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. Apprehending his arrest in connection with Adityapur P.S. Case No.219 of 2023 instituted under Ss. 376, 417, 323, 504, 506, 34 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(2.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner has forcibly established physical relationship with the informant on the false promise of marriage and repeatedly committed rape upon her on the false promise of marriage but ultimately refused to marry her. It is submitted that the allegation against the petitioner is false. It is next submitted that there is inordinate delay of one year and five months in lodging the F.I.R. It is also submitted that there is no allegation against the petitioner of not having any intention to marry the informant at any point of time. It is next submitted that the petitioner undertakes that he will not disturb or annoy the informant in any manner during the pendency of the case. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. 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 eight weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.1,00,000.00 as cash security 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 C.J.M., Seraikella in connection with Adityapur P.S. Case No.219 of 2023 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 will not disturb or annoy the informant in any manner during the pendency of the case and further conditions as laid down under Sec. 438(2) of the Code of Criminal Procedure.