RAM MOHAN CHOUDHRY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the counsels. The petitioner is apprehending his arrest in connection with Mahila (Sisai) P.S Case No 7 of 2015 registered for the offences punishable under Sections 415/420/120(B) of the Indian Penal Code and under Sections 498/323/313/328 /376/511/34 of the Indian Penal Code and Sections 3 /4 of the Dowry Prohibition Act.

(2.) Learned counsel for the petitioner submits that the petitioner is the father -in -law and another co -accused person has already been granted bail. Learned counsel for the petitioner has submitted that before filing of this case, mutual divorce case was filed, in which initially informant has admitted that she had relationship with another person and there is no basis for refusing his anticipatory bail application. Learned counsel for the petitioner has further submitted that co -accused namely Kusum Devi, mother -in -law has already been granted bail by this Court in A.B.A No. 660 of 2016, and that case of the petitioner stands on a similar footing, the petitioner may also be granted bail.

(3.) Learned counsel for the State has opposed the prayer for bail but fairly submitted that order has been produced regarding another co - accused. Nevertheless there is mention of demand of Rs. 3 lakh or more so he is not entitled to get anticipatory bail.