JAHWA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Appeal has been filed on behalf of the appellants who are apprehending their arrest in connection with Ichak P.S. Case No. 136 of 2024 by which the prayer of anticipatory bail of the appellants has been rejected for the offences under Ss. 126(2), 115(2)/117(2)/352/351(2)/79/74/3(5) of BNS, 2023 and Sec. 3(1)(s) SC/ST Act and which is pending in the Court of learned Additional Sessions-VI-Cum-Special Judge SC/ST Act, Hazaribag.

(2.) As per the F.I.R, while the informant was returning to her house on 7/9/2024 after performing Teez Puja, nine (9) accused persons, namely, (1) Sabir Ansari, (2)Jahwa Khatun (i.e., appellant no. 1), (3) Ramjan Ansari, (4) Moin Ansari, (5) Shakila Khatun (i.e., appellant no.2), (6) Haidar Ali, (7) Tabasun Ara (i.e., appellant no.3), (8) Sajo Khatun (i.e., appellant no. 4) and (9) Saddam Ansari entered into her house and started abusing her due to which her left leg was broken and she also sustained injury on her right hand. When daughter of the informant try to save her, accused Sabir Ansari and Ramjan Ansari caught her daughter in his both arms and on instruction of Ramjan Ansari, Sabir Ansari opened her entire saree and torn the button of her blouse and thrashed her on the ground and they outraged the modesty of her daughter and due to which her daughter started weeping and begging to save her prestige, but they were not co-operated and she was running to save her prestige and the entire incident was video recorded by Sabir Ansari on mobile phone.

(3.) Heard learned counsel for the appellants and learned APP for the State.