SHARDA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the anticipatory bail applications are heard together, as they arise from the same F.I.R. i.e. Hussainabad P.S. Case No. 82 of 2016, dated 23.04.2016 registered under Sections 302, 201 / 34 of the I.P.C., lodged on the basis of one written report given by Sardar Balwant Singh regarding murder of his elder son Sardar Sanjay Singh. It is alleged by the informant that last one year his son is in relation with Sharda Devi, whose husband is Pramod Kumar Singh. The local people intervened them to call off their relation and on 15.08.2013 panchayati was organized, but still the son of the informant was in relation with Sharda Devi. It is alleged that on 20.04.2016 on the instance of Sharda Devi, son of the informant gone to Dewri Kala, Japla and he was carrying Rs. 5,000/-, but on 23.04.2016, brother-in-law of the informant had given message of lying of dead body of son of informant in the bank of Son River. On the basis of these allegations, the instant case was instituted.

(2.) Learned counsel for the petitioner - Sharda Devi submitted that he does not want to press the anticipatory bail application filed on behalf of Sharda Devi. Permission accorded.

(3.) Accordingly, the anticipatory bail application filed on behalf of the Sharda Devi i.e. A.B.A. No. 4338 of 2016 is dismissed as not pressed.