NEELAM KUMARI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) This criminal miscellaneous petition has been filed under section 482, Cr. P.C., 1973 at the instance of the petitioner with a prayer for cancellation of anticipatory bail granted to the petitioners vide order dated 10.8.2015, passed in A.B.A. No. 1420 of 2015.

(2.) Heard the learned Counsel for the petitioner, the learned Addl. P.P. for the State and the learned Counsel for the opposite party Nos. 2, 3 and 4.

(3.) It is submitted by the learned Counsel for the petitioner that the opposite party Nos. 2 to 4 have obtained the anticipatory bail in a frivolous manner by misleading that they are ready to keep the petitioner, but as mentioned in the order dated 28.11.2016 in A.B.A. No. 120 of 2016 passed by a coordinate Bench of this Court in that A.B.A. No. 120 of 2016 the petitioner filed I.A. No. 6876 of 2016 wherein she stated that instead of taking the petitioner, her husband who was the petitioner of A.B.A. No. 120 of 2016, after hatching a deep rooted conspiracy with his father has lodged a false and frivolous case against the petitioner, her father, mother and uncle vide PCR Case No. 862 of 2016, which goes to suggest the ulterior motive of the opposite parties. Hence, it is submitted that the anticipatory bail granted to the opposite party Nos. 2 to 4 be cancelled.