SHIVANI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties. The petitioner is an accused for the offences punishable under Sections 120-B/406/420/467/468/471/34 of the Indian Penal Code.

(2.) The learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged in the F.I.R. On perusal of the written report of the informant, it would appear that the main allegation of dishonestly inducing the informant to deliver Rs. 27,80,000/ (Rs. 6,90,000/- + Rs. 20,90,000/-) is against co-accused Shailendra Kumar, the husband of the petitioner. The allegation against the petitioner is that she purchased jewellery worth Rs. 7,20,000/- from the informant on credit, however, she did not pay back the said amount. Except the bald allegation of the informant, there is no such evidence that the petitioner had purchased jewellery worth Rs. 7,20,000/- from the shop of the informant. The petitioner is a lady, who is in judicial custody since 13.03.2019 and as such, she may be given the privilege of regular bail.

(3.) The learned A.P.P. opposes the petitioner's prayer for bail. Considering the facts and circumstances of the case, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Deoghar in connection with Jasidih P.S. Case No. 416 of 2018.