Jharkhand High Court
Rita Devi vs The State Of Jharkhand ... Opposite ... on 23 December, 2021
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 9588 of 2021
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Rita Devi ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mrs. J. Mazumdar, Advocate For the State : Mr. Veervijay Pradhan, Addl. P.P.
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Order No.02 Dated- 23.12.2021 Heard the parties.
Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks.
In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
Apprehending her arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Bashisth Nagar P.S. Case No.81 of 2021 registered under sections 341/323/ 307/504/506/34 of the Indian Penal Code.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of common intention with the co-accused persons attempted to murder the mother of the informant by assaulting her. It is further submitted that the allegations against the petitioner are all false. It is then submitted that the petitioner undertakes to pay Rs.20,000/- as ad interim victim compensation to the informant without prejudice to her defence in this case and undertakes to cooperate with the investigation of the case and also undertakes that she will not annoy or disturb the informant or any of his family members in any manner during the pendency of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.
Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.
Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioner be given the privilege of anticipatory bail. Hence, in the event of her arrest or surrender within a period of six weeks from the date of this order, she shall be released on bail on depositing a demand draft of Rs.20,000/- as ad interim victim compensation drawn in favour of informant without prejudice to her defence in this case and on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Chatra, in connection with Bashisth Nagar P.S. Case No.81 of 2021 with the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish her mobile number and a copy of her Aadhar Card in the court below with the undertaking that she will not change her mobile number during the pendency of the case with further condition that she will not annoy or disturb the informant or any of his family members in any manner during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C. In case, the petitioner deposits the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over the said demand draft to him, after proper identification.
(Anil Kumar Choudhary, J.) Sonu/Gunjan-