Jharkhand High Court
Hardeo Lal Sharma And Ors vs The State Of Jharkhand And Anr on 4 July, 2013
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND RANCHI
A. B. A. No. 2293 of 2013
1.Hardeo Lal Sharma
2.Jitendra Sharma @ Jitendra Kumar Sharma
3.Rajesh Sharma @ Rajesh Kumar Sharma. ... Petitioners
Versus
1. The State of Jharkhand
2. Ram Krishna Sharma ... ... Opp. Parties
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioners : Mr. Sumeet Gadodia
For the State : Mrs. Laxmi Murmu, A.P.P.
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2/04.07.2013Anticipatory bail application filed by Hardeo Lal Sharma, Jitendra Sharma @ Jitendra Kumar Sharma and Rajesh Sharma @ Rajesh Kumar Sharma is moved by Sri Sumeet Gadodia, learned counsel for the petitioners and opposed by Mrs. Laxmi Murmu, learned Additional PP. for the State.
It appears that there is dispute between complainant and his wife Smt. Bindu Sharma. It is stated that Smt. Bindu Sharma had filed a case against complainant under Section 498-A of the Indian Penal Code. It is further stated that a suit bearing matrimonial suit No. 175 of 2010 has been filed and conciliation made thereunder failed. It further appears that at the time of filing of this complaint, wife of complainant is living with her parents and brothers, petitioners of this case. Thus, prima-facie it appears that petitioners implicated in this case because their sister filed a case against complainant.
Considering the aforesaid facts and circumstance, I allow this anticipatory bail application and direct the petitioners to surrender in the court below on or before 16th of July 2013 and in the event of their surrender, the learned court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of Sri Abhimanyu Kumar, J.M. 1st Class, Jamshedpur in connection with C/1 Case No. 1599 of 2011, subject to the condition as laid down under section 438(2) of the Cr. P.C. (Prashant Kumar, J.) Binit