Prabhat Kumar Gupta vs The State Of Jharkhand & Anr. ... ... on 4 February, 2019

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Jharkhand High Court

Prabhat Kumar Gupta vs The State Of Jharkhand & Anr. ... ... on 4 February, 2019

Bench: Anil Kumar Choudhary

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B. A. No. 6171 of 2018

                  Prabhat Kumar Gupta                       ...         Petitioner
                                             Versus
                  The State of Jharkhand & anr.             ...      Opposite Party


          Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

          For the Petitioner             : Mr. P. K. Mukhopadhyay, Adv.
          For the State                  : Addl. P.P.
          For Opposite Party No. 2       : Mr. S. B. Sah, Adv.




05 / 04.02.2019

Heard the parties. The petitioner is the present in the court today.

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with C.P. Case no. 726 of 2017 registered under Sections 498A, 379, 406, 307, 323, 120-B & 34 of the Indian Penal Code.

Learned counsel for the opposite party no. 2 submits that the opposite party no. 2 could not come to court today because of illness and he has instruction that the opposite party no. 2 is ready and willing to resume her conjugal life with the petitioner provided the petitioner will keep and maintain her with full dignity and honour as his lawful wife.

The petitioner also undertakes that he will keep and maintain opposite party no. 2 with full dignity and honour, hence, it is submitted by learned counsel for the petitioner that the petitioner be given the privilege of anticipatory bail.

Considering aforesaid facts and circumstances of the case, I am inclined to grant the privilege of anticipatory bail to the petitioner. Hence, in the event of arrest by the police or surrender within a period of four weeks from the date of this order, the petitioner shall be released on bail 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 Judicial Magistrate, 1st class, Dhanbad in connection with C.P. Case no. 726 of 2017 subject to the condition that the petitioner will keep and maintain opposite party no. 2 with full dignity and honour as his lawful wife when opposite party no. 2 resumes conjugal life with the petitioner along with the other conditions laid down under section 438 (2) Cr. P.C. (ANIL KUMAR CHOUDHARY, J.) Smita/-

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Jharkhand High Court