Jharkhand High Court
Sharad Anand Sondhi Alias Karan ... vs The State Of Jharkhand on 1 September, 2017
IN THE HIGH COURT OF JHARKHAND, RANCHI
B.A. No. 5858 of 2017
Sarad Anand Sondhi @ Karan Mukherjee @ Sam D Souza, son of Anant
Harwant Lal Sondhi, Resident of Near Starling City, Bopal, P.O. & P.S. Bopal,
Dist.Ahmadabad, StateGujarat, PIN380058 ......Petitioner
Versus
1.The State of Jharkhand
2.Rimjhim Mukharjee, D/o Sri S.P.Mukharjee, R/oMlaca Gali, Kedia Marbal
2nd Floor, Jhanda Chowk, P.O.+P.S.Tilaiya, Dist.Kodarma...Opposite Parties
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. Anurag Kumar, Advocate
For the State : Mr. Anand Kr.Pandey, APP
3/01.09.2017 Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made accused in Telaiya P.S. Case No.60 of 2017, corresponding to G.R.Case No.177 of 2017 registered under sections 406, 420, 419, 498(A), 376, 370 and 371 IPC.
Contending that there is no legal proof of marriage of the petitioner with the complainantvictim, the learned counsel for the petitioner submits that allegation of sexual assault since 2008 on the face of it is improbable. The victim was a consenting party. She, on her own, might have stayed with the petitioner, who is in judicial custody since 24.02.2017.
Let the informantRimjhim Mukharjee be added as O.P.No.2. Let necessary correction be done during the course of day. Issue notice to the newly added O.P.No.2 by registered post with A/D as well as under ordinary process, for which requisites etc. must be filed within two weeks.
Post the matter after six weeks.
In the meantime, the petitioner, namely, Sarad Anand Sondhi @ Karan Mukherjee @ Sam D Souza is directed to be released on provisional bail on furnishing bail bond of Rs.10,000/ (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned SubDivisional Judicial Magistrate at Koderma in connection with Telaiya P.S. Case No.60 of 2017, corresponding to G.R.Case No.177 of 2017.
Let a copy of this order be sent to the trial court through FAX.
(Shree Chandrashekhar, J.) SI/