Surendra Kumar Karmali vs The State 0F Jharkhand on 14 May, 2015

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Jharkhand High Court

Surendra Kumar Karmali vs The State 0F Jharkhand on 14 May, 2015

Bench: H.C. Mishra

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. No.1703 of 2015

             Surendra Kumar Karmali                            .....   Petitioner
                                         Versus
             The State of Jharkhand                            ....      Opposite Party

             CORAM:        HON'BLE MR. JUSTICE H.C. MISHRA

             For the Petitioner          :       Mr. Nutan Kumari Sharma
             For the State               :       A. P.P.
             For the Complainant         :       Mr. Mahadeo Thakur
                                                 Mr. Mahesh Kumar Sinha
                                         -----

2/14.05.2015

Heard learned counsel for the petitioner and learned counsel for the State as also learned counsel for the complainant.

Petitioner has been made accused for the offence under Sections 313, 324, 498-A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act, in connection with C.P. Case No.1000 of 2013.

Petitioner is the husband of the complainant, and there is allegation against him to have subjected his wife to cruelty and torture for demand of dowry. There are other allegations also in the complaint petition.

In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Surendra Kumar Karmali is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Bokaro, in connection with C.P. Case No.1000 of 2013.

(H. C. Mishra, J) R.Kumar

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Jharkhand High Court