Jharkhand High Court
Nand Kishore Ram Verma @ Nand Kishore ... vs The State Of Jharkhand ... Opposite ... on 5 January, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 9991 of 2021
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1. Nand Kishore Ram Verma @ Nand Kishore Verma
2. Sheela Devi ... Petitioners 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 Petitioners : Mr. R.S. Mazumdar, Sr. Advocate For the State : Mr. Shiv Shankar Kumar, Addl. P.P.
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Order No.02 Dated- 05.01.2022 Heard the parties through video conferencing. Learned Senior Advocate appearing for the petitioners personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks after resumption of the Court in physical mode.
In view of the personal undertaking of the learned Senior Advocate appearing for the petitioners, the defects pointed out by the stamp reporter are ignored for the present. Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Khelari P.S. Case No.66 of 2021 registered under sections 498A/302/34 of the Indian Penal Code.
The Learned Senior Advocate appearing for the petitioners submits that though the FIR has been registered for the offence punishable under Section 302 of Indian Penal Code but charge sheet has been submitted against the son of the petitioners namely Rajesh Verma for the offence punishable under Section 306/34 of Indian Penal Code. It is further submitted that the allegations against the petitioners are all false and drawing attention of this Court to Annexure-2 at page no.32 of the brief which is the suicidal note of the deceased, it is submitted that therein the deceased has categorically stated that the members of her in-laws' family are no way responsible for commission of her suicide. It is next submitted that the petitioners are old persons and there is no specific overt act attributed to either of the petitioners which could have led the deceased to commit suicide. It is then submitted that the petitioners undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners 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 petitioners be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of six weeks from the date of this order, they shall be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned A.J.C.-X, Ranchi, in connection with Khelari P.S. Case No.66 of 2021 with the condition that the petitioners will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish their mobile numbers and a copy of their Aadhar Cards in the court below with the undertaking that they will not change their mobile numbers during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu/Gunjan-