Jharkhand High Court
Sakila Bibi vs The State Of Jharkhand & Ors. ...... ... on 25 October, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 4233 of 2018
1. Sakila Bibi
2. Sher Mohammad Ansari @ Hajmola @ Badka @ Sher Mohammad
...... Petitioners
Versus
The State of Jharkhand & Ors. ...... Opposite Parties
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
For the Petitioners :Mr. D.K. Chakraverty, Advocate
For the State :A.P.P
...........
05/Dated: 25/10/2018 Despite valid service O.P. Nos. 2 & 3 has failed to appear.
Petitioners are apprehending their arrest in connection with Marafari P.S. Case No. 27 of 2018, corresponding to G.R. No. 681 of 2018 for the offence under sections 341, 323, 354B of the Indian Penal Code, sections 8 and 12 of POCSO Act.
Learned counsel for the petitioners producing the copy of judgment dated 09.10.2018 passed in Special POCSO Case No. 52 of 2018 by the learned Addl. Sessions Judge Ist-cum-Special Judge-cum-F.T.C., Bokaro, has submitted that the main accused Chhotu Ansari @ Sabbir Ansari has already been acquitted by the court below.
Learned A.P.P opposed the prayer for anticipatory bail.
In the facts and circumstances of the case, the above named petitioners are directed to surrender in the Court below within four weeks from the date of this order and in the event of their arrest or surrender the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 20,000/- (Rupees twenty thousand)each with two sureties of the like amount each to the satisfaction of the court of learned Addl. Sessions Judge Ist-cum-Special Judge-cum-F.T.C., Bokaro, in connection with Marafari P.S. Case No. 27 of 2018, corresponding to G.R. No. 681 of 2018subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
Let a copy of this order be communicated to the concerned court through FAX and a copy of this order be handed over to the learned A.P.P for its transmission to the I.O.
Satyarthi/- (Anant Bijay Singh, J.)