Jharkhand High Court
Dalchand Kumar vs The State Of Jharkhand --- --- Opp. Party on 11 June, 2024
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A No. 1599 of 2024
Dalchand Kumar --- --- Petitioner
Versus
The State of Jharkhand --- --- Opp. Party
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CORAM: Hon'ble Mr. Justice Ambuj Nath
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For the Petitioner: M/s Pradeep Kr. Prasad, Siddhartha Berlia, Advocates For the O.P-State: Mr. Nawin Kr. Singh, A.P.P.
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06 / 11.06.2024 Heard the parties.
2. Petitioner is apprehending his arrest in connection with Barkagaon P.S. Case No. 291 of 2023 for the offences registered under sections 376/506 of the Indian Penal Code, pending in the court of Ms. Shristi Kumari, learned Judicial Magistrate, 1st Class, Hazaribag.
3. On 30.08.2022 petitioner was caught with the prosecutrix in a compromising position by her family members. It is alleged that the petitioner and the prosecutrix were in physical relationship for the last six months and the petitioner has assured her that he will marry her. Later on, petitioner refused to marry her.
4. From the facts of this case, it appears that both parties were in consensual physical relationship.
5. Considering the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, petitioner, above named, is directed to surrender before the learned court below within two weeks from the date of receipt of a copy of this order and the learned court below on his surrender, shall release him on bail on furnishing bail bonds of Rs. 25,000/- (Rupees twenty-five thousand) with two sureties of the like amount each, to the satisfaction of Ms. Shristi Kumari, learned Judicial Magistrate, 1st Class, Hazaribag in connection with Barkagaon P.S. Case No. 291 of 2023, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
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