Jharkhand High Court
Dinesh Munda vs The State Of Jharkhand ..... Opposite ... on 1 August, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4837 of 2018
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Dinesh Munda ..... Petitioner
-V e r s u s-
The State of Jharkhand ..... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN .....
For the Petitioner : Mr. J.N.Upadhyay, Advocate For the State : A.P.P 3/01.08.2018 Heard learned counsel for the parties.
Learned Addl. P.P. opposes the prayer for bail. The petitioner is an accused for allegedly committing offence punishable under Sections 341, 323, 498A/34 of the Indian Penal Code and Section 3/4 of D.P.Act.
The petitioner is the husband. There is general allegation for demand of dowry and torture. The petitioner has remained in custody since 28.04.2018.
Taking into consideration the period of custody, I am inclined to allow this application. Accordingly, the petitioner, abovenamed, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate at Jamshedpur, in connection with Parsudih, Police Station Case No. 189 of 2017 (G.R. No. 2874 of 2017), subject to condition that the petitioner will deposit a sum of Rs.10,000/- before the trial Court on the date of furnishing bail bond. Further an amount of Rs.10,000/- will be deposited by him within two months from the date of release. The said amounts will be disbursed to the complainant/informant (Basmati Munda), after proper verification and identification.
(Ananda Sen, J.) Amar/cp3