Jharkhand High Court
Vishnu Kumar Mandal vs The State Of Jharkhand ..... .... Opp. ... on 17 February, 2023
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A No. 582 of 2023
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Vishnu Kumar Mandal @ Vishnu 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 : Mr. Sudhir Kumar Roy, Advocate
For the State : Mr. Tapas Roy, A.P.P
For the Informant : Mr.Rahul Pandey, Advocate
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04/ Dated 17.02.2023
Heard the parties.
The petitioner is apprehending his arrest in connection with Taratand P.S. Case No.23 of 2022, for the offences under Sections 366 and 376/34 of the Indian Penal Code, pending in the court of Sri Ashish Agarwal, learned Judicial Magistrate, 1st class, Giridih.
It appears that on the pretext of marriage, petitioner had established physical relationship with the victim.
It was submitted that parties have settled their disputes and the victim does not want to pursue the case.
Mr. Rahul Pandey, learned counsel for the informant confirms the fact that the parties have settled the disputes and that the case was instituted because the love affairs between the parties have fallen sour.
Regard being had to the facts of the case; I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, the petitioner, named above, is directed to surrender in the court below within two weeks from the date of receipt / production of a copy of this order, and in the event of his surrender in the court below, he shall be enlarged on bail on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the like amount each, to the satisfaction of Sri Ashish Agarwal, learned Judicial Magistrate, 1 st class, Giridih, in connection with Taratand P.S. Case No.23 of 2022, on the conditions as laid down under Section 438 (2) Cr.P.C.
BS/ (Ambuj Nath, J.)