Arun Pandey Alias Arunkumar Pandey And ... vs The State Of Jharkhand And Anr on 14 May, 2015

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Jharkhand High Court

Arun Pandey Alias Arunkumar Pandey And ... vs The State Of Jharkhand And Anr on 14 May, 2015

Bench: D.N.Upadhyay

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     A.B.A.No. 1177 of 2015
          1. Arun Pandey @ Arun Kumar Pandey.
          2. Shyam Peyari Devi.
          3. Rama Shankar Pandey.          ...  ...   ... ...Petitioners
                           -Versus-
          1. The State of Jharkhand.
          2. Chandni Devi.           ...     ...  ... ... ...Opp. Parties
                           ---------
          CORAM: THE HON'BLE MR. JUSTICE D.N.UPADHYAY


         For the Petitioners:         Mr. Manoj Kumar No.2, Advocate.
         For the State:               A.P.P.
                           ---------
02/14.05.2015

The petitioners are accused in a case registered under Sections 147/148/149/323/379/498A/504 of the Indian Penal Code.

The petitioners have been prosecuted for causing torture and treating the complainant with cruelty for want of more dowry. They have also assaulted the complainant.

It is submitted that the petitioners are living separately with the complainant and her son. No dowry was ever demanded by any of the petitioner.

Counsel for the State has opposed the prayer. Considering matrimonial nature of the offence, the petitioners are directed to surrender before the court-below within two weeks from today and if they do so they will be released on bail on furnishing bail bond of Rs.10,000/- ( Ten thousand) each with two sureties of like amount each to the satisfaction of the Chief Judicial Magistrate, Palamau at Daltonganj in connection with Complaint Case No. 353/2013, subject to the condition as laid down under Section 438(2) of the Code of Criminal Procedure.

[D.N.Upadhyay,J.] P.K.S.

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