Jharkhand High Court
Basmati Devi & Ors vs State Of Jharkhand & Anr on 21 September, 2011
Author: Jaya Roy
Bench: Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 995 of 2011
1. Basmati Devi
2. Dalo Devi
3. Mahabir Mahto
4. Ravi Mahto
5. Somar Mahto @ Somar Dangi
6. Mukesh Mahto @ Mukesh Kr. Dangi
7. Urmila Devi ... ... ... Petitioners
Versus
1.The State of Jharkhand
2. Nikki Kumari ... ... ... Opposite Parties
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CORAM : HON'BLE MRS. JUSTICE JAYA ROY
For the Petitioners : Mr. Awani Kant Prasad, Advocate
For the State : Mr. H.K. Shikarwar, A. P. P.
04/21.09.2011Heard learned counsel for the petitioners and learned counsel for the State and the learned counsel for the complainant.
Petitioners are apprehending their arrest in connection with the case registered under Sections 498(A) of the Indian Penal Code.
Considering the facts and circumstances of the case, the petitioners, above named, are directed to surrender in the court below within a period of one month from the date of this order i.e. 21.09.2011 and in the event of their surrender, the trial Court is directed to release them on bail, on furnishing bail bonds of Rs. 10,000/- (Rs. Ten thousand) each with two sureties of like amount each to the satisfaction of Judicial Magistrate, Hazaribag in connection with C.P. Case No. 1670 of 2010, subject to the condition that petitioners will remain physically present before the trial Court at least once in a month on the date fixed for trial till the conclusion of the trial and one of the bailors will be their close relative and other will be of local resident having immovable property within the jurisdiction of the trial court and also subject to the conditions laid down under Section 438(2) of the Cr.P.C.
(Jaya Roy, J.) Satayendra