Jharkhand High Court
Shiraj Ansari @ Md. Serajuddin vs The State Of Jharkhand on 29 June, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 1785 of 2018
1. Shiraj Ansari @ Md. Serajuddin
2. Sagir Mian @ Md. Sagir
3. Bhusia Bibi @ Jakiran Bibi
4. Md. Furkan Ansari
5. Tarik Ansari @ Tarik Anwar Ansari ...... Petitioners
Versus
1.The State of Jharkhand
2. Karisma Khatoon ........Opposite Parties
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
For the Petitioners :Mr. Pramod Kr. Jha, Advocate
For the State :A.P.P.
........
03/Dated: 29/06/2018 The petitioners are apprehending their arrest in connection with Mohanpur P.S. Case No. 27 of 2017, corresponding to G.R. No. 241 of 2017 arising out of P.C.R. Case No. 58 of 2017 for the offence under sections 498A, 307, 376/511/34 of the Indian Penal Code and under section 3/4D.P. Act.
Pursuant to order dated 03.04.2018 petitioner no. 1 and O.P. NO. 2 are physically present along with learned counsel and in their presence, possibility of reconciliation has been made.
O.P. No. 2 has stated that she is living happily with the petitioner no. 1 and there is not dispute between them.
In the facts and circumstances of the case, the petitioners are directed to surrender in the Court below within four weeks from the date of this order and in the event of their arrest or surrender the Court below shall enlarge the above named petitioners on bail on furnishing bail bond of Rs. 15,000/- (Rupees fifteen thousand)each, with two sureties of the like amount each to the satisfaction of the court of learned S.D.J.M, Deoghar in connection with Mohanpur P.S. Case No. 27 of 2017, corresponding to G.R. No. 241 of 2017 arising out of P.C.R. Case No. 58 of 2017, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Anant Bijay Singh, J.) Satyarthi