Jharkhand High Court
Swarup Shekhar @ Swaroop Shekhar vs The State Of Jharkhand .... ...Opp. ... on 4 March, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A.No. 1435 of 2025
Swarup Shekhar @ Swaroop Shekhar, aged about 33 years, S/o Chandrashekhar
Jha, R/o E-720, Hum Sub Apartment, Road No. 201, DPS Dwarika, Sector-4, South-
West Delhi, P.O. NSIT Dwarka, P.S. Dwarka Sector-17, District-South West Delhi,
State-New Delhi
.... ... Petitioner
Versus
The State of Jharkhand .... ...Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. Vishal Kumar Trivedi, Advocate
: Mr. Raj Shekhar Jha, Advocate
For the State : Mr. Vineet Kumar Vashistha, Spl. P.P.
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Order No.02/ dated 04.03.2025
Heard the parties.
Apprehending his arrest in connection with Sidhgora P.S. Case No. 195 of 2024, instituted for the offences punishable under Sections 126 (2)/ 115(2)/118(2)/89/85/351(2)/352/64/3(5) of the Bharatiya Nyay Sanhita, 2023 and Section ¾ of the Dowry Prohibition Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner being the husband of the informant/opposite party No.2, has treated her with cruelty in connection with demand of dowry. It is submitted that the allegations against the petitioner are all false and general and omnibus in nature. It is next submitted that because of marital discord between the parties, this false case has been foisted against the petitioner. It is agreed to between the parties that both the petitioner and informant/opposite party No.2 will appear before the trial court on 07.04.2025 and on that date the petitioner will take the informant/opposite party No.2 to his house with an undertaking that he will keep and maintain her with full honour and dignity as his lawful wife. Learned counsel for the petitioner lastly submits that the petitioner undertakes to co-operate with the trial of the case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Considering the submissions of learned Counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below on 07.04.2025 and in case the petitioner appears and surrenders before the learned trial court on 07.04.2025, he will be enlarged on bail on taking the informant to his house with an undertaking that he will keep and maintain her with full honour and dignity as his lawful wife and on furnishing bail bond of Rs. 25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Jamshedpur, East Singhbhum in connection with Sidhgora P.S. Case No. 195 of 2024 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and further conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
In case the informant does not appear before the learned court-below on 07.04.2025 or refuses to resume conjugal life with the petitioner, still the petitioner will be enlarged on bail on 07.04.2025 on furnishing bail bond of Rs. 25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Jamshedpur, East Singhbhum in connection with Sidhgora P.S. Case No. 195 of 2024 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case; with further condition that he will resume conjugal life with the informant as and when the informant joins him for resuming the conjugal life and keep and maintain her with dignity and honour as his lawful wife and further conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Anil Kumar Choudhary, J) P.K.S.