Jharkhand High Court
Chhavi Gope vs The State Of Jharkhand on 15 May, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.2504 of 2017
Chhavi Gope ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mrs. Pinki Tewary, Advocate
For the State : A.P.P
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04/Dated: 15/05/2017
The petitioner is apprehending her arrest in connection with S.T. Case No. 211/2016, the case registered under Sections 498A/494/307 and 34 of the Indian Penal Code.
Learned counsel for the petitioner submitted that from perusal of impugned order it is apparent that in para-31,32,35 and 38 of the case diary which reveals that the other witnesses including father and mother of the informant had denied the complicity of the petitioner in the offence alleged stating the she is very old lady.
Learned A.P.P opposed the prayer for bail.
Considering the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of her arrest or surrender, the Court below shall enlarge the above named petitioner, on bail, on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Additional Sessions Judge 1st, East Singhbhum, Jamshedpur, in connection with S.T. Case No. 211/2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
( Anant Bijay Singh, J.) Raman/Shahid