Anunay Rai vs The State Of Jharkhand on 10 October, 2017

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Jharkhand High Court

Anunay Rai vs The State Of Jharkhand on 10 October, 2017

Bench: Anant Bijay Singh

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A.B. A. No. 4557 of 2016

Anunay Rai                                     ...... Petitioner
                          Versus
1.The State of Jharkhand
2. Punita Shukl Rai                            ...... Opposite Parties
                         ---------
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
                         ---------
For the Petitioner : Mr. R.S. Mazumdar, Sr. Advocate
For the State       :A.P.P.
For O.P. No. 2      :Mr. Prashant Vidyarthy, Advocate
                                              ---------

07/Dated: 10/10/2017
      The petitioner is apprehending his arrest in connection with Bariatu
P.S. Case No. 319 of 2016, corresponding to G.R. No. 5195 of 2016 for the
offence under sections 498A, 326 and 34 of the Indian Penal Code and
under sections 3/4D.P. Act.
      It appears that     under order dated 06.04.2017 the petitioner was
directed to pay ad interim maintenance to the O.P. No. 2 @ 20,000/- per
month to the O.P. NO. 2 from the month of January, 2017 and the arrear of
interim maintenance for the month of May to July, 2017 (total Rs. 20,000/-)
was directed to be deposited before the trial court latest by 17.07.2017.
      Today, when the case is called out, learned counsel for the petitioner
has   submitted    that   the    petitioner   has   complied   the    order   dated
06.04.2017

In these circumstances, I am inclined to admit the petitioner anticipatory bail on the following conditions;

(a) The petitioner will continue to pay Rs. 20,000/- per month as interim maintenance to the O.P. NO. 2 in terms of order dated 06.04.2017 till the disposal of the case.

(b) Further the informant is directed to appear through learned counsel and file application before the Trial Court and the Trial Court after proper verification release the said amount in her favour.

(d) If the petitioner fails to deposit the aforesaid amount for two consecutive months, the informant is at liberty to file application for cancellation of bail of the petitioner before this Court through learned counsel.

(e) Deposition of amount as interim maintenance would be subject to result of any order passed by the competent court of jurisdiction.

(f) It is expected that both the parties shall co-operate in the case for its expeditious disposal.

(g) If the informant, so advised, shall submit her Bank Account Number so that after proper verification, the Court below may order to deposit the interim maintenance amount directly.

In view of above, the petitioner is directed to surrender in the Court below within five weeks from the date of this order and in the event of his 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 the Court of Sri Kankan Pattadar, J.M, Ranchi, in connection with Bariatu P.S. Case No. 319 of 2016, corresponding to G.R. No. 5195 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

Let a copy of this order be communicated through 'FAX' to the concerned Court.

(Anant Bijay Singh, J.) Satyarthi/

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