Jharkhand High Court
Shambhu Sharma Alias Shambhunath ... vs The State Of Jharkhand And Anr on 16 December, 2014
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2630 of 2014
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1. Shambhu Sharma @ Shambhunath Sharma
2. Bibhuti Sharma @ Bibhuti Bhushan Sharma
3. Jhulan Rai @ Jhulan Kumar Rai .... Petitioners
-Versus-
1. The State of Jharkhand
2. Divya Kumari 1 ..... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioners : : M/s. Nemish Kumar
For the State : : M/s. Rashmi Kumari, A.P.P.
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2/ 16.12.2014. Heard learned counsel for the petitioners and the learned counsel for the State.
The petitioners are apprehending their arrests in connection with Deoghar (Kunda) P.S. Case No. 539 of 2013, corresponding to G.R. No. 1655 of 2013, for the alleged offence under Section 323, 498-A of the Indian Penal Code and Sections 3/ 4 of the Dowry Prohibition Act.
Though the petitioners are named in the complaint petition on the basis of which the police case has been instituted, but there appears to be only general allegation against the petitioners. The petitioners are the uncle-in-law and other in-laws of the complainant-informant.
In the facts of this case, I am inclined to grant anticipatory bail to the petitioners, Shambhu Sharma @ Shambhunath Sharma, Bibhuti Sharma @ Bibhuti Bhushan Sharma & Jhulan Rai @ Jhulan Kumar Rai. Accordingly, it is directed that in the event of their arrest / surrender, the petitioners named above shall be released on bail, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Deoghar, in connection with, Deoghar (Kunda) P.S. Case No. 539 of 2013, corresponding to G.R. No. 1655 of 2013, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(H.C.Mishra, J.) D.S.