Jharkhand High Court
Cheddi Lal Singh vs The State Of Jharkhand on 22 November, 2012
Author: D.N.Upadhyay
Bench: D.N.Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 4045 of 2012
1. Chhedi Lal Singh
2. Ravi Kumar Singh
3. Jai Prakash Singh
4. Ankit Kumar Singh
5. Kaushalya Devi
6. Rinki Singh .... Petitioner(s)
Versus
State of Jharkhand ... Opposite Party
Coram : HON'BLE MR. JUSTICE D.N.UPADHYAY
For the petitioner (s): Mr. V.K. Vashistha
For the opposite party : Addl.P.P.
22.11.2012Heard the learned counsel for the petitioners and the learned counsel for the State.
This is an application for grant of anticipatory bail filed by the petitioners in connection with Katras P.S case No. 197 of 2012 for the offence registered under sections 498A/380/342/427/34 of the Indian Penal Code.
It reveals from the complaint that the complainant Manisha Singh was subjected to torture and treated with cruelty for want of more dowry. She was treated like an animal in the house and no proper fooding and clothings were provided. The brother of the complainant arranged some money which was given to the accused persons, but they were not satisfied and made further demand for which complainant was again subjected to torture.
It is submitted that the petitioners are in law and they have been implicated with general and omnibus allegation of demand of dowry and torture. It is incorrect to say that the complainant was not taken care of. As a matter of fact, she was suffering from tuberculosis for which treatment was provided which is apparent from annexure 2 .
Learned counsel for the State has opposed the prayer.
Considering matrimonial nature of the offence,all the six petitioners above named are directed to appear/ surrender before the court below within a period of three weeks positively from the date of this order and on their surrender, they shall be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) each with two sureties of the like amount each to the satisfaction of Sri Subhash, Judicial Magistrate, 1st Class, Dhanbad, in connection with Katras P.S case No. 197 of 2012 (G R No. 3236 of 2012), subject to the conditions laid down under section 438(2) Cr.P.C.
Ambastha/- ( D.N.Upadhyay,J.)