Praveen Kr Gupta Alias Praveen Kumar ... vs The State Of Jharkhand And Anr on 8 November, 2017

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Jharkhand High Court

Praveen Kr Gupta Alias Praveen Kumar ... vs The State Of Jharkhand And Anr on 8 November, 2017

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    A.B.A. No.6059 of 2017
                               ------
     Praveen Kr. Gupta @ Praveen Kumar Gupta
                                      ....  .... .... Petitioner
                               Versus
    1. The State of Jharkhand
    2. Reena Kumari Gupta               ...  ... .... Opposite Parties
                               ------
CORAM             : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
                                              ------
          For the Petitioner            : Mrs. J. Mazumdar, Advocate
          For the State                 : Addl.P.P.
                                              ------
          02/08.11.2017

Apprehending his arrest in connection with C.P. Case No.1658 of 2016 instituted under Sections 498A, 406, 323, 506 and 34 of the Indian Penal Code and under Section 3/4 of the Dowry Prohibition Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Heard learned counsel appearing for the petitioner as well as learned Addl.P.P. for the State.

Let notice be issued to O.P. No.2 under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within one week by the petitioner, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.

List this case on 14.12.2017. The petitioner is directed to remain physically present in this Court on 14.12.2017.

The learned counsel for the petitioner submitted that the allegations against the petitioner are general and omnibus in nature and the allegations are false.

Considering the submissions of learned counsels and the facts as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioner till 14.12.2017. In case of the petitioner being arrested by the police on or before 14.12.2017, he shall be released on bail provisionally on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the officer concerned in connection with C.P. Case No.1658 of 2016 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

Animesh                                                (Anil Kumar Choudhary, J.)

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Jharkhand High Court