Jharkhand High Court
Tarakeshwar Narayan @ Sonu vs State Of Jharkhand & Anr on 8 February, 2012
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 4205 of 2011
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Tarakeshwar Narayan @ Sonu ... ... Petitioner
-V e r s u s-
The State of Jharkhand & Another... ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR.
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For the Petitioner : - Mr. A.K. Sahani, Advocate
For the State : - Mr. T. Kabiraj, A.P.P.
For the Opp. Party No. 2 : - Mr. L.C.N. Sahdeo, Advocate.
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03/08.02.2012Anticipatory bail application filed by Tarakeshwar Narayan @ Sonu, in connection with C/1 Case No. 34 of 2011, pending in the court of Sub-Divisional Judicial Magistrate, Seraikella, is moved by Sri A.K. Sahani, learned counsel for the petitioner and opposed by Sri T. Kabiraj, learned Additional P.P. for the State and Sri L.C.N. Sahdeo, learned counsel for the opposite party no. 2.
It is alleged that petitioner and his parents demanded five lakhs rupees from the complainant as dowry and when she and her parents shown their inability to pay the aforesaid amount, complainant was tortured by the petitioner. It is also alleged that when her parents come for resolving the dispute, they were also assaulted by the accused persons.
Considering the aforesaid facts and circumstances, I am not inclined to enlarge the petitioner on anticipatory bail. Accordingly, anticipatory bail application of petitioner rejected.
(Prashant Kumar, J.) sunil/