Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Gaurav Kumar Singh vs State Of Jharkhand & Anr on 29 June, 2012

Author: Jaya Roy

Bench: Jaya Roy

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        A.B.A. No. 1624 of 2012
              Gaurav Kumar Singh                          ...    ...      ...        Petitioner
                                       Versus
              1. The State of Jharkhand
              2. Smt. Shashi Kala Devi                    ...    ...      ...       Opposite Parties
                                              ­­­­­­­­­­­
              CORAM              : HON'BLE MRS. JUSTICE JAYA ROY
                                  
              For the Petitioner              : Dr. H. Waris, Advocate
              For the State                   : A.P.P.
                                              ­­­­­­­­­­­
03/29.06.2012

Heard   counsel   appearing   for   the   petitioner   and     counsel  appearing for the State.

Petitioner is   apprehending   his   arrest   in connection with  the case registered under Section 498A of the Indian Penal Code and  Sections 3/4/6(2) of the D.P. Act.

Counsel appearing for the petitioner has submitted that the  petitioner   is   husband   of   daughter   of   the   complainant.   It   is   also  submitted that the daughter of the complainant actually fled away with  her brother­in­law  (Jeejajee) on  26/27  March,  2011 and for this  the  petitioner   immediately   filed   complaint   petition   before   Chief   Judicial  Magistrate, Bokaro i.e. Complaint Case No. 184 of 2011 on 02.04.2011.  In the said case after investigation police  has submitted charge­sheet  under Section 497 of the Indian Penal Code against Dharmveer Singh,  who is brother­in­law of the daughter of the complainant, wife of the  present petitioner as   allegation against him is that he has taken the  daughter of the complainant from the house of the petitioner and he is  in adultery with the said lady. To support his contentions, petitioner has  filed complaint petition on the basis of which F.I.R. has been lodged  under Section 156 of the Code of Criminal Procedure and also charge­ sheet   as   Annexure­5,   5/1   &   6   It   is   also   submitted   that   though   the  dispute was settled before the Panchayat for a number of times but the  daughter of the complainant was not ready to reside with her husband  and for this reason other co­accused namely Diwakar Singh, Poonam  Devi @ Smt. Pammi Devi @ Lata Devi and Nandu Kumar Singh have  been granted anticipatory bail by this Court in A.B.A. No. 3918 of 2011.

Counsel   appearing   for   the   State   has   opposed   but   not  disputed the aforesaid contentions made by the counsel appearing for  the petitioner. 

Considering the submission  made by both the parties and  considering the contents of Annexure­5, 5/1 & 6 and furthermore other  co­accused have already been granted anticipatory bail by this Court, I  direct the petitioner, above named, to surrender in the trial Court/Court  below within a period of one month from the date of this order and if  he surrenders, the trial Court/Court below will release him on bail on  furnishing   bail   bond   of   Rs.   10,000/­   (Rs.   Ten   thousand)   with   two  sureties   of   like   amount   each   to   the   satisfaction   of   Shri   B.B.   Singh,  Judicial Magistrate, Jamshedpur in connection with C/1 Case No. 1439  of 2011  with the conditions that one of the bailors will be local resident  having   immovable   property   within   the   jurisdiction   of   the   district  concerned   and   subject   to   the   conditions   laid   down   under   Section  438(2) of the Code of Criminal Procedure.

(Jaya Roy, J.) Anit