Jharkhand High Court
Rabindra Kumar vs The State Of Jharkhand on 25 June, 2021
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.1086 of 2019
Rabindra Kumar ...... Petitioner
Versus
1. The State of Jharkhand
2. Arvind Kumar Singh ..... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Amresh Sharma, Advocate
Mr. R. P. Mishra, Advocate
For the State : Mr. S. K. Sharma, A.P.P
For the O.P. No.02 : Mr. Satish Prasad, Advocate
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The matter was taken up through Video
Conferencing. Learned counsel for the parties had no
objection with it and submitted that the audio and video
qualities are good.
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th
05/Dated: 25 June, 2021
1. The instant revision application has been filed for
modification of order dated 18.07.2019, passed by the court
of learned Judicial Commissioner, Ranchi, in Bariatu P.S. Case
No.300 of 2013 (G.R. Case No.4970 of 2013), to the extent
that at the time of furnishing bail bond, the petitioner will
deposit a sum of Rs.25,000/- (Rupees twenty five thousand) in
order to give it to the complainant/ informant namely Arvind
Kumar Singh as ad-interim victim compensation.
2. Learned counsel for the petitioner has submitted that in
the F.I.R., it has been alleged that the present petitioner was
one of the mediator who had mediated in the marriage. It has
been submitted that marriage has not taken place rather both
the parties have got marriage elsewhere.
Learned counsel for the petitioner has submitted that
the petitioner is dead against the concept of dowry. The
petitioner further undertakes that he will not participate in
any marriage ceremony where the dowry is exchanged
between the parties. Learned counsel for the petitioner while
relying on the judgment dated 17.09.2019 of the Hon'ble
High Court of Delhi, passed in Cri. Rev. P. No.184 of
2009 (Manoj Kumar Vs. State (Govt. of NCT of Delhi)
has submitted that it is well settled principle that while
granting anticipatory bail only those conditions can be
imposed which is necessary to get participation of the
accused in the trial.
On the above facts, prayer has been made for
modification of order dated 18.07.2019, passed in Bariatu P.S.
Case No.300 of 2013 (G.R. Case No.4970 of 2013).
3. On the other hand, learned A.P.P and learned counsel
for O.P. No.02, have opposed the prayer.
4. Considering the submission of learned counsel for the
petitioner, the order dated 18.07.2019, passed by the court of
learned Judicial Commissioner, Ranchi, in Bariatu P.S. Case
No.300 of 2013 (G.R. Case No.4970 of 2013), is modified to
the extent that at the time of furnishing bail bond, the
petitioner is not required to deposit a sum of Rs.25,000/-
(Rupees twenty five thousand) in order to give it to the
complainant/ informant namely Arvind Kumar Singh as ad-
interim victim compensation. Further, two weeks' further time
from today is granted to the petitioner to surrender in the
court below. The rest of the conditions as imposed in the
order dated 18.07.2019 shall remain intact.
5. With the aforesaid modification in the order, the
revision stands disposed off.
(Rajesh Kumar, J.)
Chandan/-
