Sattar Ansari @ Md. Sattar Ansari @ ... vs The State Of Jharkhand
2023 Latest Caselaw 752 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    B.A. No. 273 of 2023
            Sattar Ansari @ Md. Sattar Ansari @ Sattar   .... Petitioner(s).
                                               Versus
            The State of Jharkhand                       ... Opp. Party(s).
                                                ------

            CORAM       :      HON'BLE MR. JUSTICE ANANDA SEN.
                                                  ------

For the Petitioner(s) : Mr. P.P. Roy, Sr. Advocate Mr. Arwind Kumar, Advocate.

            For the State         : APP.
                                          .........

03/10.02.2023:          Heard the learned counsel for the parties.

The petitioner is an accused for the offence punishable under Section(s) 304-B and 498A of the Indian Penal Code.

The petitioner is in custody since 9.8.2021. His prayer for bail was earlier rejected on 22.2.2022 by this Court on the ground that he was absconder.

After hearing the parties and after going through the record, I find that after framing of the charge, four witnesses have already been examined and six witnesses are yet to be examined.

This is a case under Section 304-B IPC and the petitioner is the brother of the husband of the deceased. The husband of the deceased was declared to be juvenile and he was found not guilty and has been acquitted, which is apparent from the judgment dated 6.6.2017 passed in G.R. No. 2285 of 2013. Further the other family members of the husband of the deceased have been acquitted by Sessions Court in Sessions Trial Nos. 280 of 2017 and 285 of 2019.

In view of the aforesaid facts, I am inclined to release the petitioner on bail. Accordingly, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned District and Additional Sessions Judge-IV, Giridih in connection with Sessions Trial No. 285(A) of 2019, arising out of Hirodih P.S. Case No. 55/2013 (G.R. No. 2285 of 2013).

      Anu/-C.P.-3                                                         (ANANDA SEN, J.)