Dhani Khatoon @ Dhano Khatoon @ ... vs The State Of Jharkhand
2023 Latest Caselaw 3621 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A.B.A. No. 7411 of 2023
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1. Dhani Khatoon @ Dhano Khatoon @ Saida Khatun

2. Billo Bano @ Sanjidha Khatoon

3. Khurshida Bano @ Khursida Khatoon ... Petitioners Versus The State of Jharkhand ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Rupesh Kumar, Advocate : Mr. Ishan Kr. Jha, Advocate For the State : Mr. Vijay Kr. Sinha, Addl. P.P.

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Order No.03 Dated- 27.09.2023

Heard the parties.

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Doranda P.S. Case No.198 of 2011 registered under sections 304B of the Indian Penal Code.

The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners being the sister-in-law (Nanad) of the deceased have committed her dowry death. It is further submitted that the allegations against the petitioners are all false. It is then submitted that the co-accused persons have already faced the trial and have since been acquitted vide judgment dated 23.02.2023, passed in S.T. No. 642 of 2011 by the learned Additional Judicial Commissioner -I, Ranchi. It is next submitted that in the trial of the co-accused persons, no material has come against the petitioners as is evident from the deposition of the witnesses annexed with this anticipatory bail application. It is then submitted that the petitioners undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.

Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioners be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of six weeks from the date of this order, they shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M. -XIII, Ranchi, in connection with Doranda P.S. Case No.198 of 2011 with the condition that the petitioners will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish their mobile number and a copy of his Aadhar Card in the court below with the undertaking that they will not change their mobile number during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C.

(Anil Kumar Choudhary, J.) Sonu/Gunjan-