Puja Kumari vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 4837 Jhar

Jharkhand High Court

Puja Kumari vs The State Of Jharkhand .... Opposite ... on 25 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                  2025:JHHC:25161


                IN THE HIGH COURT OF JHARKHAND, RANCHI
                        A.B.A. No. 4692 of 2025
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1.Puja Kumari, aged about 22 years daughter of Bhuneshwar Das

2.Putul Kumari aged about 24 years wife of Manoj Kumar @ Manoj Ram

3.Aditya Ram aged about 24 years son of Bhuneshwar Ram All resident of Village Baraini, PO and PS Chatra, District Chatra .... Petitioners

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Amit Kumar Choubey, Advocate For the State :- Mr. Rakesh Kr.Sinha, Advocate

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2/25.08.2025 Heard learned counsels for petitioners and for State.

2. The petitioners are apprehending their arrest in connection

with Chatra P.S. Case No.344 of 2022, for offence registered under section

304B and 34 IPC, pending in court of learned Chief Judicial Magistrate,

Chatra.

3. Learned counsel for petitioners submits that false allegations

are made that after marriage certain demand was made by the family of the

in-laws of the deceased and subsequently the allegations are that she has

been murdered. He submits that investigation is going on and the

petitioners are in-laws, being petitioner no.2 married sister in law, petitioner

no.1 is sister in law and the petitioner no.3 is brother in law of the

deceased. He submits that charge sheet has been submitted and some of

the accused persons have already faced the trial and even Manoj Ram who

is husband of the petitioner no.2 has been acquitted by the judgment dated

02.01.2024 by the learned Additional Sessions Judge-III, Chatra in S.T. Case

No.98 of 2023.

4. Learned State counsel opposes prayer and submits that the

allegations are there of torture.

5. Considering that Manoj Ram who happened to be husband

2025:JHHC:25161

of the petitioner no.2 has been acquitted by the judgment dated 02.01.2024

by the learned Additional Sessions Judge-III, Chatra in S.T. Case No.98 of

2023 and the petitioner no.2 is married sister in law, petitioner no.1 is sister

in law and the petitioner no.3 is brother in law of the deceased, I am

inclined to grant anticipatory bail to petitioners.

6. Accordingly, petitioners, above named, are hereby directed

to surrender before learned court within three weeks from today, and in

event of their surrender/arrest, petitioners, above named, shall be released

on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five

Thousand), with two sureties of like amount each, to satisfaction of learned

Chief Judicial Magistrate, Chatra, in connection with Chatra P.S. Case No.344

of 2022, subject to the conditions as laid down under section 482(2) of

Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.

( Sanjay Kumar Dwivedi, J.) SI/