Taru Devi @ Tijo Devi vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 7199 Jhar

Jharkhand High Court

Taru Devi @ Tijo Devi vs The State Of Jharkhand .... Opposite ... on 26 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:35365




                IN THE HIGH COURT OF JHARKHAND, RANCHI
                          A.B.A. No. 6677 of 2025
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1. Taru Devi @ Tijo Devi, age about 60 years, W/o Lakhi Narayan Singh Munda @ Laxmi Narayan Singh Munda, R/o Basantpur, Thakur Tola, PO and PS - Silli, District - Ranchi, Jharkhand

2. Champa Devi, age about 22 years, W/o Bhut Singh Munda, R/o Hazam, PO and PS - Silli, District - Ranchi, Jharkhand .... 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. Asif Khan, Advocate :- Mohammad Zubair Khan, Advocate For the State :- Mr. Suraj Deo Munda, Advocate

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03/26.11.2025 Heard learned counsel appearing for the petitioners as well as

the learned counsel appearing for the State.

2. The petitioners are apprehending their arrest in connection with

Silli P.S. Case No.50 of 2024, for the alleged offences registered under

Sections 304(B) and 34 of Indian Penal Code pending in the Court of

learned J.M. 1st Class, Ranchi.

3. Learned counsel appearing for the petitioners submits that

petitioners happened to be step mother-in-law and sister-in-law of the

deceased respectively. He further submits that there are general and

omnibus allegation against the petitioners and it is not clear from the FIR

how these petitioners have assaulted the deceased. He then submits that

the husband and mother-in-law has faced the trial in Sessions Trial Case

No.678 of 2024 and they have been acquitted by the learned Court by

2025:JHHC:35365

judgment dated 30th July, 2025.

4. Learned counsel appearing for the State opposes the prayer and

submits that the petitioners happened to be step mother-in-law and

sister-in-law of the deceased respectively and the allegations are there

against them.

5. Considering that there are general and omnibus allegation of

assault against all the accused persons and it is not clear what is the role

played by these petitioners and husband and mother-in-law has been

acquitted by the learned Court in Sessions Trial Case No.678 of 2024, I

am inclined to provide anticipatory bail to the petitioners.

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

to surrender before the learned Court within three weeks from today, and

in the event of their surrender/arrest, the petitioners, above named, 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. 1st Class, Ranchi in connection with Silli

P.S. Case No.50 of 2024, subject to the conditions as laid down under

Section 482(2) of Bharatiya Nagarik Suraksha Sanhita, 2023.

(Sanjay Kumar Dwivedi, J.) Dated 26.11.2025 Sangam/