IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 2701 of 2016 Ashok Sen ... Petitioner. Versus The State of Jharkhand ... ... ... ...Opp. Party.
------ CORAM : HON'BLE MR. JUSTICE ANANDA SEN,
------ For the Petitioner : Mr. Indu Shekhar Gupta, Advocate. For the State : A.P.P. . ......
03 /12.05.2016: Heard the learned counsel for the parties. The petitioner is an accused for the offence under sections 498A/34 of the Indian Penal Code and under section 3/4 of the Dowry Prohibition Act. . It has been submitted by the learned counsel for the petitioner that the petitioner being husband has been falsely implicated in this case and the allegation of demand of dowry is general in nature and that the petitioner is in custody since 04.02.2016 and the charge sheet has also been submitted in this case. Learned A.P.P. opposes the prayer for bail. Regard being had to the fact that the charge sheet has already been submitted and the petitioner is in custody since 04.02.2016, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M. At Dumka, in connection with Jarmundi/Taljhari P.S. Case No. 166 of 2015, corresponding to G.R. No. 1157 of 2015. ( ANANDA SEN , J) Sharma/-
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