Ambuj Nath, J
Heard the Parties.
Petitioners are apprehending their arrest in connection with Saraiyahat P. S. Case No. 52/2022, registered under Sections 498-A of the Indian Penal Code, Sections 03/04 of the D.P. Act, pending in the Court of Smt. Paridhi Sharma, learned J.M.F.C., Dumka.
The petitioner Ajit Kumar Mandal is the husband and petitioner no. 2. Sushila Devi is the mother-in-law of the opposite party no. 2, Anjali Kumari. The opposite party no. 2 was married to the petitioner no. 1 Ajit Kumar Mandal on 06.02.2017. It is alleged that to enforce the demand of dowry, she was tortured and ultimately she was driven away from her matrimonial home.
The petitioner no. 1 Ajit Kumar Mandal is present in the court, on query, he expressed his desire to resume his conjugal relationship with the opposite Party no. 2.
Mr. Rahul Ranjan, learned lawyer appearing on behalf of the opposite party no. 2 stated that the informant is not ready to reside in her matrimonial home with the other accused persons. She can reside with the petitioner only if he provides a separate accommodation.
Learned lawyer appearing for the petitioners submitted that the opposite party no.2 has not sustained any injury at the hand of the petitioner and father-in-law of the opposite Party no. 2 namely, Talebar @ Taleshwar Mandal has been granted anticipatory bail by this court in A.BA. No. 179 of 2023.
Regard being had to the facts and circumstance of the case; I am inclined to extend the privilege of Anticipatory Bail to them. They are directed to surrender before the court below within two weeks from the date of receipt of copy of this order and learned court below on their surrender shall release them on bail on furnishing bail bonds of Rs. 25,000/- (Twenty five Thousand only) each with two sureties of the like amount each to the satisfaction of Smt. Paridhi Sharma, learned J.M.F.C., Dumka or her successor in connection with Saraiyahat P. S. Case No. 52/2022, Subject to the conditions as laid down under Section 438 (2) Cr.P.C.
