- (1.) Mr. A.K. Jha, learned counsel for the petitioner submitted that the husband of the petitioner, Dileshwar Mahto was released on personal bond by Jamshedpur police after he was arrested at Goa. He further submitted that the personal bond is written in Hindi but he knew only Bengali and it is not known who are the witnesses in the personal bond. He lastly submitted that the respondents be directed to produce him before this Court. On being asked, he admitted that the petitioner has filed a complaint case at Jamshedpur regarding missing of her husband.
(2.) Pursuant to the order dated 21.11.2011 Mr. Akhileshwar Jha, Sr. Superintendent of Police, Jamshedpur is present in the Court. He explained that only for the purpose of enquiry in connection with Golmuri P.S. Case No. 30 of 2010 dated 2.2.2010 registered against un -known, husband of the petitioner was searched and found with the help of local police at Goa and then he was brought to Jamshedpur for further enquiry . Thereafter, he was released on personal bond on 26.7.2010. He was not an accused and was not arrested at that time. Later on it was reveled that Dileshwar Mahto, husband of the petitioner is absconding in two cases of West Bengal i.e. Jhargram P.S. Case No. 188 of 2009 dated 28.10.2009 and Jhargram G.R.P. Case No. 06 of 2009 dated 28.10.2009.
(3.) The explanation of the respondents that Dileshwar Mahto was not arrested and only enquiry was being made and therefore he was released on personal bond at Jamshedpur after bringing him from Goa is reasonable explanation, and accordingly accepted.;