RAVIKANT SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed by the appellant-husband assailing the condition incorporated by the High Court while granting him anticipatory bail under its order dtd. 15/2/2019 followed with dated 04/5/3/2021, indicating that for pre-arrest bail, he has to deposit a Demand Draft of Rs.10.00 Lakhs as ad-interim victim compensation in favour of Respondent No. 2 - wife.

(3.) It is indeed a matrimonial dispute between the parties and their marriage was solemnized according to the Hindu Rights and Customs on 11/6/2015, but later because of their matrimonial differences, an application was filed by the appellant seeking dissolution of marriage on 8/7/2016 and Respondent No. 2 also instituted a Criminal Complaint against the appellant (husband) No. 2233/2017 on 27/7/2017 before the Chief Judicial Magistrate, which was later converted to FIR No. 3055 of 2018 on 22/2/2018 for offences under Sec. 498A, 120B, 323, 324 IPC read with Sec. 3/4 Dowry Prohibition Act.