PHOOL CHANDRA JAIN Vs. STATE OF M P

JUDGEMENT

(1.) THEY are heard finally. Crime No. 6/1996 for offences punishable Under Section 498-A, IPC r/w Sections 3/4 of the Dowry Prohibition Act has been registered against the accused/ petitioners by P. S. Gopalganj, District Sagar.

(2.) THE allegation is that complainant Sunita lodged a report stating therein that her husband Pawan Kumar Jain who is a Engineer in the Telecommunication Department and the accused/petitioner demanded dowry and maltreated her. During the course of arguments, it was urged that the complainant Sunita and her husband Pawan Kumar Jain have mutually settled their differences amicably and have decided to live together.

(3.) IN view of the above facts and circumstances of the case, petition for grant of anticipatroy bail is allowed and it is directed that in the event of arrest of the accused/petitioners in connection with offences registered vide Crime No. 6/96 by P. S. Gopal Ganj (Sagar) they shall be released forthwith on their furnishing a sum of Rs. 5,000/- (Rupess five thousand) each with one solvent surety in the like amount to the satisfaction of Police Officer arresting them, subject to the conditions that they shall make themselves available for interrogation as and when called upon to do so by the Investigation Officer and shall attend on all dates of hearing during trial, till it is finally disposed of. C. C. be given as per rules.