RADHESHYAM MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) Admittedly, the petitioner was married to the complainant some thirty years back. The complainant appears condoning the act of cruelty by keeping silence for seven long years whereafter the complaint petition was filed. Litigations between the parties are pending in courts of law and there has been some interim order under section 125 Cr.P.C., as was submitted by learned counsel for the complainant.

(3.) Considering these circumstances, let petitioner Radheshyam Mishra, either in the event of arrest by the police or surrender, be released on bail on furnishing bail bond of Rs.10000/(ten thousand) with two sureties of the like amount each to the satisfaction of S.D.J.M., Bikramganj, Rohtas in Complaint Case no. 562 C of 2009 subject to the conditions as laid down in section 438(2) Cr.P.C.