JAWED AHSAN KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sakil Ahmad Khan, learned senior counsel for the petitioner and Mr. Rashid Izhar, learned counsel for complainant as with regard to the prayer for anticipatory bail on behalf of the petitioner in connection with offence under Sections 323 and 498-A of Indian Penal Code.

(2.) On the last occasion when the case was heard on 25.2.2010 Mr. Khan had assured this Court that he would make a sincere effort to ensure that this matrimonial dispute is resolved in an amicable manner keeping in view the fate and future of not only of the couple but three children out of the said marriage. This Court must record its appreciation that Mr. Khan has been able to persuade the petitioner to come to terms with his wife Rizwana Parveen the complainant and as a result whereof both of them present in person have assured this Court that they would live together with their three children.

(3.) In the changed circumstances Mr. Rashid Izhar on being instructed by his client, the complainant wife has also conveyed to this Court that if the husband petitioner is prepared to amend his ways and keep the complainant, wife, with their three children in a dignified manner, she (complainant) will have no objection in residing together with her husband at Kolkata where he is presently employed in Kolkata Electricity Supply Company.