RAJKUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the State.

(2.) The wife accepts the aforesaid offer of the petitioner and undertakes to supply her bank account number to the petitioner within a period of three weeks by filing the same on affidavit before the learned Court below. The present arrangement is being made in anticipation of lurking hope that the parties may reconcile in future.

(3.) Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of his arrest or surrender before the learned Court below within a period of twelve weeks from today, on furnishing the bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Munger in connection with Jamalpur P.S. Case No. 133 of 2010 subject to the conditions as laid down under Section 438(2) of the Cr.P.C. Three consecutive defaults in making payment by the petitioner will give liberty to the wife to file an application for cancellation of bail of the petitioner.