RANA RAKESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the State. The petitioner being the husband is apprehending his arrest in a case registered for the offence punishable under Sections 498A, 379 and 323 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act. The accusation is of torture for non-fulfilment of the dowry demand.

(2.) It is submitted by learned Counsel for the petitioner that Divorce Case No. 523 of 2010 has been filed by the petitioner at earlier point of time then the present case has been lodged as a retaliatory measure.

(3.) In the circumstances, the petitioner is ready to pay Rs. 1,500 per month to the informant from March, 2012 by depositing the same in the bank account of the informant by second week of every month.