ANUP KUMAR UPADHYAYQ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for opposite party no. 2 as well as learned Addl. Public Prosecutor for the State. In my view, this petition can be disposed off on admission stage itself.

(2.) Petitioner being husband of the informant has been made accused in Gopalganj P.S. Case No. 309/2011 registered under Sections 323, 406 and 498A of the IPC.

(3.) Petitioner was granted privilege of regular bail provisionally till 23.2.2012 vide order dated 23.1.2012 passed by this court in Cr. Misc. No. 3552/2012 with a direction that he will make himself present before the learned lower court on 30.1.2012 and will offer for settlement and the learned lower court on that very score, will notice Nipu Kumari and then will try to resolve the dispute amongst the parties and if there happens to be any laches perceived by the learned lower court or cunningness on his part, learned court below will be at liberty to reject the prayer for confirmation subsequently, so made, contrary to it, will confirm.