MD MAHAFOOJ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State. The petitioner apprehends his arrest in connection with Complaint Case No. 1903/2010 for offences under Sections 498A, 307 of the Indian Penal Code and Section 4 of Dowry Prohibition Act.

(2.) The petitioner is named accused in this case being husband of the complainant with allegation of demand of dowry, torture etc. The petitioner intends to resume and continue marital life with the complainant who is one and only wife of the petitioner and further intends to pay a sum of Rs. 750/- (seven hundred and fifty only) per month by way of interim maintenance to the complainant subject to any order of competent court on the point.