AJAY KUMAR BHASKAR @ AMIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for the opposite party No. 2.

(2.) The petitioner had earlier been granted provisional bail on 10.11.2014 on the categorical stand taken on his behalf that he was ready to keep the informant/opposite party No. 2 as his wife with full dignity, honour and security provided she is ready to live as his wife. Based on the said solitary categorical stand on behalf of the petitioner, the Court was persuaded to grant him provisional bail while issuing notice to the opposite party No. 2. Pursuant to the same, the opposite party No. 2 has appeared and taken a stand that she was unconditionally ready to go and live with the petitioner as his wife.

(3.) The Court, at that point of time, was hopeful that the matter would be resolved and that the relationship of the parties would be restored, especially keeping in mind the customs of the society and young age of the parties. However, such was belied when surprisingly the petitioner, who was present on 06.04.2016, stated that he needed time to discuss the matter with his family members. The Court, giving him indulgence, had adjourned the matter for two weeks. However, on 20.04.2016, the petitioner, who was present, resiled from the stand before the Court of keeping the opposite party No. 2 with him as his wife. As there was a change of learned counsel on behalf of the petitioner, on the request of the new learned counsel, the matter was adjourned to be listed today.