BELI BARAIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Neeraj Kumar, learned Counsel for the petitioner and Mr. Mohit Prakash, learned Counsel for O.P. No. 2.

(2.) The petitioner, in this petition, is the wife of O.P. No. 2. She has filed this application for cancellation of bail granted to her husband, i.e. O.P. No. 2 namely Jagdeo Bhagat, who is a Sub-Inspector of Police and presently posted as Sub-Inspector of Police in Manatu Police Station in the District of Palamau. The petitioner Beli Baraik alleges that her husband has willfully and intentionally has violated the terms of compromise arrived at between them, which was a condition for grant of anticipatory bail and, therefore, for such willful and intentional noncompliance/violation of the order of this Court dated 20/11/2006 in A.B.A. No. 1265 of 2006, the anticipatory bail granted to O.P. No. 2 Jagdeo Bhagat may be cancelled.

(3.) It appears that the petitioner has lodged a criminal case against her husband Jagdeo Bhagat being Chainpur P.S. Case No. 27 of 2006 under Sections 494, 498A and 420 of the Indian Penal Code alleging therein that she was being tortured by her husband and further that he has illegally kept a lady in his house as his second wife who is living with him with her children.