SARFARAJ HAIDRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner is accused in a case registered under Sections 498-A & 379/34 of the Indian Penal Code and under Section 3/4 of D.P. Act. It is alleged that the informant was subjected to torture and assault for want of Rs.5 lakhs and a car demanded in terms of dowry. It is also alleged that the petitioner is having illicit relationship with his step mother. It is submitted that no dowry was demanded and the complainant has lodged this case after the petitioner filed a petition for restitution of conjugal rights. As a matter of fact the complainant does not want to stay with the petitioner because she is having some suspicion with regard to relation of petitioner with his step mother. Learned counsel for the State opposed the prayer for bail.

(2.) Considering the facts and circumstances appearing from the written report and matrimonial nature of the offence, above named petitioner is directed to surrender in the Court below within a fortnight and on such surrender or in the event of his arrest the petitioner shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Bokaro in connection with Chas (Mahila) P.S. Case No.10 of 2010 corresponding to G.R. Case No.1573 of 2010 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.