SHABANA PARVEEN @ SABANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the Opposite party no.2 and the State counsel.

(2.) This case has a very chequired history which I am going to nearate in short that the opposite party no.2 Md. Rizwan Ahmad filed an application under section 438 and 440 of the Cr.P.C. for his anticipatory bail in connection with the complanant Case No. 71 of 2011 registered under Section 498A of the I.P.C. against the present opposite party no.2 namely Md. Rizwan Ahmad, in which the petitioner of present Cr.M.P. namely Sababna Parveen was opposite party no.2 (the aforesaid application was registered as A.B.A. No. 3781 of 2011) and she appeared in the said anticipatory bail application through her counsel. After hearing both the parties, this court by the order dated 5.3.2012 granted anticipatory bail to the petitioner on the condition stated in the said order, which were as follows:-

(3.) In pursuant of the above noted order dated 5.3.2012, the petitioner Md. Rizwan Ahmad after furnishing bail bond on 29.3.12 got the bail and opposite party no.2 wife of the petitioner with her child was present on that date in the court, the petitioner/husband took his wife and child to the Shrista of his (husband's) counsel and he fled away all of a suddenly leaving his wife and child (Opposite party no.2 in A.B.A. No. 3781 of 2011) there.