(1.) Anticipatory bail application filed by Pradeep Kumar Sahu is moved by Ashok Kumar Yadav, learned counsel for the petitioner and opposed by Smt. Vandana Singh Addl P.P. for the State.
(2.) At the outset, Sri Ashok Kumar Yadav submits that petitioner is ready to keep Opposite Party No.2 with all love and dignity and he is also ready to give written undertaking that he will not torture her in future.
(3.) Smt. Vandana Singh submits that her client is also ready to reside with petitioner provided petitioner will give an undertaking that he will not torture her in future.