VIJAY YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned counsel for the respondent State and the learned counsel for the O.P.No.2.

(2.) This petition has been filed for quashing of the order dtd. 25/9/2012 passed in Misc. Case No.01 of 2012 arising out of Chandwara P.S.Case No.45 of 2011, pending in the court of learned Civil Judge, Junior Division-III, Koderma.

(3.) Mr. Umesh Kumar Choubey, the learned counsel appearing on behalf of the petitioner submits that the petitioner was granted bail in B.P. No.325 of 2011 passed by learned Sessions Judge, Koderma in connection the Chandwara P.S.Case No.45 of 2011 with certain terms and condition. He submits that by the impugned order, the learned court has cancelled the bail of the petitioner who happened to be husband of the O.P.No.2. He submits that the terms and condition was there that the petitioner will keep the O.P.No.2 with all dignity after being released from the custody. He submits that the said petition was filed alleging therein that wife was not kept by this petitioner with all dignity and on that ground only the said order of cancellation has been passed. He submits that the petitioner went to the house of the O.P.No.2 and requested to live along with the petitioner. He submits that the family members of the O.P.No.2 had assaulted the petitioner and after sometime they assaulted the petitioner in his house.