MANOJ KUMAR GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner Manoj Kumar Gowsami is an accused for the alleged offence under Sections 498 -A/406 of the Indian Penal Code that he perpetuated torture to his wife (complainant) on account of non -fulfillment of demand of dowry and for retaining her stridhan.

(2.) AS the petitioner Manoj Kumar Goswami had expressed his willingness to keep his wife (complainant) with full dignity and honour, he was admitted to provisional ball till 1st of May. 2008 by this Court in C.P. Case No. 427 of 2007 calling upon the petitioner and the complainant to appear on 1st of May, 2008 before a Bench of this Court. Both appeared on the date fixed and were again asked to appear in the chamber on 8.5.2008 for conciliation.

(3.) THE petitioner herein undertook by undertaking and promising his wife -opposite party No. 2 Sweta Goswami in the chamber of undersigned in presence of the lawyers of both sides that he would keep her with all dignity and honour and would not create any situation for complain against him in future, failing to which he would face the consequence.