Jharkhand High Court
Kuddus @ Kuddus Ansari vs State Of Jharkhand on 10 October, 2011
Author: D.N. Upadhyay
Bench: D.N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2641 of 2011
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Kuddus @ Kuddus Ansari ... ...... Petitioner
Versus
The State of Jharkhand .... ... .... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
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For the Petitioner : Mr. Arvind Kumar Choudhary, Advocate
For the Complainant : Mr. P. Pranny, Advocate
For the State : A.P.P.
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03 /10.10.2011Heard learned counsel for the parties.
Petitioner is accused in a case registered under Section 498-A of the Indian Penal Code.
It is alleged in the complaint that petitioner has demanded Rs.50,000/- from the parents of the complainant for which she was subjected to torture and finally driven out from her matrimonial home.
It is submitted that the marriage was solemnised 15 years ago and out of the wed-lock the spouses are having four children. The allegation of demand of dowry and torture is false and baseless.
Learned counsel for the complainant has opposed the prayer for bail and submitted that the complainant was subjected to assault and driven out from her matrimonial home with her children.
Considering the facts and circumstances of the case, 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, Deoghar in connection with P.C.R. Case No.517 of 2010 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
After appearance of the petitioner the trial Court shall take effort to get the matter settled by sending the case to the District Mediation Center.
(D.N. Upadhyay, J) NKC