Patna High Court - Orders
Rajendra Yadav @ Bhushan Yadav @ Chandra ... vs State Of Bihar & Anr on 1 June, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.8656 of 2010
RAJENDRA YADAV @ BHUSHAN YADAV @ CHANDRA
BHUSHAN YADAV, SON OF RAM HIT RAI, RESIDENT OF
KAZICHAK POLICE STATION BARH, DISTRICT PATNA.
Versus
1. THE STATE OF BIHAR
2. RINKI DEVI, WIFE OF RAJENDRA YADAV, BUHSHAN
YADAV, @ CHANDRA BHUSHAN YADAV AT PRESENT
RESIDEING AT MORA TALAB(NAWADAPUR) P.S. RAHUI,
DISTT. NALANDA.
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03. 01.06.2010Heard learned counsel for the petitioner and the State.
Petitioner husband is apprehending his arrest in connection with a case registered for the offence under Section-498A of the Penal Code. It is submitted on behalf of the petitioner that he is ready and willing to take back the complainant and to that effect he shall file written undertaking on affidavit in the court below within four weeks of receipt of this order in the court below.
No sooner the petitioner above named file such undertaking on affidavit, he be admitted to the privilege of provisional bail on furnishing bail bond of Rs.5,000/-(Five thousand) with two sureties of the like amount each to the satisfaction of Sri Rajnish Ranjan Judicial Magistrate, Ist Class, Nalanda, Biharsharif in connection with Complaint Case No.1230(C) of 2009, thereafter notice be issued to the complainant and once 2 she appears petitioner in presence of the court should persuade her to come back to the matrimonial home not only by words of mouth but also with suitable conduct and gesture which should generate confidence in her.
In the event, complainant comes back to the matrimonial home or the matrimonial dispute is resolved or the complainant is found to be unreasonable, provisional bail allowed to the petitioner should be confirmed, failing which the court below should pass appropriate order in accordance with law considering the reasonableness of the stand of the parties.
This application is, accordingly, disposed of. Let this order be communicated to the court below through fax on payment of usual charges by the petitioner.
Rajesh/ ( V. N. Sinha, J.)