Balram Tudu vs The State Of Jharkhand And Anr on 19 July, 2017

[Cites 2, Cited by 0]

Jharkhand High Court

Balram Tudu vs The State Of Jharkhand And Anr on 19 July, 2017

Bench: Anant Bijay Singh

IN THE HIGH COURT OF JHARKHAND AT RANCHI                                                        
                                   A.B. A. No. 2867 of 2016   
Balram Tudu                                                  ...... Petitioner
                                    Versus 
1.The State of Jharkhand 
2. Bhuli Kumari                                  ...... Opposite Parties
CORAM:         HON'BLE MR. JUSTICE ANANT BIJAY SINGH
                              
For the Petitioner  :Mrs. J. Mazumdar, Advocate
For the State    :A.P.P.
For the O.P. No. 2   : Mr. N.P. Thakur, Advocate

 05/Dated: 19/07/2017   
         The petitioner is apprehending his arrest in connection with C.P. Case No. 2545 of 2015 

for the offence under section 498A of the Indian Penal Code.

         It appears that under order dated 27.02.2017, the petitioner was directed to pay Rs. 

3,000/   per   month   from   the   month   of   January,   2017   to   the   O.P.   No.   2   and   further   arrear 

amount of Rs. 9,000/ for the month of  January to March, 2017 and further 9,000/ for the 

month for the month of April, 2017 to June, 2017  latest by 20.06.2017.

         Today, parties are physically present along with learned counsels. O.P. No. 2 has stated 

that she has received the aforesaid amount.

         Today,   learned   counsels   for   the   parties   produced   a   copy   of   mediation   report   dated 

04.07.2017

of the Mediation Centre, Dhanbad. From its perusal it appears that the matter has been settled between the parties. Both the parties identified their signatures on the mediation report. According to terms and condition, the petitioner has to pay Rs. 3,500/ to the O.P. NO. 2 per month. The terms and condition arrived in the agreement is incorporated as a part of bail order.

In the facts and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 10,000/ (Rupees ten thousand), with two sureties of the like amount each to the satisfaction of the court of S.D.J.M, Dhanbad in connection with C.P. Case No. 2545 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C and also subject to the conditions that if the petitioner violates the terms and conditions imposed by the Mediator, and if the petitioner does not pay the aforesaid amount in two consecutive dates to the O.P. No. 2, the opposite party no. 2 will be at liberty to file application for cancellation of anticipatory bail of the petitioner.

(Anant Bijay Singh, J.) Satyarthi/

Unlock Advanced Research with PRISMAI

Jharkhand High Court