Jharkhand High Court
Rajendra Chouhan vs The State Of Jharkhand And Anr on 20 June, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 3966 of 2016
Rajendra Chouhan ...... Petitioner
Versus
1.The State of Jharkhand
2. Anita Devi ...... Opposite Parties CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH For the Petitioner :Mr. Mahesh Tewari, Advocate For the State :A.P.P. For the O.P. No. 2 : Mr. Brijnandan Kumar, Advocate 05/Dated: 20/06/2017 Heard learned counsel for the parties.
The petitioner is apprehending his arrest in connection with C.P. Case No. 11833 /2014 Old No. 369/14 for the offence under section 498A of the Indian Penal Code, Pursuant to order dated 21.04.2017, the matter was referred to Mediation Centre, Civil Court, Dhanbad for settlement of the dispute between the petitioner and the opposite party no. 2.
Perused the report of the Mediation Centre dated 16.06.2017 which is kept with the record. According to report, the dispute has been settled between the petitioner and the opposite party no. 2. The parties have agreed to resolve the dispute on the terms and conditions which is incorporated as part of this anticipatory 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. 11833/2014 Old No. 369/14, 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, the opposite party no. 2 will be at liberty to file application for cancellation of anticipatory bail of the petitioner.
The petitioner is directed to deposit Rs. 2,000/ per month before the trial court and if the aforesaid amount is not deposited by the petitioner in two consecutive dates, it is open to the O.P. No. 2 to file application for cancellation of bail of the petitioner before this court through learned Counsel. The O.P. No. 2, if furnishes her account number before the trial court, it will be the duty of the trial court to ensure that the interim maintenance of the amount will go directly in the account of the O.P. No. 2 from the month of August, 2017.
Let a copy of the order be sent to the concerned Trial Court through FAX.
(Anant Bijay Singh, J.) Satyarthi/