Jharkhand High Court
Banty Kumar @ Deepak Verma vs State Of Jharkhand on 23 May, 2012
Author: D. N. Upadhyay
Bench: D. N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3905 of 2012
Banty Kumar @ Deepak Verma ... ... Petitioner
-V e r s u s -
The State of Jharkhand ... ... Opposite Party
...
CORAM: - HON'BLE MR. JUSTICE D. N. UPADHYAY
For the Petitioner : Mr. Ajit Kumar, Advocate.
For the State: : APP.
02/23.05.2012Heard the parties.
The petitioner is an accused for the offence under Sections 498(A)/34 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.
There is allegation in the written report that the daughter of the informant was subjected to torture and assault by the petitioner and his family members for want of Rupees Two Lakhs in terms of dowry. On the date of incident, the informant had rescued his daughter after receiving call on phone.
Learned counsel appearing for the petitioner submitted that marriage took place between the daughter of the informant and petitioner as a result of love affairs and as such demand of dowry does not arise at all. He is languishing in jail custody since last three months.
Learned counsel for the informant has opposed the prayer for bail .
Considering the period of detention of the petitioner in jail custody as well as matrimonial nature of the offence, he is directed to be released 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 learned Civil Judge (Sr. Div.)-cum- Chief Judicial Magistrate, Koderma in connection with Koderma (Telaiya) P. S. Case No. 67 of 2012 corresponding to G. R. No. 67 of 2012.
Petitioner as well as informant are directed to appear before the Secretary, Meditation Centre/DLSA, Koderma on 04.06.2012 and the Secretary, Meditation Centre/DLSA, Koderma shall take all efforts to get the matter settled between the parties.
Let the order be communicated through FAX to the Court concerned at the cost of the petitioner.
(D. N. Upadhyay, J.) Kamlesh