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Judgment
5 paragraphs · 240 wordsRatnaker Bhengra, J
When the matter is called out, the learned counsels for the parties have appeared.
The learned counsel for the petitioner submits that the present case was lodged after three years of marriage and couple have one child. The entire allegations are general and omnibus in nature. Learned counsel for the petitioner submits that the petitioner is ready to keep his wife and child with full dignity and also ready to give the maintenance as directed by the concerned jurisdictional Court.
The learned counsel for the State opposed the prayer for bail and submits that petitioner has not only tortured his wife but also guilty of assaulting the child which shows his temperament and nature.
Having heard learned counsels for the parties and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate 1st Class, Dhanbad, in connection with C.P. Case No. 854 of 2021, subject to the condition that petitioner shall attend each and every date of trial further the petitioner shall submit self-attested photocopy of his Aadhar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court. .