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Judgment
4 paragraphs · 217 wordsHon''ble Mrs. Justice Jaya Roy
Heard learned counsel for the petitioner and learned counsel for the State. The petitioner is apprehending his arrest in connection with the case registered under Sections 498(A), 504, 506/ 34 of the Indian Penal Code and Section 3 / 4 of the Dowry Prohibition Act.
Learned counsel for the petitioner submits that the petitioner is the brother-in-law (Nandoi) of the informant.
Learned counsel for the State has opposed the prayer. Considering the fact that the petitioner is the brother-in-law (nandoi) of the informant and he is residing separately, the petitioner, above named, is directed to surrender in the court below within a period of one month from the date of this order i.e. 24.09.2012. If he surrenders within the said period, the trial Court is directed to release him on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Sub-Divisional Judicial Magistrate, Jamshedpur in connection with Jugsalai P.S. Case No. 157 of 2012 corresponding to G.R. No. 1202 of 2012, subject to the condition that one of the bailors will be local resident having immovable property within the jurisdiction of the District concern and also subject to the conditions laid down u/s 438(2) of the Cr.P.C.