Ram Krishna Biswas @ Krishna Biswas vs State of Jharkhand and Another

Prashant Kumar, J.—Anticipatory bail application filed by Ram Krishna Biswas @ Krishna Biswas, is moved by Sri Saurav Arun, learned Counsel for the Petitioner and opposed by Sri L.C.N. Shahdeo, learned Counsel for the opposite party No. 2.

At the outset, it is submitted by learned Counsel for the Petitioner that Petitioner is ready to keep opposite party No. 2 and her daughter with all respect and dignity and Petitioner also undertakes that he will get his daughter admitted in a school.

Learned Counsel for the opposite party No. 2 submits that if Petitioner keeps opposite party No. 2 and her daughter with all respect and dignity, she is ready to reside with Petitioner in his parental house.

Considering the aforesaid facts and circumstances, I allow this application and direct the Petitioner to surrender in the Court below positively on 7 of April, 2011 and on that day opposite party No. 2 and her daughter shall remain present in the Court below. The learned Court below is directed to enlarge Petitioner on bail on his furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of J.M., 1st Class, Jamshedpur, in connection with Complaint Case C/l No. 1254 of 2010, subject to the condition as laid down u/s 438(2) of the Code of Criminal Procedure

Learned Court below is directed to send opposite party No. 2 and her daughter along with Petitioner after taking a written undertaking from the Petitioner that he will keep opposite party No. 2 and her daughter with all respect and dignity and he will also get her daughter admitted in a school, so that she can pursue her studies. Petitioner will also give an undertaking that he will not torture opposite party No. 2 in future. If in future, Petitioner torture opposite party No. 2, she may file an application in the Court below and Court below will make an inquiry on the said allegation and pass order in accordance with law.