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Judgment
Petitioner has been made accused in connection with P.C.R. Case No.806 of 2016 corresponding to T.R. No.1500 of 2017 registered for the offences punishable under Sections 498-A of the Indian Penal Code.
Heard learned counsel for the petitioner and learned Addl.P.P. for the State.
Learned counsel for the petitioner submits that the allegation against the petitioner is that he treated the complainant of this case with cruelty, tortured and harassed her and demanded dowry from her. It is submitted that the allegations against the petitioner are all false and general and omnibus in nature. It is further submitted that the petitioner is ready and willing to pay Rs.5,000/-(Rupees five thousand) as interim compensation in favour of the complainant of this case namely- Lalbhanu Bibi. It is lastly submitted that the petitioner is in custody since 13.06.2017 as has been mentioned in para-13 of the instant bail application. Hence, the petitioner may be admitted to bail.
Learned Addl.P.P. appearing for the State opposes the prayer for regular bail of the petitioner.
Considering the submissions of the counsel and the facts as discussed above, the petitioner, named above, is directed to be released on bail on depositing a demand draft of Rs.5,000/- (Rupees five thousand) as interim compensation for the complainant - Lalbhanu Bibi and on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1 st Class, Godda in connection with P.C.R. Case No.806 of 2016 corresponding to T.R. No.1500 of 2017.
In case the petitioner deposits the demand draft of Rs.5,000/- (Rupees five thousand), the court below is directed to issue notice to the complainant namely- Lalbhanu Bibi and on her identification, the court below shall handover the aforesaid demand draft in her favour forthwith.
In case the petitioner deposits the demand draft of Rs.5,000/- (Rupees five thousand), the amount paid by the petitioner shall be adjusted towards any claim of maintenance in any present or future proceeding between the parties.