Sidhartha Gupta vs The State of Jharkhand and Sumona Roy

Hon''ble Mrs. Justice Jaya Roy

Heard learned counsel for the petitioner, learned counsel for the State and the learned counsel for the complainant as O.P. No.2.

The petitioner is apprehending his arrest in connection with the case registered under Sections 498(A) of the Indian Penal Code.

Learned counsel for the petitioner submits that though the petitioner has tried to settlement of their dispute but for some or other reason the dispute could not be settled.

Learned counsel for the complainant has submitted that she was subject to torture and assault for want of more dowry.

Yesterday the case was fixed in my chamber, I had a talk with both the parties personally and separately.

Considering the facts and circumstances of the case, 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. 14.02.2012. 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 Judicial Magistrate, 1st Class, Dhanbad in connection with C.P. Case No. 743 of 2010, subject to the condition that petitioner will remain physically present before the trial Court at least once in a month on the date fixed for trial till the conclusion of the trial and one of the bailors will be local person 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.