- (1.) The present petitioner in connection with an offence punishable under Sections 498A/307/34 of the Indian Penal Code has been granted bail by the Learned Sessions Judge, Malda on condition of payment of a sum of 800/- per month to his wife, the defacto-complainant as her maintenance.
(2.) Heard Mr. Kallol Mondal for the petitioner and Mr. Prabir Chatterjee appearing for the State. Perused the materials on record.
(3.) In view of the decision of this Hon ble High Court in C.R.R. No. 228 of 2010 in the case of Bimal Kisku v. State of West Bengal and Anr. now it becomes unnecessary to go into further details of the matter at hand and on the other hand in view of such decision the order impugned, i.e. the order whereby the petitioner was asked to make payment of maintenance to the wife/opposite party as a condition of bail stands quashed. In the result this application stands allowed. Criminal Section is directed to deliver urgent Photostat certified copy of this Judgement to the parties, if applied for, as early as possible.;