M.A.A. Khan, J. - (1.) Heard Smt. Juli and the applicant Anil Kumar entered into wedlock about 2 years back. Disputes arose between them but such disputes were sorted-out in the presence of higher authorities. It appears that though their disputes were stated to have been settled yet they could not improve their inter se relations. The applicant, therefore, filed a petition under Section 9 of the Hindu Marriage Act on 9.7.98. The notice of the petitioner was served upon Smt. Juli in the month of September, 1998. Thereafter, Smt. Juli filed a complaint against the applicant for offence under Section 498-A and 406 IPC on 24.12.98. It further appears that on 28.9.98 certain articles, belong to Smt. Juli, were also returned by the applicant in presence of police officers.
(2.) Looking to the facts and circumstances of the case it is directed that the applicant Anil S/o Harish Chandra in the event of his arrest, in FIR No. 839/98, registered at Police Station Kotwali, Alwar, shall be released on bail on his furnishing two sureties in the amount of Rs. 5000/- with personal bond in the amount of Rs. 10000/- to the satisfaction of the Officer arresting him and shall observe the following conditions : (i) that the person(s) shall make himself/themselves available for interrogation by a police officer as and when required; (ii) that the person(s) shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; (iii) that the person(s) shall not leave India without the previous permission of the court.
(3.) This order shall remain in force till the expiry of one month after the submissions of the charge sheet, if any, against him/her/them during the meanwhile the applicant(s) may appear before the court concerned and pray for regular bail there.;