- (1.) Heard learned counsel for the parties. Petitioner is accused in a case registered under Section 498-A of the Indian Penal Code.
(2.) There is allegation in the complaint that Sitara Devi was subjected to torture and assault by the petitioner who happens to be husband. It is submitted that Sitara Devi is living in adultery with one Ismail Momin and in this context a panchayati was held and the petitioner was given liberty to divorce Sitara Devi. Thereafter the petitioner divorced the complainant and after that this case has been filed only with a view to harass him. Learned counsel for the State opposed the prayer for bail. Nobody appears on behalf of complainant even after service of notice. The submissions advanced by the learned counsel finds support from the document annexed.
(3.) Considering the aforesaid aspects of the matter, above named petitioner is directed to surrender in the Court below within three weeks from the date of this order and on such surrender or in the event of his arrest the petitioner shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Pakur in connection with P.C.R. Case No.98 of 2010 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.;