- (1.) ANTICIPATORY bail application filed by petitioner, Md. Qamruddin is moved by Sri Vivek Kumar Singh learned counsel for the petitioner and opposed by Sri V.K. Prasad learned Additional P.P. and Sri R.C.P. Sah, learned counsel for opposite party no. 2.
(2.) IT is submitted on behalf of petitioner that petitioner is ready to keep opposite party no. 2 (complainant) as his wife with all respect and dignity. Learned counsel for the opposite party no. 2 (complainant) submits that complainant has no objection in living with petitioner provided that petitioner and his family members will not torture her in future. Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below positively on 18th of April 2011. On that day complainant shall also remain physically present in the court below. If petitioner surrenders by that time, the learned Court below is directed to enlarge him on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M. Ranchi in connection with Complaint Case No. 758 of 2006 subject to the condition laid down under Section 438 (2) of the Cr.P.C.
(3.) THE court below is further directed to send the complainant with petitioner after taking undertaking that he will keep the complainant with all respect and dignity and will not torture her in future.;