D.N.Upadhyay,J. - (1.) THE petitioner has been prosecuted for causing torture and treating the complainant with cruelty for want of more dowry. It is submitted that the complainant was living in adultery for which a panchayati was held in which the complainant had admitted her relation with a boy known as Ajit Kumar Soren.
(2.) LEARNED Counsel appearing for the complainant has opposed the prayer and submitted that the complainant was forced to sign on certain blank papers which have been converted in the shape of Annexure -2. The complainant is still ready to live with the petitioner but he has filed a suit for divorce. Considering the facts and circumstances as placed before me, I feel inclined to consider the prayer under Section 438 Cr. P.C. Accordingly, the petitioner is directed to surrender before the court -below within three weeks from today and if he does so he shall be released on bail on furnishing bail bond of Rs. 10,000/ - (Ten thousand) with two sureties of like amount each to the satisfaction of Sri Arbind Kumar, Judicial Magistrate, 1st Class, Bokaro in connection with C.P. Case No. 448 of 2011, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.;