Dhrub Narayan Upadhyay, J. - (1.) HEARD the learned counsel for the petitioner and the learned counsel for the State. Petitioner is accused in connection with Tundi P.S. case No. 89 of 2012 for the offence registered under Section 498A/326/34 of the Indian Penal Code.
(2.) PETITIONER has been prosecuted for committing torture and treating the informant with cruelty for want of more dowry. Petitioner has also caused assault to the informant and she sustained grievous injuries. It is submitted that the petitioner is in jail custody since about four months and he is ready to keep the informant with all care and dignity for which he is ready to furnish undertaking supported by an affidavit.
(3.) LEARNED counsel for the informant has opposed the prayer and submitted that the informant is also willing to join hands with the petitioner, subject to some sort of assurance is give. Considering above aspects of the matter, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Dhanbad, in connection with Tundi PS case No. 89 of 2012 (G.R. No. 3147 of 2012 on the condition that he would furnish an undertaking supported with an affidavit that he would keep the informant with all dignity and care and shall not subject the informant to torture for want of dowry in future.;