MD AKHTAR ANSARI @ AKHTAR ANSARI Vs. STATE OF JHARKHAND & ANOTHER
LAWS(JHAR)-2013-6-133
HIGH COURT OF JHARKHAND
Decided on June 10,2013

Md Akhtar Ansari @ Akhtar Ansari Appellant
VERSUS
State Of Jharkhand And Another Respondents

JUDGEMENT

- (1.) Anticipatory bail application filed by Md Akhtar Ansari @ Akhtar Ansari, is moved by Sri Arwind Kumar, learned counsel for the petitioner and opposed by Sri G.S. Prasad, learned Additional P.P. for the State and Sri Anjani Kumar Singh, learned counsel for the opposite party no. 2.
(2.) At the outset, Sri Arwind Kumar submits that petitioner is ready to keep opposite party no. 2 as his wife with all love and dignity and he is also ready to give written undertaking that he will not torture her in future.
(3.) Sri Anjani Kumar Singh, submits that his client is also ready to reside with petitioner provided that he will give an undertaking that he will not torture her in future.;


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