Prashant Kumar, J. - (1.) ANTICIPATORY bail application filed by Ajay Kumar alias Ajay Chaudhary is moved by Sri. Rajesh Kumar, learned counsel for the petitioner and opposed by Sri. S.K. Srivastava, Addl. P.P. for the State and Sri Aishwarya Prakash, learned counsel for O.P. No. 2. At the outset, Sri Rajesh Kumar submits that petitioner is ready to keep informant with all love and dignity and he is also ready to give written undertaking that he will not torture her in future.
(2.) SRI Aishwarya Prakash, 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. In view of the aforesaid undertaking given by the petitioner, I allow this anticipatory bail application and direct the petitioner to surrender in the Court below on 10.04.2013. On that day, O.P. No. 2 namely, Sikha Jha is directed to remain present in the Court below. The learned Court below is direct to enlarge the petitioner, above named, 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 J.M. 1st Class, Jamshedpur in connection with Complaint Case No. 659 of 2012, subject to the condition as laid down under section 438(2) of the I.P.C. The learned Court below is further directed to take written undertaking from petitioner that he will not torture informant in future and will not demand dowry. The learned Court below is further directed to send O.P. No. 2 with petitioner after taking aforesaid undertaking. It is made clear that if in future petitioner will torture, the O.P. No. 2 will file application for cancellation of bail.;