- (1.) HEARD Mrs. Vandana Singh, learned counsel for the petitioner and Mr. Kailash Prasad Deo for the opposite party no. 2.
(2.) THE petitioner has come up against the order dated 11.2.2009 passed by the Sessions Judge, Bokaro, whereby the learned Sessions Judge cancelled the anticipatory bail granted to the petitioner on 20.8.2007 on the ground that he obtained anticipatory bail on concealing the truth and that he filed wrong affidavit which did not match with the official records maintained by his employer. The petitioner's wife filed a complaint case alleging therein that she was married to the petitioner on 9.6.2006. She went to her Sasural where she came to know that the petitioner was already married with one Geeta Devi and had two children from her. She further alleged that she was assaulted by the petitioner and his other family members and she had to return to her parent's house. Her ornaments and clothes were snatched away by Geeta Devi. Legal notice was sent on 2.2.2007 and thereafter, on 11.2.2007, the petitioner alongwith. his family members came to Bokaro and ransacked the house of her parents and also manhandled her father.
(3.) AFTER holding enquiry under Section 202 Cr.P.C, cognizance under Sections 498A, 495 and 506 Indian Penal Code was taken against the petitioner and his other family members.;