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Judgment
Petitioner is apprehending his arrest in connection Complaint Case No. 259 of 2017 for the offence under sections 498A, 323 of the Indian Penal
Code. It appears that under order dated 12.12.2017 the matter was referred to the Member Secretary, JHALSA, Ranchi.
Mediation report dated 06.03.2018 reveals that mediation is successful and both the parties have entered into an agreement on certain terms and
conditions.
Today, both the parties are physically present along with learned counsels. Both the parties admitted that they have entered into an agreement and there is no dispute between them. Both the parties identified their signature on the agreement.
The terms and condition nos. 1 to 7 arrived between the parties in the agreement are incorporated in this bail order.
In the facts and circumstances of the case, I am inclined to grant anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 15,000/- (Rupees fifteen thousand) with two sureties of the like amount each to the satisfaction of the court of learned S.D.J.M, Bermo at Tenughat, in connection with Complaint Case No. 259 of 2017 subject to the conditions as laid down under Section 438(2) of the Cr.P.C. If the petitioner violates the terms and conditions, it is open to the O.P. No. 2 to file application for cancellation of bail of the petitioner before this Court through learned counsel.