KAMAL KOLE Vs. STATE OF JHARKHAND & ANOTHER
LAWS(JHAR)-2013-6-134
HIGH COURT OF JHARKHAND
Decided on June 10,2013

Kamal Kole Appellant
VERSUS
State Of Jharkhand And Another Respondents

JUDGEMENT

- (1.)Anticipatory bail application filed by Kamal Kole, is moved by Sri Pramod Kumar Jha, learned counsel for the petitioner and opposed by Sri Shree Prakash Jha, learned Additional P.P. for the State and Sri Pran Pranay, learned counsel for the opposite party no. 2.
(2.)At the outset, Sri Pramod Kumar Jha 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 Pran Pranay, 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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