ROHIT KUMAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter has been pending for quite some time. However, a very peculiar situation has arisen herein which, though it is related to the application filed by the petitioner, is not exactly the main issue to be dealt herein. However, this Court assuming the character as envisaged under Sec. 482 Cr.P.C and considering the fact that the main issue to be discussed or decided relates to the matrimonial dispute between the complainant/respondent and the petitioner herein, recourse to alternative means of resolving the dispute is being resorted to.

(2.) In this regard, time and again, this Court has allowed the parties to try and forge any settlement or compromise between them, but no decisive result has emerged. Accordingly, after proceeding thus far, the parties have finally decided to give a last try for any settlement to materialize and in this regard, have apprised this Court that they are agreeable to a face to face meeting in Shillong within 1(one) week from today, the outcome of which will be reported to this Court on 16/5/2023. As such, list this matter on 16/5/2023 for further hearing.