MANOJ @ MANOJ YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner apprehends arrest in connection with Complaint Case No. 668 C of 2018 dated 01.09.2018 instituted under Section 498A of the Indian Penal Code.

(3.) Earlier, by order dated 16.10.2019, the Court had referred the matter to the District Mediation Centre, Kishanganj. However, the learned Mediator while submitting his final report dated 26.11.2019 had stated that the parties were called and Mediation efforts were carried out on 25.11.2019 and 26.11.2019. From what has been stated, it appears that the petitioner had a non cooperative attitude in the Mediation as he has flatly denied taking of any responsibility on the plea that he himself is not keeping well. Accordingly, the Mediation has failed.