MITHILESH KUMAR @ MITHLESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It appears that there is a typographical error in the order dated 11.04.2016 in which the next date of the case has wrongly been typed as 20th April, 2015 instead of 20th April, 2016. Accordingly, the order dated 11.04.2016 in Cr. Misc. No. 35690 of 2014 stands modified to the extent indicated.

(3.) The Court would like to record its appreciation of the role of the learned counsel for the parties in ensuring that the petitioner and the opposite party No. 2 arrive at a settlement and part on cordial terms. Today, a joint affidavit has been filed on their behalf stating the terms of such settlement between them which are recorded herein below for ready reference: