PINTU DEOGHARIA Vs. STATE OF JHARKHAND & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State, as also learned counsel for the complainant opposite party No. 2. The petitioner is apprehending his arrest in connection with C.P. Case No. 569 of 2011 for the alleged offence under Section 498-A of the Indian Penal Code.

(2.) When the case was taken up on 16.8.2012, this Court was informed by learned counsels for both parties that there was a compromise between the parties, in terms of which, the complainant had agreed to live with the petitioner and the petitioner was also ready to keep his wife along with him. In that view of the matter, it was directed that a joint petition to that effect shall be filed in the Court, whereupon, the petitioner was directed to be released on provisional bail up to 30.11.2012 and the case was ordered to be listed on 26.11.2012, on which date, both the parties were directed to inform about their conduct.

(3.) It appears that the said compromise could not take place between the parties and the said order was not given effect to. However, by order dated 18.12.2012, learned counsels for both parties were requested to provide their good offices in order to settle the dispute between the parties. Thereafter, it appears that talks between the parties have taken place on several occasions with the help of learned counsels for the parties and though the parties were generally agreeable to compromise, but the compromise could not be reached till now due to differences on some minor points between the parties, due to which, the matter is not being resolved.