KISHORE KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant application has been preferred by the petitioner for grant of regular bail for the offence registered under Sec. 498A, 323 of the Indian Penal Code and Sec. 3/4 of D.P. Act.

(3.) Learned counsel for the petitioner submits that provisional bail was granted to this petitioner vide order dtd. 19/7/2023 and pursuant to that a mediation was held and a report has been received indicating therein that the petitioner as well as the O.P. No.2 has compromised the matter before the learned Member Secretary, JHALSA, Ranchi by which terms of compromise has been incorporated. Learned counsel for the petitioner further submits that the provisional bail may be made absolute at the moment he shall pay Rs.65,000.00 as clause 4 (i) of the terms of compromise.