PRAMOD KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.P.P and learned counsel for the informant-wife.

(2.) The applicant-husband, who is in custody since 24/5/2023, has approached this Court for grant of regular bail in connection with Sadar Mahila (Chatra) P.S. Case No.31 of 2022, registered for the offence under Ss. 323/ 498(A) of the Indian Penal Code and Ss. 3/ 4 of the Dowry Prohibition Act.

(3.) It appears that there is matrimonial dispute between the parties and there is chance of settlement of dispute through mediation.