DHANESHWAR DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Chandan Kiyari (Amlabad) P.S. Case No. 72 of 2016, corresponding to G.R. No. 788 of 2016 for the offence under sections 376/511, 498A, 506, 504 and 34 of the Indian Penal Code.

(2.) It is alleged by the informant that her marriage was solemnized with Rajesh Das according to Hindu rites but her husband died in a road accident in the year, 2015 thereafter, her in laws started torturing her.

(3.) It appears that the petitioner is the Devar of the informant. Further, it appears that on 08.08.2017, petitioner Dhaneshwar Das, father in law of the informant Mangal Das and Informant Laxmi Devi were physically present along with their learned counsels and in their presence, possibility of conciliation has been made.