JAINATH MANJHI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State as well as learned counsel for the opposite party no. 2.

(2.) The petitioner is apprehending his arrest in connection with Deoghar Mahila P.S. Case No. 241 of 2015, corresponding to G.R. No. 690 of 2015 for the offence registered under sections 498A, 323, 504, 34 of the Indian penal Code.

(3.) Pursuant to order dated 18.10.2016, petitioner and the opposite party no. 2 were physically present along with their learned counsel and possibility of resolving their dispute was made. Further, it appears that in course of hearing of the bail application in the court below the matter was referred to the Mediation Centre, Deoghar where the parties decided to resolve their dispute amicably. The parties had shown their positive approach for reconciliation. Further, it appears that under order dated 18.10.2016 petitioner was directed to pay ad interim maintenance to the O.P. No. 2 at the rate of Rs. 1,500/- from October, 2016.