Patna High Court - Orders
Ajay Kumar Yadav @ Poplesh Kumar Yadav vs The State Of Bihar on 22 April, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.25557 of 2010
AJAY KUMAR YADAV @ POPLESH KUMAR YADAV
Versus
THE STATE OF BIHAR
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9 22.4.2011Both husband and wife are physically present in Court along with their respective counsel. Both expressed their desire once again to lead their happy conjugal life peacefully. Petitioner-husband is ready to take his wife back today from this Court in the matrimonial house and undertakes to keep her with full care, love and affection without any demand of dowry and torture. The complainant-wife is also ready to accompany her husband from this Court to her matrimonial house.
In view of submissions, this Court adjourns this case for three months and this case be listed on 18.7.2011 on the top of the list, on which date both husband and wife shall be physically present in Court.
Meanwhile interim protection granted to the petitioner by order dated 16.8.2010 shall continue.
AI ( Mandhata Singh, J.)