Jharkhand High Court
Md. Asfak Alam vs The State Of Jharkhand & Anr. ...... ... on 8 August, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 5771 of 2022
Md. Asfak Alam ...... Petitioner
Versus
The State of Jharkhand & Anr. ...... Opposite parties
----- -----
CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
-----
For the Petitioner : Mr. Ranjit Kr. Tiwari, Advocate For the State : Mr. Satish Prasad, A.P.P. .....
Order No.04/ Dated:08.08.2022 Let the matter be referred to JHALSA, Ranchi for mediation and both the parties are accordingly directed to appear before the Member Secretary, JHALSA, Ranchi on 22.08.2022.
Further petitioner is directed to pay Rs.1,000/- to the O.P. No.2 by way of convenience and diet allowance on each and every date before the Mediator.
Till then, no coercive action shall be taken against the above named petitioner in connection with Mahila P.S. Case No. 07 of 2022, pending in the court of C.J.M., Gumla.
(Pradeep Kumar Srivastava, J.) R.K/Satyendra