Jaya Roy, J. - (1.) Heard learned Counsel for the Petitioners and learned Counsel for the State.
(2.) Petitioners are apprehending their arrest in connection with the case registered under Ss. 366A/34 of the Indian Penal Code.
(3.) Learned Counsel for the Petitioners submits that the son of the Petitioner No. 1 has already married with the victim girl and victim girl is living with son of the Petitioner No. 1. He has further submitted that the informant has already compromised the matter out side the Court with the Petitioners and has filed joint compromise petition in the Court of learned District & Sessions Judge, Gooda.;