Pradeep Kumar, J. - (1.) HEARD learned Counsel for the Petitioner, learned Counsel for the State as also learned Counsel for the complainant.
(2.) AFTER hearing both the parties, it appears that the Petitioner is ready to keep his wife complainant with full dignity. Learned Counsel for the complainant has submitted that the Petitioner husband not allowed to enter in her Sasural, but on intervention of the neighbour, she has been allowed to stay in her 'Sasural' but again the Petitioner husband started assaulting and torturing her. Hence, conciliation is necessary. In that view of the matter, let the matter be placed before the Conciliator, Jharkhand State Legal Services Authority, Ranchi for conciliation on 27th July, 2011 at 10.30 A.M.
(3.) PUT up this case on 2nd of August, 2011 along with Conciliator's Report.;