PRASHANT KUMAR - (1.) IT is submitted by learned counsel for the petitioner that petitioner is ready to keep his wife (opposite party No. 2) with all honour and dignity. Under the said circumstance, issue notice to opposite party No. 2, for which requisites etc., under registered cover with A/D as well as under ordinary process, must be filed within one week, failing which this anticipatory bail application shall stand rejected without further reference to a Bench.
(2.) In the meantime, petitioner shall not be arrested in connection with P.C.R. Case No. 509 of 2011 corresponding to T.R. No. 640 of 2012, pending in the court of Judicial Magistrate, Deoghar.;