Prashant Kumar - (1.) ANTICIPATORY bail application filed by petitioner Pahal Tanti is moved by Sri. Arvind Kumar Choudhary and opposed by Sri. S.S. Sahay, learned Additional P.P. and Sri. S.K. Deo, learned counsel for the O.P. No. 2. In compliance of order dated 10.12.2012, both parties are physically present in the court. On query, they stated that they are living together and they have settled their dispute out side the court.
(2.) IN view of the settlement between the parties, I allow this application and direct the petitioner to surrender in the court below/ learned Judicial Magistrate, Deoghar in connection with PCR Case No. 588 of 2010 corresponding to T.R. Case No. 1381 of 2011, on or before 18.1.2013. If petitioner surrender by that time, the provisional bail granted to the petitioner shall be confirmed.;