RONGON MUKHOPADHYAY,J. - (1.) A joint compromise petition has been produced before this Court from which it appears that the parties have undertaken to live separately and they will not disturb each other in future in any manner.
(2.) Heard the parties.
(3.) The petitioner apprehends his arrest in connection with Adityapur RIT P.S. Case No. 382 of 2014, corresponding to G.R. Case No. 1099 of 2014, registered for the offence punishable under Sections 323, 366, 376, 385 and 506 of the Indian Penal Code.;