Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 323, 347, 307, 498A, 420, 406, 504/34 of the Indian Penal Code.
(3.) Pursuant to the order dated 17.01.2017, learned counsel for the petitioner was directed to take instruction as to whether petitioner is ready to pay Rs. 7,000/- per month to the O.P. No.2.;