Anant Bijay Singh, J. - (1.) The petitioner is apprehending his arrest in connection with the case registered under Sections 498A, 406, 420 and 34 of the Indian Procedure Code and Section 3/4 of the D.P. Act.
(2.) Pursuant to order dated 14.09.2016, both the parties along with their counsel were present and possibility of reconciliation through process of mediation was explored and the stand of the parties are variance.
(3.) On query made by this Court, O.P.No. 2 has submitted that the petitioner running a coaching institute and his monthly income of Rs. 1 lac and also submitted that the petitioner had purchased a Renault Duster and Swift Desire cars, although these fact denied by the petitioner and he has disclosed his income in between Rs.20,000/- to 25,000/- per month. Thereafter, both the parties were directed to file necessary document in support of their submission.;