ANANT BIJAY SINGH,J. - (1.) The petitioner is apprehending his arrest in connection with Meral P.S. Case No. 118 of 2016, corresponding to G.R. No. 1435 of 2016 for the offence under sections 341, 323, 498A, 302, 34 of the Indian Penal Code.
(2.) It appears that under order dated 01.11.2017 fresh report was called from the court of learned Principal District and Sessions Judge, Garhwa whether the Deputy Commissioner has made further request for allotment of fund and whether the allotment of fund has been approved and sanctioned and the same has been released in favour of victim or not.
(3.) Office note dated 02.01.2018 reveals that the required report has been received.;