Rajasthan High Court - Jaipur
Vaibhav Bhardwaj S/O Shri Subhash vs State Of Rajasthan on 23 October, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 16742/2021
Vaibhav Bhardwaj S/o Shri Subhash
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. D.N. Sharma
For Respondent(s) : Mr. Prashant Sharma, PP
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 23/10/2021 Learned counsel for the petitioner, drawing attention of this Court towards the compromise dated 20.10.2010 entered into between the parties, submitted that the complainant has already received a sum of Rs.7,00,000/- by way of demand draft dated 22.10.2020 and he has stopped payment of the cheque dated 15.03.2021 worth Rs.4,00,000/- which was payable at the time of decree under Section 13-B of the Hindu Marriage Act, 1955 as the complainant did not turn up at the time of first motion Section 13-B of the Act. As per the contents of the compromise, she has already received entire streedhan.
In the facts and circumstances of the case, this Court deems it just and proper to direct the petitioner to join the investigation. He shall appear before the Investigating Officer on or before 12.11.2021.
List the matter on 18.11.2021.
Till the next date, the petitioner shall not be arrested. Learned Public Prosecutor is directed to procure the status report of investigation alongwith case diary.
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