Punjab-Haryana High Court
Dinesh Kataria vs State Of Haryana on 9 April, 2015
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM-M No. 37591 of 2014
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 37591 of 2014
Date of Decision : 09.04.2015.
Dinesh Kataria ...Petitioner
Versus
The State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present: Mr. Sunil Panwar, Advocate for the petitioner.
Mr. Satish Saini, D.A.G., Haryana.
Mr. P.R. Yadav, Advocate for the complainant.
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Tejinder Singh Dhindsa, J. (Oral)
The instant petition has been filed under Section 439 Cr.P.C. seeking the benefit of regular bail to the petitioner in case FIR No. 564, dated 09.07.2014, under Sections 498A, 323, 307, 406, 34 IPC (later on Section 34 of Indian Penal Code deleted and Section 328 of Indian Penal Code added in final report under Section 173 Cr.P.C.).
On 09.01.2015, the following order was passed by a Co-ordinate Bench of this Court :-
"After hearing learned counsel for the parties, it appears that there is a possibility of compromise between the parties.
The parties are directed to appear before the Mediation and Conciliation Centre at Gurgaon on 29.01.2015.KANCHAN 2015.04.10 10:26 I attest to the accuracy and authenticity of this document Chandigarh CRM-M No. 37591 of 2014 2
In the meantime, petitioner will surrender before the learned trial Court and he shall be released on interim bail to the satisfaction of the trial Court."
It has gone uncontroverted that the parties had thereafter appeared before the Mediation and Conciliation Centre at Gurgaon and a report of the Mediator has been placed on record and which would reflect that a settlement has been arrived at between the husband and wife.
Under such circumstances, the present petition is allowed. The order dated 09.01.2015 passed by this Court is made absolute.
Disposed of.
April 09, 2015. (TEJINDER SINGH DHINDSA) kanchan JUDGE KANCHAN 2015.04.10 10:26 I attest to the accuracy and authenticity of this document Chandigarh