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Raghav Bansal Alias Sahil vs The State (Govt. Of Nct Of Delhi) on 8 October, 2021

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~20
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      BAIL APPLN. 3718/2021 & CRL.M.A. 16270/2021
                             RAGHAV BANSAL ALIAS SAHIL                           ..... Petitioner
                                                Through:     Mr.Ravin Rao, Mr. Ankit Goel and
                                                             Mr. Akshit Sawal, Advocates.

                                                versus

                             THE STATE (GOVT. OF NCT OF DELHI)                   ..... Respondent
                                                Through:     Ms.Aashaa Tiwari, APP for State.
                                                             Mr.Sumit Choudhary & Mr.Shubh
                                                             Kumar, Advocates for complainant.
                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                     ORDER

% 08.10.2021 (Through Video Conferencing) CRL.M.A. 16270/2021 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.

The applicant, vide the present application seeks the grant of anticipatory bail in relation to FIR No.532/2021, PS Model Town under Sections 498A/406/34 of the Indian Penal Code, 1860 submitting to the effect that the petitioner and the complainant have been in a relationship for the last 10 years and subsequently after their marriage, the respondent no.2 has since left her matrimonial home on 29.04.2020, though, no complaint had been made by her previously. Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:08.10.2021 17:52:40 This file is digitally signed by PS to HMJ ANU MALHOTRA.

In reply to a specific Court query, the learned APP for the State submits that so far there is no permission of arrest has been granted qua the applicant.

It is however submitted on behalf of the applicant that the said application filed before the learned Trial Court had been vehemently opposed on behalf of the complainant.

Taking into account that the FIR has apparently emanated from a matrimonial discord in relation to which as per the impugned order dated 21.09.2021 of the learned ASJ, Spl. FTC, North Rohini also relates to an alleged commission of the offence punishable under Section 377 of the Indian Penal Code, 1860, it is considered appropriate that the petitioner and the complainant are referred to the mediation centre to explore the possibility of a settlement.

The petitioner and the respondent no.2 are thus, directed to appear before the Co-ordinator of the Delhi High Court Mediation & Conciliation Centre on the date 29.10.2021 at 3:00 PM with the report of the Mediation Centre being returnable for the date 16.11.2021, till which date the applicant be not arrested subject to his not leaving the city, joining the investigation of the case as and when required by the Investigating Agency, keeping his mobile phone on at all times, dropping a PIN on the google map to ensure that his location is available to the Investigating Officer.

ANU MALHOTRA, J OCTOBER 8, 2021 'Neha Chopra' Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:08.10.2021 17:52:40 This file is digitally signed by PS to HMJ ANU MALHOTRA.