Punjab-Haryana High Court
Nikhil vs State Of Haryana on 27 August, 2015
Author: Sabina
Bench: Sabina
CRM-M-10715 of 2015 1
203
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-10715 of 2015
Date of decision: August 27, 2015
Nikhil
.......Petitioner
Versus
State of Haryana
.....Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA Present: Mr. Namit Sharma, Advocate for the petitioner.
Ms. Trishanjali Sharma, AAG Haryana. SABINA, J Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No.16 dated 27.01.2015, under Sections 498A, 323, 406, 506 of Indian Penal Code, 1860, registered at Police Station Rajendra Park, Gurgaon.
While issuing notice of motion, following order was passed by this Court on 06.04.2015:-
"Learned counsel for the petitioner states that petition under Section 9 of Hindu Marriage Act filed by petitioner was earlier in point of time. The FIR is the result of continued misconduct on the part of wife. The wife did not spare even her Jeth (Brother-in-law) namely Arvind against whom she attributed effort to establish illicit relation. The Police investigated the case and found no worth in the allegation.
In order to explore possibility of amicable settlement, this Court feels that the matter be tried before Mediation and Conciliation Centre of this Court.MAHAVIR SINGH 2015.08.27 15:43 I attest to the accuracy and authenticity of this document Chandigarh CRM-M-10715 of 2015 2
Notice of motion for 26.05.2015.
Parties are directed to appear before Mediation and Conciliation Centre of this Court on 21.04.2015.
Meanwhile, in the event of arrest, petitioner shall be admitted to interim bail, subject to the satisfaction of Arresting Officer. However, petitioner shall abide by the conditions incorporated under Section 438(2) Cr.P.C."
The case was referred to Mediation and Conciliation Centre, but no settlement could be arrived between the parties.
Learned State counsel on instructions from Assistant Sub Inspector Ajitesh has submitted that petitioner has joined investigation.
Accordingly, interim bail granted to the petitioner by this Court vide order dated 06.04.2015, is made absolute.
Petition stands disposed of accordingly.
(SABINA) JUDGE August 27, 2015 mahavir MAHAVIR SINGH 2015.08.27 15:43 I attest to the accuracy and authenticity of this document Chandigarh