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Judgment
15 paragraphs · 238 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No.22 dated 07.02.2020, under Sections 406 and 498-A IPC, registered at Police Station Women
Police Station, Chandigarh.
Learned counsel for the petitioner contends that the FIR is an outcome of a matrimonial dispute between the son of the petitioner and the complainant.
With the intervention of the mediator, the matter has been compromised.
Learned counsel for the complainant contends that the matter has indeed been compromised.
Without expressing any opinion on the merits of the case and in view of the above, especially when the matter has been compromised, I deem it a fit
case to grant the concession of anticipatory bail to the petitioner.
Therefore, the petitioner is directed to appear before the investigating officer within a period of 15 days from the date of receipt of 19 certified copy of
this order and on his doing so, he shall be released on bail to the satisfaction of the arresting/investigating officer till submission of report under Section
173 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' - for short). The petitioner shall continue to join investigation and shall furnish an undertaking
that he shall abide by the conditions as envisaged under Section 438 (2) Cr.P.C. Thereafter, he will be permitted to furnish regular bail bonds to the
satisfaction of the trial Court.
The petition stands disposed of in the aforementioned terms.