Anupam Saini vs State (NCT of Delhi)

S.P. Garg, J.—The petitioner seeks anticipatory bail under Section 438 read with Section 482 Cr.P.C. in case FIR No.851/15 under Sections 406/498-A/377/34 IPC registered at Police Station Anand Vihar. Status report is on record.

I have heard the learned counsel for the parties including the counsel for the complainant and have examined the file. During the course of arguments, the learned counsel for the petitioner, on instructions, stated that the petitioner has agreed to pay Rs. 10,00,000/- (Rupees ten lacs) to the complainant without prejudice and subject to future adjustment towards dowry articles. On this, the complainant has no objection to the grant of bail.

By an order dated 16.02.2016, the petitioner was granted interim protection and was directed to join the investigation as and when required. Status report reveals that the petitioner has since joined the investigation.

The matter was referred to Delhi High Court Mediation and Conciliation Centre to explore the possibility of amicable settlement. However, the dispute could not be resolved.

Considering the facts and circumstances of the case and the petitioner''s offer to pay Rs. 10,00,000/- to the complainant, he is granted anticipatory bail and in the event of his arrest, he be released on bail on his furnishing personal bond in the sum of Rs. 50,000/-with one surety in the like amount to the satisfaction of the SHO/Investigating Officer with the condition that he shall join the investigation as and when required. Rs. 10,00,000/- (Rupees ten lacs) shall be paid by him to the complainant within two weeks through Investigating Officer by way of demand draft in her name. This payment shall be without prejudice and subject to future adjustment (if any). In case of noncompliance of the order, the complainant will be at liberty to approach this Court.

The bail application stands disposed of.