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Judgment
22 paragraphs · 377 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 267 dated 29.12.2018, under Section 365 of the Indian Penal Code, 1860, registered at Police
Station City Gurdaspur, District Gurdaspur.
Learned counsel for the petitioner contends that it is alleged in the FIR that the petitioner had abducted the daughter of the complainant. He, however,
contends that the daughter of the complainant is over 18 years of age and now with the intervention of the respectables, the matter has been
compromised. The petitioner and the daughter of the complainant have married and are happily residing. He has referred to the copy of the
compromise at Annexure P4.
Issue notice to the respondent.
At the asking of the Court, Mr. Dhruv Dayal, Senior DAG, Punjab, accepts notice on behalf of the respondent. He contends that in view of the gravity
of the offence alleged to have been committed by the petitioner, he is not entitled to the concession of anticipatory bail.
Ms. Deepti Rampal, Advocate, has put in appearance on behalf of the complainant. She contends that the matter has indeed been compromised. The
petitioner and the daughter of the complainant are happily residing in their matrimonial home.
Without expressing any opinion on the merits of the case and in view of the submissions of learned counsel for the petitioner, especially when the
petitioner and the daughter of the complainant have married and happily residing in their matrimonial home, 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 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.