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Judgment
19 paragraphs · 334 wordsLISA GILL , J.
Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No. 43 dated 04.05.2016 under Section 406/498A IPC registered at Police
Station Women, Sector 17, Chandigarh.
It is submitted that the FIR in question was registered due to temperamental differences and the fact that the petitioner suffered a heart attack at the
age of 35. The complainant left the petitioner's company out of her own accord and refused to cohabit with the petitioner. The present FIR was
registered.
It is further submitted that the complainant unfortunately passed away on 09.02.2017. The parties had earlier been referred to the Mediation and
Conciliation Centre of this Court in October, 2016. The matter has now been compromised by the petitioner with his mother-in-law i.e. the mother of
the complainant. Demand draft dated 05.04.2018 for a sum of `2 lakhs in favour of Kuldeep Kaur wife of Manjit Singh i.e. the petitioner's mother-in-
law has been handed over to Kuldeep Kaur, who is present in Court, duly identified by her counsel. The petitioner undertakes to hand over rest of
the settled amount of `3,50,000/- to Kuldeep Kaur on or before 10.10.2018.
Learned counsel for Kuldeep Kaur â€" mother of the complainant (since deceased) submits that his client has no objection, in case, this petition is
allowed subject to the petitioner strictly adhering to the terms and conditions of the settlement.
Learned counsel for the State, on instructions from SI Ram Kumar, verifies that the petitioner has joined investigation. He is not involved in any other
criminal case.
There are no allegations on behalf of the State that the petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true
facts in the Court, if released on bail.
Keeping in view the facts and circumstances noted above but without expressing any opinion on the merits of case, it is considered just and expedient
to allow this petition. Consequently, order dated 03.06.2016 is made absolute.