Satinder Singh And Another vs State Of Punjab And Another

Manisha Batra, J

Thhrough the instant petition, filed under Section 438 of Code of Criminal Proceedure, 1973, the petitioner seekks anticipatory bail in case FIR No. 11, dated 06.03.2024, under Sections 498-A, 406, 315 and 120-B of IPC at Police Station Women, District Commissionerate Amritsar.

Vide order dated 03.04.2024, passsed by this Court, the petitioner was released onn interim bail and was directed too join investigation. Order dated

03.04.2024, passsed by this Court, reads as under:

“The petitioners are seekingg pre arrest bail in case arising out of FIR No. 11 dated 06.03.20024 under Sections 498-A, 406, 315, 120-B of IPC registered at Police Station Women, District Coommissionerate Amritsar on thhe basis of complaint filed by resspondent no.2 making allegations of her being subjected to cruuelty on account of demand of dowry by her husband and the present petitioners’ who are her parents-in-law in connivance with the petitioner and also allegations that they have criminally miisappropriated her dowry article.

Notice of motion.

Learned State counsel whho has advance notice of this petition seeks some time to file stattus report.

Notice to respondent no.2 bee also issued for the same date. At this stage, vakalatnama on behalf of respondent no.2 has

been filed.

Learned counsel are ad ideem that there may be a chance of an amicable settlement betweenn the parties. The matter may be refferred to Mediation and Conciliaation Centre.

In view of above, the parties are directed to appear in person before the Mediation and Conciliation Centre of this Court on 18.04.2024.

The petitioners shall also make a demand draft of Rs.5000/-in the name of the complainnant/respondent no.2 on her appearance before the Mediator on that date as travel expenses. Reeport is awaited for 20.05.2024.

In the meantime, the petitioner is directed to appear before thee Investigating/Arresting Officer to join investigation within one weeek or as and when subsequenntly required thereafter. In the event of his arrest, the Investiigating/Arresting Officer shall rellease the petitioners on interim bail on furnishing personal/surety bonds to his/her satisfaction. The petitioner shall alsso abide by the conditions as envisaged under Section 438(2) Cr.P.C..”

Onn request of learned counsel for the parties that the matter may be referred to Mediation and Conciliation Centre of this Court for amicable resolution of their dispute, vide order dated 22.05.2024, the matter was referred to Mediation annd Conciliation Centre of this Coourt.

Reeport has been received from thee Mediator that the parties have settled their dispute by way of amicable settlement/agreement. Original agreement/settlement has also been

annexed wiith the report.

Staatus report dated 20.05.2024 fileed on behalf of respondent-State is taken on recoord.

Leearned counsel for respondent No.2 has submitted that respondent No.2 has no objection if the benefit of pre-arrest bail is extended to the petitioners. No recovery is yet to be effected from them.

Keeeping in view the above menttioned facts and circumstances, without commeenting on the merits of the case, the present petition is allowed and the order dated 03.04.2024, granting interimm bail to the petitioners, is made absolute, subject to the conditions laid down inn Section 438(2) of the Code of Criminal Procedure.