Satnam Singh vs State of Punjab and another

Ajay Tewari, J.—The petitioner seeks grant of anticipatory bail in case FIR No.57, dated 30.5.2010, registered under Sections 498A, 406 of the IPC, at Police Station Jhunir, District Mansa.

Learned counsel for the parties are agreed that the petitioner is making the entire payment as per the order dated 9.3.2011. However, parties have not been able to settle the dispute.

Counsel for the petitioner states that the petitioner would have no objection in continuing to make the said payment.

Counsel for respondent No.2 states that the only residuary rights which respondent No.2 wants is to able to move an application for maintenance, if circumstances so warrant, before the competent authority.

Counsel for the petitioner states that he would have no objection to this course of action. He has, however, prayed that he has got no visitation rights to 10 years daughter of the parties.

Counsel for respondent No.2 states that she would have no objection to the petitioner meeting the child and even to send her with him during holidays as per mutual convenience of the parties.

In view of these agreements between the parties, I deem it appropriate to grant the concession of anticipatory bail to the petitioner. Consequently, in the event of his arrest, the petitioner shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the conditions as laid down in Section 438(2) of the Cr.P.C.

Petition stands disposed of.