- (1.) Leave granted.
(2.) We have considered the statements made in the Additional Affidavit filed on behalf of the accused appellant which are to the effect that the properties received from the complainant-wife including the Scorpio vehicle has been handed over/returned. Learned counsel for the respondent-complainant acknowledges the fact that the Scorpio vehicle has been returned. However, he disputes return of the other items of the property.
(3.) Be that as it may, taking into account the nature of the allegations made to bring home Signature Not Verified the offences alleged i.e. under Sections 420, 406, 417, 495, 376, 506, 35 of the Indian Penal Code, 1860 we are of the view that the accused appellant should be granted the privilege of pre-arrest bail. We order accordingly. Therefore, we direct that in the event of arrest of the appellant in connection with F.I.R. No. 274 dated 18.04.2018, registered at Police Station - P.S. Waidhan (Kotwali), Singrauli (M.P.), he shall be released on bail to the satisfaction of the Arresting Officer. The accused appellant shall cooperate with the investigation at all further stages as may be required. The accused appellant, who is stated to be working in the Merchant Navy and presently in high seas, is directed to report to the jurisdictional Police Station immediately on return to the main land. In the event there is any failure on the part of the appellant to so cooperate, it will be open for the prosecution to seek cancellation of the anticipatory bail granted by the present order. We also make it clear that it will be open to the Arresting Officer to impose such condition(s) as may be considered fit and appropriate.;