- (1.) This order will dispose of the above mentioned two petitions, as the same arise out of one FIR.
(2.) Prayer in the present petitions is for grant of pre-arrest bail to the petitioners.
(3.) Considering the fact that the FIR is the result of matrimonial dispute, the matter was referred to the Mediation and Conciliation Centre of this Court, where the dispute was settled on August 20, 2011. In terms thereof, the parties decided to part ways on payment of Rs. 15,00,000/- as permanent alimony. The amount was to be paid in different instalments as mentioned in para No. 6 of the compromise. The same is extracted below:- "6. It has been agreed between the parties that the amount of Rs. 15,00,000/- shall be paid by Sh. Vikram K. Jain in the following manner:- (i) Rs. 3,00,000/- shall be paid in the shape of demand draft at the time of filing petition and making first statement under Section 13- B of HMA the petition under Section 13-B shall be filed at Faridabad and preferably it will be filed on or before 11.11.2011. (ii) Rs. 3,00,000/- shall be paid to Shevatacomplainant at the time of appearing in the quashing of the FIR in the shape of Demand Draft. (iii) Rs. 3,00,000/- shall be paid in the shape of demand draft payable in the name of Smt. Shevata at the time of making final statement in the divorce petition. (iv) The demand draft of Rs. 3,00,000/- shall be paid in the Hon''ble Court in the present bail petition on the date fixed by this Hon''ble Court. (v) Rs. 3,00,000/- shall be paid in the shape of demand draft in this Hon''ble Court at the time of quashing of the FIR No.221 dt. 04.05.2011 registered under section 498- A/406/420/120-B I.P.C., Sector-7, Distt. Faridabad. The quashing of F.I.R. will be finalized after the final statement in Divorce Petition.";