- (1.) At one stage, the matter was amicably resolved between the parties. This fact was also noticed by this Court while dealing with the case of custody of the children in this regard. The arrest of the petitioner was stayed. He has joined the investigation. As per the State counsel, some of the dowry articles were to be returned, which have yet not returned. Counsel for the complainant says that the compromise was forcibly obtained and was not a voluntary act. He has moved an application in this regard. Actually, it is a case of return of certain articles. Apparently, no case for custodial interrogation is made out.
(2.) Order dated 5.7.2011 is made absolute. The petitioner would be at liberty to approach the trial Court for regular bail once the challan is presented. The trial Court would consider the grant of regular bail in the light of order passed by this Court.
(3.) The petitioner may be asked to return all the dowry articles, which are yet to be recovered. In case the petitioner refuses to do so, the State would be at liberty to move an application.;