RAM CHAND GUPTA,J.(ORAL) - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.41 dated 6.2.2012 under Sections 406 and 498-A of Indian Penal Code, registered at Police Station Phase-1, S.A.S. Nagar, Mohali. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, SAS Nagar Mohali dismissing anticipatory bail application filed on behalf of the petitioner.
(2.) THIS Court while issuing notice of motion on 01.06.2012 passed the following order:- "Crl.M.No.33576 of 2012 Application is allowed subject to all just exceptions. Contends that dispute between the parties is matrimonial in nature and the same has since been settled vide compromise, Annexure P2. Notice of motion for 31.7.2012. However, in the meantime, petitioner is directed to join the investigation and in case he is arrested, he shall be released on interim bail by the Arresting Officer to his satisfaction subject to compliance of conditions specified under Section 438(2) Cr.P.C. At this stage, Mr.Ajay, Advocate, who is present in Court, puts in appearance on behalf of the complainant." It has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 01.06.2012 and that compromise has already been effected between the parties. It has also been stated by learned counsel for the complainant that compromise has already been effected and that he is having no objection if the interim order is made absolute. There are no allegations on behalf of the State that petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.
(3.) HENCE, in view of these facts and without expressing any opinion on the merits of the case, the anticipatory bail application filed on behalf of petitioner Taveesh Singh is accepted and order dated 1.6.2012 granting interim bail in favour of the petitioner is, hereby, made absolute subject to compliance of conditions specified under Section 438(2) Cr.P.C. The present petition stands disposed of accordingly.;