RAM CHAND GUPTA, J. - (1.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.14, dated 2.2.201, under Section 420 IPC substituted with Sections 498-A and 406 IPC, registered at Police Station City Nawanshahr, District SBS Nagar.
(2.) I have heard learned the parties and have gone through the whole record carefully. A coordinate Bench of this Court while issuing notice of motion on 16.2.2012, passed the following order: "The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No.14 dated 2.2.2010, registered at Police Station City Nawanshahr, District Shaheed Bhagat Singh Nagar, under Section 420 IPC. Petitioner is husband of the complainant. Learned counsel for the petitioner submits that petitioner is willing to resolve the dispute amicably. Complainant- Sandeep Kaur can be rehabilitated in the matrimonial home or part gracefully. Learned counsel further submits that on oral prayer, complainant-Sandeep Kaur wife of Sukhvinder Singh, daughter of Mohan Singh, resident of Village Allachaur, Tehsil Nawanshahr, District Shaheed Bhagat Singh Nagar, be impleaded as respondent no.2. Request of learned counsel for the petitioner is accepted. Complainant -Sandeep Kaur be impleaded as respondent no.2. Learned counsel has further submitted that petitioner is ready and willing to bear the expenses of engagement of counsel and causing of appearance of Sandeep Kaur, complainant, in this Court. To test his bonafide, let petitioner at first instance deposit '.25,000/- in the Registry of the Court which shall be disbursed to the complainant-Sandeep Kaur on her appearance in this Court. On deposit of amount, notice of motion be issued to Advocate General, Punjab, for 5.3.2012. Meanwhile, in the event of arrest, the petitioner shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of the Arresting/Investigating Officer. The petitioner shall, however, join the investigation as and when called for and he will also abide by the conditions as specified under Section 438(2) Cr.P.C."
(3.) IT has been stated by the petitioner that pursuant to the said order, he has already joined the investigation. However, it has been stated by both the parties that they have reconciled their differences and now they have started living together. It has been further stated by respondent no.2 that she is having no objection if interim bail granted in favour of petitioner is made absolute.;