MEHINDER SINGH SULLAR,J. - (1.) PETITIONER Harpreet Singh son of Jasvir Singh (husband) has directed the instant petition for anticipatory bail in a case, registered against him alongwith his parents Jasvir Singh and Ravinder Kaur, vide FIR No.30 dated 10.3.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 406, 498-A and 506 IPC by the Police of Police Station Sadar Khanna, District Ludhiana, invoking the provisions of section 438 Cr.PC.
(2.) NOTICE of the petition was issued to the State. After perusing the record, hearing the learned State counsel and after considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this context. During the pendency of the instant petition, good sense prevailed and the parties have compromised the matter.
(3.) DURING the course of preliminary hearing and considering the amicable settlement between the parties, a Coordinate Bench of this Court (Ajay Tewari, J.) passed the following order on 21.9.2011:- "Counsel for the non-applicant/petitioner states that he has no objection to the modification of the order dated 19.5.2011. Consequently, it is directed that the non-applicant/petitioner shall return dowry articles mentioned in the list handed over by counsel for the applicant/complainant. Further, the time for filing the divorce petition is also extended. Let the parties to now meet in the chamber of Shri N.S.Oberoi, Advocate on 12.10.2011, on which date the remaining dowry articles shall also be returned by the non-applicant/petitioner. Counsel for the applicant/respondent has also undertaken to withdraw the application for maintenance filed by her. Rest of the order dated 19.5.2011 shall continue to operate. Crl. Misc. application stands disposed of." ;