Ram Chand Gupta, J. - (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 309 dated 26.07.2012, under Sections 406/498A/506 Indian Penal Code, registered at police station Urban Estate Rohtak.
(2.) 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, Rohtak dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) Coordinate Bench of this Court while issuing notice of motion on 22.08.2012 passed the following order:- "Crl.Misc.No.48699 of 2012 Application is allowed subject to just exceptions. Crl.Misc. Application stands disposed of. Crl.Misc.No.M-25268 of 2012 Learned counsel for the petitioner submits that except the insignificant temperamental differences between the petitioner and the complainant, there had been nothing serious between them. Learned counsel for the petitioner further submits that there are chances of amicable settlement between the parties because the petitioner, on his part, will make every sincere endeavour to save his marriage. Notice of motion to A.G. Haryana, for 26.9.2012. In the meantime, in the event of arrest, the petitioner shall be released on interim pre-arrest bail to the satisfaction of arresting/investigating officer, subject to further conditions provided in Section 438(2) Criminal Procedure Code. The petitioner shall join and cooperate with the investigating agency, as and when required.";