M.M. Singh Bedi, J. - (1.) PETITIONER seeks the concession of pre -arrest bail in a case registered at the instance of his wife Anu Kumari alleging that she was married to the petitioner on November 9, 2012. She was maltreated, abused, taunted and beaten up with repeated threats of divorce.
(2.) THE matter was referred to Mediation Centre. Counsel for the petitioner submits that on account of non -compatibility of petitioner with complainant, the offer was given by the petitioner to part company against a sum of Rs. 5 lacs having been spent on marriage. The complainant had demanded Rs. 10 lacs to part company after handing over the dowry articles. He has also argued that the complainant had been suffering from some hormonal disease for which she was asked to undergo tests but she intentionally did not agree to undergo the tests. The petitioner claims to be a student of L.L.M. in South Asia University, Delhi, staying in hostel. Allegations have been levelled against the complainant that she had made an attempt to enter the house with his parents forcibly and on account of altercation, an FIR was registered by the complainant.
(3.) THE complainant is present in the Court. She has expressed her desire to stay with the petitioner but the petitioner present in the Court is not ready to accede to the said request.;