EKTA GUPTA Vs. MANISH BHATNAGAR

JUDGEMENT

(1.) THIS application for cancellation of bail of the respondents has been preferred by the petitioner. The respondents are involved in a case under Section 498A/406/34 IPC.

(2.) IT is apparent from the record that after registration of the FIR, the parties had entered into a compromise for obtaining divorce by mutual consent and also for quashing of the FIR. First a motion for divorce by mutual consent was to be filed and later on a petition for quashing of FIR was to be moved and then moving of Second Motion for divorce was to take place. However, after compromise, again differences and disputes arose between the parties. Neither the FIR was got quashed nor divorce by mutual consent materialized. Under this backdrop, the wife filed this application for cancellation of bail alleging that bail was granted to the respondent in view of compromise since respondent has backed out from compromise, his bail should be cancelled.