SANJEEV ARORA Vs. THE STATE

JUDGEMENT

(1.) BY filing the present bail application under Section 439 Cr.P.C. read with Section 482 Cr.P.C., the Petitioner is seeking bail in case F.I.R. No. 280/2014,under Sections 376/506/509/323/498A/377/354 -B IPC, PS Maya Puri, Delhi which was got registered by his wife'S'. Status report has been filed by the State.

(2.) I have heard learned counsel for the Petitioner and learned APP for the State as well as learned counsel for the Complainant.

(3.) LEARNED counsel for the Petitioner has also drawn the attention of this Court to the F.I.R. No. 1389 dated 29.04.2014 filed by the Petitioner against his mother -in -law at Santa Cruz, Bombay. He has further drawn the attention of this Court to the memo of settlement dated 21.06.2014 entered into by the parties at Amritsar (Copy of which is placed on record as Annexure -E) The Complainant 'S' has lastly resided with the Petitioner in Amritsar and vide memo of settlement dated -21.06.2014 (copy of which is placed on record at page No. 47), she returned alongwith her mother from Amritsar. Thereafter she had never resided with the Petitioner. It is further submitted by learned counsel for the Petitioner that at the time of signing this memo of settlement, two blank papers were also got signed from the Petitioner which were assured to be not used, as well assurance was taken from him that he will never call 'S' at her residence or college or to her friends. However, subsequently this F.I.R. No. 280/2014 under Sections 376/506/509/323/498 -A/377/354 -B IPC has been got registered at PS Maya Puri against the Petitioner. Learned counsel for the Petitioner submitted that till 'S' remained with the Petitioner as his wife, her mother continued chasing them and after bringing her back from Amritsar, this false case has been got registered against him.