RAVI GROVER Vs. STATE

JUDGEMENT

(1.) THE present is an application under Section 438 of the Code of Criminal Procedure, 1973 seeking grant of pre -arrest bail in FIR No. 178/2015 under Sections 498A/406/34 IPC and Section 4 of the Dowry Prohibition Act, 1961 registered at Police Station - K.N. Katju Marg, Outer District, Delhi.

(2.) BRIEFLY encapsulated the facts are that the applicant (husband) and the complainant (wife) were married according to Hindu rites and customs on 20th June, 2014 at Delhi. However, no child was born out of the said wedlock. Due to ideological and temperamental differences, they separated from each other and started living separately since 9th July, 2014. On a complaint instituted by the complainant (wife), the subject FIR was registered against the applicant and his family members.

(3.) LEARNED counsel for the parties state that the complainant (wife) as well as the applicant (husband) have arrived at an amicable resolution of their outstanding marital disputes during the pendency of the present bail application.