DEEPAK KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner herein is the husband of the complainant Preeti Shokeen and the marriage between them was solemnised on 3rd February 2001. The complainant has alleged in her complaint that her husband and her in-laws were not satisfied with the dowry even at the time of marriage and she was being tortured on account of demand of dowry. It is also alleged in the complaint that the petitioner herein and his parents demanded Rs.5 lacs from her on the pretext of expanding their business. Not only this, it is also alleged that on two occasions the petitioner even tried to strangulate her and she was compelled to give Rs.2 lacs to the petitioner in order to save her married life.

(2.) On the recommendation of the CAW Cell, the aforesaid complaint was registered as FIR No. 554/2014 under Sections 498A/406/34 of Indian Penal Code at Police Station Sangam Vihar, Delhi. During investigation, the petitioner moved an application before the learned Additional Sessions Judge seeking anticipatory bail, which was dismissed by the Trial Court vide order dated 24th November 2014.

(3.) Thereafter, the petitioner filed the present petition under Section 438 of Code of Criminal Procedure, 1973 seeking anticipatory bail in the aforesaid case. When the present petition came up for hearing before this Court on 28th November 2014, the learned Additional Public Prosecutor for the State accepted notice on behalf of the State and sought time to file response to the present petition. However, both the parties showed their willingness to amicably settle their inter se disputes through the medium of Delhi High Court Mediation & Conciliation Centre and accordingly the parties were directed to appear before the Delhi High Court Mediation & Conciliation Centre on 1st December 2014 at 2.30 PM. In the meanwhile, subject to petitioner's joining the investigation, the Court directed not to take any coercive steps against the petitioner.