VIRENDER PRASAD Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) By this petition filed under Section 438 of Cr. P.C., the petitioner seeks anticipatory bail in a case registered under FIR No.1148/2014, under Section 498-A/406/34 of IPC and Section 4 of the Dowry Act, at Police Station Aman Vihar, Delhi.

(2.) Upon notice, Mr. Parveen Bhati, APP for respondent-State submitted that on 05.05.2015 the complainant who was then present in court showed her willingness to explore the possibility of settlement between the parties to which learned counsel for the petitioner also agreed. Thereafter the matter was referred to the Delhi High Court Mediation and Conciliation Centre on 20th May 2015 and the petitioner was granted interim order in his favour, thereby he was directed to deposit the FDR for a sum of Rs.2 lac before the Trial Court.

(3.) The application for seeking interim bail, as preferred by the petitioner before the learned Sessions Judge, was dismissed vide order dated 06.04.2015, by observing that the application filed by the present petitioner was pre mature and also that there was no reflection for settlement on the part of the applicant/petitioner with the complainant.