RITESH BAJAJ Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Section 438 of IPC seeking anticipatory bail in a case registered as FIR No.1241/2014 under Sections 498-A/406/34 IPC, registered at Police Station K.N. Katju Marg, New Delhi.

(2.) The petitioner, before taking voluntary retirement, served the Indian Army at the post of Captain and was married to respondent No.2 on 29.11.2013 and after lapse of little time, there were quarrels between the parties on one pretext or the other. The complainant had also filed a complaint before the Commissioner of Police on 31.8.2014, but the complainant herself preferred to take no action on the said complaint while getting her statement recorded before the Inspector (Counselling) on 16.10.2014. The petitioner herein had also moved an application seeking anticipatory bail before the Trial Court and vide order dated 24.02.2015, the Trial Court was pleased to grant a notice period of five days before the arrest of the petitioner, while directing the petitioner to join the investigation as and when required by the Investigating Officer. It is further contented that the petitioner had joined the investigation on various dates.

(3.) On 25th August 2015, when the present petition came up for hearing before this Court, counsel for the petitioner submitted that without prejudice to the rights of the petitioner and to show bona fide, petitioner is ready to deposit an FDR in the sum of Rs.1 lac in the name of the Trial Court with the Investigating Officer of this case within a period of one week and it was also submitted that the petitioner is also eager to settle this matrimonial dispute through mediation.