LAWS(DLH)-2015-9-120

SOMNATH BHARTI Vs. STATE

Decided On September 22, 2015
Somnath Bharti Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) VIDE the present petition, the petitioner seeks directions thereby directing the IO/SHO concerned that in the event of arrest of the petitioner, he will be released on bail in FIR No. 0745/2015 registered at PS Dwarka North (South -West District) under Sections 307/313/ 324/498 -A/406/417/420/506/511/34 of the Indian Penal Code, 1860 (hereinafter to be referred as 'IPC').

(2.) MR . Dayan Krishnan, ld. Sr. Counsel appearing on behalf of the petitioner submitted that petitioner got married with the complainant on 08.12.2010 after an intensive courtship period of 9 months. The couple being of same age, i.e., 35 years after knowing each other and spending good time together decided to marry. From 13.12.2010 to 23.12.2010, the couple went on honeymoon to Sri Lanka and Maldives. Between 23.12.2010 and 23.02.2011, complainant used to spend day time on the week days in her office at Chattarpur and weekends with her mother at Dwarka. She worked with one Mr. Siddharth Shankar as his executive assistant at his office at Chattarpur. On 23.02.2011, the complainant desired to go her parental house for few days, which the petitioner consented. The complainant was pregnant at that point of time and on 27.04.2011 a girl child was born out of the said wedlock. The petitioner used to visit his in -laws residence at Dwarka to meet and provide every possible assistance to his wife / complainant and his new born baby.

(3.) LD . Sr. Counsel further submitted that in the month of November, 2011, mediation sessions were conducted between the petitioner and his wife before CAW Cell mentioned above. The petitioner fully cooperated for making the counselling sessions successful. Minor differences were addressed and complaint against the complainant's servants was withdrawn and relationship resumed. The petitioner continues to be of the belief that in cases of late marriages, minimum of a year of togetherness can bring the long - lasting understanding to withstand and pass through the challenges of life. On 27.05.2013, a baby boy was also born out of the wedlock.