SUMIT Vs. STATE (NCT OF DELHI)

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. 178/2012 under Sections 498A/406/34 IPC registered at Police StationGokulpuri, Delhi.

(2.) Briefly encapsulated the facts are that the applicant (husband) and the complainant (wife) were married according to Hindu rites and customs on 1st May, 2011 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. 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 dispute.