ANUPAM SAINI Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks anticipatory bail under Sec. 438 read with Sec. 482 Crimial P.C. in case FIR No.851/15 under Sections 406/498-A/377/34 Penal Code registered at Police Station Anand Vihar. Status report is on record.

(2.) I have heard the learned counsel for the parties including the counsel for the complainant and have examined the file. During the course of arguments, the learned counsel for the petitioner, on instructions, stated that the petitioner has agreed to pay Rs. 10,00,000.00 (Rupees ten lacs) to the complainant without prejudice and subject to future adjustment towards dowry articles. On this, the complainant has no objection to the grant of bail.

(3.) By an order dated 16.02.2016, the petitioner was granted interim protection and was directed to join the investigation as and when required. Status report reveals that the petitioner has since joined the investigation.