MANISH BAJAJ Vs. STATE

JUDGEMENT

(1.) THE petitioner seeks intervention of this Court under Section 482 Code of Criminal Procedure in respect of an order of the Learned Additional sessions Judge dated 25-11-2005 whereby he cancelled the bail granted to the petitioner.

(2.) THE facts necessary for the decision in these proceedings are that the petitioner got married to the second respondent on 31/1/2001. A child was born out of the wedlock. The complainant/second respondent lodged a First Information Report (FIR) on 8th July, 2004 in the police station Paschim vihar alleging commission of offence under section 498a/406/323/341/506/34, IPC.

(3.) THE petitioner and his father was arrested on 10th July, 2004. His father was released after three days on regular bail by the Learned Additional Metropolitan Magistrate on 13/7/2004. The petitioner's application for regular bail was listed on 21/7/2004. On that date, his father and the second respondent/complainant apparently entered into a compromise. The petitioner's father held himself out as his power of attorney. In terms of the compromise, it was agreed, inter alia, that the petitioner and the complainant would move for mutual consent divorce and also that the complainant wife would be entitled to Rs. 16. 5 lakhs in full and final settlement.