OM PRAKASH SHARMA Vs. STATE

JUDGEMENT

(1.) THIS is an anticipatory bail application filed by the father of the girl, Mr. Om Prakash Sharma. On the last date of hearing, I had directed the husband, Mr. Rohit Sharma, and the wife, Ms. Charu Sharma, to appear in Court. Both the parties have expressed their inclination to resolve the dispute amicably. In Amit Sharma"s case i. e. Bail Appl. No. 999/2008, I have referred the matter to the Delhi High Court Mediation and Conciliation Centre.

(2.) KEEPING in view the facts and circumstances of the present case, I grant anticipatory bail to the Petitioner in FIR No. 185/2008 registered with PS patel Nagar under Sections 452, 323, 506 and 34 IPC. In the event of arrest of the Petitioner, he shall be released on bail subject to his furnishing personal bond in the sum of Rs. 15,000/- with one surety in the like amount to the satisfaction of the Investigating Officer

(3.) THE application is allowed in above terms.