LALITA Vs. STATE & ANR.

JUDGEMENT

(1.) The case (first information report) (FIR) No. 417/2013 was registered by Police Station Vijay Vihar at the instance of the petitioner (wife), inter alia, against the second respondent (the husband), it involving offences punishable under Sections 498A/406/34 Indian Penal Code, 1860 (IPC). The second respondent (husband) was arrested in the course of the said investigation, his bail application (no.1834/2013) having come up before this Court on 11.10.2013. The said respondent was produced from custody pursuant to the production warrants that were issued. The parties at that stage entered into a negotiated settlement, the terms whereof were recorded in the proceedings dated 11.10.2013, the interim arrangement being as under:-

(2.) The learned single judge took note of the said interim arrangement and allowed the bail application by following directions:-

(3.) The petitioner (wife) had some grievances as to the return of the gold in terms of the above mentioned interim arrangement. She, thus, brought the petition - Crl.M.C. No. 677/2014 - which was considered by another single bench of this Court on 16.12.2015 when the following order was passed:-