KULWINDER SINGH Vs. STATE OF NCT

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.556/2016 under Section 498-A/406/34 IPC, Police Station Vikas Puri. Subject FIR emanates out of a matrimonial discord.

(2.) Learned counsel for the petitioner submits that parties have settled their disputes and had jointly applied for divorce by mutual consent. Petitioner had agreed to pay a total amount of Rs.3,00,000/- to the complainant towards permanent alimony for past, present and future which was to be paid in two instalments, Rs.1,50,000/- at the time of first motion and Rs.1,50,000/- at the time of second motion.

(3.) Learned counsel for the petitioner further submits that both the first and the second motions have been recorded and marriage between the parties have been dissolved by way of decree of divorce dated 15.12.2018 which also records that the entire payment has been made by the petitioner.