ABHISHEK KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 82/2018 under Sections 498-A/406/34 of the Indian Penal Code, 1860, registered at Police Station Mandawali, Fazalpur.

(2.) Petitioner is the husband of the complainant/prosecutrix. The subject dispute emanates out of a matrimonial discord.

(3.) Parties have settled their disputes. Settlement Agreement dated 06.05.2019 has been executed between the parties as also the father of the petitioner.