VINIT GUPTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 20/2018 under Sections 498-A/406/34 of the Indian Penal Code, 1860, registered at Police Station Adarsh Nagar. Subsequently Section 377 IPC has been added.

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

(3.) By order dated 06.02.2019, parties were referred to mediation. Parties have settled their disputes through the process of mediation and settlement dated 29.04.2019 has been executed. Settlement dated 29.04.2019 has been taken on record.