APAAR BANSAL Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.388/2017 under Sections 498A/406/34/354A/377 IPG, Police Station K.N. Katju Marg.

(2.) Petitioner is the husband of the complainant. On 20.12.2018 parties had sought reference to mediation. Petitioner was granted interim protection subject to joining investigation and also attending mediation.

(3.) Parties have arrived at a settlement and Settlement Agreement dated 16.03.2019 has been executed. Learned counsel for the parties submits that parties have settled the disputes and agreed to remain bound by the settlement terms.