VIJAYKUMAR MAHADEO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the applicants and learned APP for the State. This is an application for anticipatory bail filed by the applicants who have an apprehension that they are likely to be arrested in connection with a complaint which is lodged at the Deonar Police Station for the offence punishable under Section 498A read with Section 34 of the IPC.

(2.) THE complainant is a wife of applicant no.1. The marriage ceremony was performed on 22nd May, 2005. According to the learned Counsel for the applicants, the complainant deserted the applicant no.1 within five days of their marriage and started residing with her parents.

(3.) IN my view, looking to the nature of allegations which are made, initially the applicant was directed to add the complainant as party respondent no.2 in order to find out whether there was any possibility of resolving the matrimonial dispute. The applicant has stated that he is willing to take the complainant back. In view of this statement, I feel that the matter could be referred to a Mediator to resolve the main dispute between the husband and wife.