SATNAM SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THE petitioner seeks grant of anticipatory bail in case FIR No.57, dated 30.5.2010, registered under Sections 498A, 406 of the IPC, at Police Station Jhunir, District Mansa.

(2.) LEARNED counsel for the parties are agreed that the petitioner is making the entire payment as per the order dated 9.3.2011. However, parties have not been able to settle the dispute.

(3.) COUNSEL for respondent No.2 states that the only residuary rights which respondent No.2 wants is to able to move an application for maintenance, if circumstances so warrant, before the competent authority.