RAJ MANGAL YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE Petitioner is husband of complainant Neelam, who was married to the Petitioner on 8.3.2008. There are allegations of demand of dowry and maltreatment. Besides this, the Petitioner and his family members have retained the dowry articles, entrusted to them.

(2.) LEARNED State counsel informs that a gold ring has already been recovered. Without entering into the controversy regarding the recoveries, which are allegedly having been made, taking into consideration the peculiar circumstances of the case that there are no chances of amicable settlement and the Petitioner having joined the investigation, this petition can be allowed subject to payment of some amount to the complainant on account of the dowry articles, which are claimed to have not been recovered.

(3.) THE petition is allowed and it is ordered that in case of arrest of the Petitioner, he will be released on anticipatory bail to the satisfaction of the arresting officer subject to the condition that he will join the investigation as and when required by the police. He will not tamper with the evidence and hamper the investigation. A sum of Rs. 1.00 lac will be paid by the Petitioner to the complainant within a period of one month in the shape of a bank draft without prejudice to the civil rights of the Petitioner as well as of the complainant. The bank draft will be handed over to the investigating officer, who will hand the same to the complainant. The complainant will be entitled to utilize the same. It is made clear that in case of violation of any of the above said conditions, it will be open to the complainant or the prosecution agency to seek cancellation of bail.