UMESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is husband of complainant Pooja. He apprehends arrest in a case registered at the instance of Pooja alleging that she had been treated with cruelty and her dowry articles stand misappropriated.

(2.) LEARNED counsel for the petitioner had made a statement before this court on 3.10.2011 at the time of preliminary hearing that the petitioner is ready for reconciliation and resume cohabitation with the complainant. The matter was referred to the Mediation Centre. A perusal of the mediation proceedings indicates that relations of the petitioner had been appearing on different dates. The petitioner, however, appeared on 15.11.2011 but subsequently he did not appear and report of the mediators indicates that there is no possibility of any amicable settlement.

(3.) LEARNED counsel for the complainant has intervened to oppose the petition for pre -arrest bail. It has been brought to the notice of the court that during pendency of the mediation proceedings, the petitioner has filed a suit for permanent injunction impleading the complainant and the investigating officer as defendants. An injunction has been sought against the complainant and the investigating officer from forcibly taking possession of the goods from the house of the petitioner.