HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition that has been filed for grant of anticipatory bail to the petitioner in FIR No. 63 dated 06.06.2020, registered under Sections 406 and 498-A of the IPC at Police Station Banur, District Patiala.

(2.) The first petition, bearing CRM-M-18175-2020, was dismissed by this Court on 21.09.2020.

(3.) Learned counsel for the petitioner submits that the new ground for filing the present petition is that now a settlement has been arrived at between the parties and they have filed a petition under Section 13-B of the Hindu Marriage Act, in which while recording the first motion statement of the parties, the petitioner has paid an amount of Rs. 15 Lakh by way of a demand draft to his wife/respondent No.2/complainant Jasvir Kaur.