NASIMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking cancellation of anticipatory bail granted to respondent No.2 in FIR No.575 dtd. 28/5/2019, under Ss. 323, 324, 307, 34 and 506 IPC, registered at Police Station Jagadhri City, District Yamunanagar.

(2.) Learned counsel for the petitioner submits that respondent No.2/husband had been granted anticipatory bail on the basis of compromise which had been arrived with the petitioner/wife. Respondent No.2 has now resiled from the compromise and therefore, the anticipatory bail granted to him be cancelled. He also submits that after getting anticipatory bail, respondent No.2 had assaulted the petitioner for which another FIR No.98 dtd. 25/2/2022, under Ss. 323, 506 IPC has been registered.

(3.) Learned counsel for respondent No.2 submits that he had made several efforts to settle the matrimonial dispute with the petitioner. They have two children including a girl aged 12 years and a boy aged 10 years and their daughter is residing with respondent No.2 who is making all efforts for her proper upbringing.