RAVISHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of CRM No. M -33831 of 2013 (Ravisher Singh Vs. State of Punjab), CRM No. M -33544 of 2013 (Yadwinder Singh Vs. State of Punjab) and CRM No. M -33545 of 2013 (Parkash Kaur Vs. State of Punjab) as all these three petitions have been filed under Section 438 Cr.P.C. praying for the grant of anticipatory bail to the petitioners in case F.I.R. No. 115 dated 28.8.2013 under sections 498A, 406, 120B I.P.C., registered at Police Station, Lambi.

(2.) THE matter essentially relates to a matrimonial dispute and the F.I.R. has been lodged on the statement of complainant Rupinder Kaur. The name of the husband is Ravisher Singh and the other co -accused are Parkash Kaur i.e. mother -in -law and Yadwinder Singh i.e. brother -in -law.

(3.) DURING the course of hearing of these petitions, the parties have been referred to the Mediation & Conciliation Centre of this Court. Learned counsel for the parties are ad idem that the matter has now been amicably settled. Even a report dated 11.4.2014 of the Mediator i.e. Saloni Sharma has been placed on record. A perusal of the same would reveal that the husband and wife have agreed to part ways peacefully. The husband namely Ravisher Singh i.e. petitioner in CRM No. M -33831 of 2013 has agreed to pay a total amount of Rs. 8.25 lacs to the complainant/wife namely Rupinder Kaur towards permanent alimony/Istridhan and in lieu of other claims for maintenance etc. Such amount of Rs. 8.25 lacs is liable to be paid in three installments as per settlement. The first installment is of Rs. 1,50,000/ -, which has been handed over to the complainant Rupinder Kaur, who is present in the Court. In terms of the settlement the parties are now obligated to file an application under Section 13B of Hindu Marriage Act to get a decree of divorce by way of mutual consent. At that stage and upon the complainant Rupinder Kaur furnishing her statement before the competent court, she is to be paid a further sum of Rs. 4 lacs. Furthermore, F.I.R. No. 115 dated 28.8.2013 stands registered against the husband Ravisher Singh and his family members under Sections 498A, 406, 120B I.P.C. at Police Station Lambi, District Sri Muktsar Sahib. As per statements the petitioners herein will also file a quashing petition before this Court and in the eventuality of the complainant namely Rupinder Kaur making a statement as regards having no objection for quashing of the F.I.R., afore -noticed, she would be paid the balance sum of Rs. 2.75 lacs.