WAZIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioners states that his clients give an undertaking to the Court that, without prejudice to their rights and contentions and purely by way of ad hoc arrangement, they have paid a sum of Rs.50,000/- by way of bank draft and they will pay a sum of Rs.2,500/- per month w.e.f. 1.3.2006, payable by 10th of every month, towards the claims of the complainant for herself and the child and the complainant has received the amount and will receive future amounts without prejudice to her rights and contentions during pending proceedings. It is also pointed out that the complainant is pregnant and after birth of the child, the petitioners will pay an additional amount of Rs.1,000/- per month.

(2.) Learned counsel for the petitioners also says that the petitioners will continue to make efforts for settlement and in these circumstances arrest of the petitioners is not called for. Child has also been handed over to the complainant.

(3.) Having regard to the circumstances of the case and without expressing any final opinion on the merits of the case, petitioners are granted anticipatory bail till conclusion of investigation or for three months whichever is later during which the petitioners will be free to apply for regular bail to the concerned court in accordance with law.