RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Public Prosecutor and also perused the material made available to me on record.

(2.) Even though, this bail application has been filed for anticipatory bail under Sec. 438 Crimial P.C. for offence under Sections 498A and 406 of the Indian Penal Code having been initiated on behalf of the complainant wife Smt. Geeta Devi but,

(3.) During the course of hearing of the bail application, both the parties have shown their intention to enter in to a compromise. The accused applicant Rajveer Singh who is accompanied by his father Shri Bhagwan Singh and the wife Smt. Geeta Devi who is also present along with her father Kailash Chandra Saini and mother Smt. Ani Devi are present in person before this Court and Shri Bhagwan Singh and Rajveer Singh, gave an assurances to this Court that Smt. Geeta Devi, shall be treated properly and also submit that they shall never harassed Smt. Geeta Devi and she will not be harassed in any manner in future and they will give good treatment to her in their house. It is a case where the parties have shown their intention to live together. The husband Rajveer Singh and his, father are even prepared to give security in the sum of Rs. 50,000.00 by way of Demand Draft in the name of Smt. Geeta Devi, which shall be kept for good behaviour of the petitioner. The Demand Draft bearing No. 2091 dated 08.09 2001 issued by the Punjab National Bank, Bharatpur, is handed over to Smt. Geeta Devi, which shall be kept in her FDR Account for a period of three years initially in Bank of Karnataka, Ganpati Plaza, Jaipur. The photostat copy of the said demand draft is kept on record.