RAMESHWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The complainant Vandana Chaudhary wife of present accused petitioner Rameshwar lodged a written FIR No. 143/98 before Women Police Station, Jodhpur against her husband-present accused for the offence punishable under Sec. 498-A and 406 Penal Code alleging that even after ten years of married life her husband was ill treating her. The present accused filed anticipatory bail application under Section 438 Crimial P.C. before the trial court first, which was rejected on 6.10.1998. Hence, he has filed this bail petition under Sec. 438 Crimial P.C.

(2.) On 9.10.1998, this Court directed the learned Public Prosecutor to keep the I.O. present before this Court with case diary and also keep the original complainant present before this Court on 14.10.98 i.e. today. Accordingly, original complainant Smt. Vandana Chaudhary remained present before the Court. The accused is also present before the Court. Looking to their age and considering other factors, a suggestion was made to compromise the matter. The said suggestion was accepted by both of them in presence of their learned counsel. Petitioner, Rameshwar has filed affidavit and gave personal undertaking to the Court that in future he will not misbehave with his wife and will keep her well. The said affidavit is re-produced as under-

(3.) Both of them have also filed compromise which is duly signed by them and identified by their counsel. Learned Public Prosecutor Shri Vyas has also perused the same.