Mehinder Singh Sullar, J.@mdashPetitioner-Sukhdeep Singh son of Jasmail Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No. 103 dated 13.12.2012, on accusation of having committed the offences punishable under Sections 406 and 498-A read with Section 120-B IPC, by the police of Police Station Women Cell, District Ludhiana, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.
2. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
3. During the course of preliminary hearing, the following order was passed by this Court on February 22, 2013:-
Learned counsel, inter alia, contended that all the dowry articles have already been recovered from the petitioner and even the complainant has taken dowry articles on sapurdari, vide order dated 07.01.2013 (Annexure P-4). The argument is that moreover the petitioner has been falsely implicated in the present case by the complainant, in order to wreak vengeance.
Heard.
Notice of motion be issued to the respondent, returnable for 06.03.2013. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of his arrest, the Arresting Officer would admit him to bail on his furnishing adequate bail and surety bonds in the sum of Rs. 25,000/- to his satisfaction.
4. At the very outset, on instructions from HC Sukhdev Singh, learned State Counsel has acknowledged the factual matrix and submitted that the petitioner has already joined the investigation. He is no longer required for further interrogation, at this stage. Moreover, as per report of the Mediation and Conciliation Centre, the parties have amicably settled their disputes. There is no history of his previous involvement in any other criminal case. All the offences alleged against the accused are triable by the Court of Magistrate. Even, since the prosecution has not yet submitted the final police report (challan) against the accused, so, the final conclusion of trial will naturally take a long time. In the light of aforesaid reasons and taking into consideration the totality of facts and circumstances, emanating from the record, as discussed here-in-above, the instant petition for anticipatory bail is accepted. The interim bail already granted to the petitioner by this Court, by virtue of order dated February 22, 2013, is hereby made absolute, subject to the compliance of the conditions, as contemplated u/s 438(2) Cr.P.C.
