Chuni Lal Guglani vs State of Haryana

Swatanter Kumar, J.—This is a petition u/s 438 Cr.P.C. for anticipatory bail in FIR No. 387 dated 18.4.1995, under Sections 498-A/406 I.P.C. of Police Station, NIT, Faridabad.

Petitioners Nos. 1 and 2 are the parents of Inderjit Guglani. He was married to Ms. Ritu, daughter of Ram Sarup Wadhwa at Faridabad. Certain disputes arose between the parties and because of bitter relationship the wife Ms. Ritu lodged this F.I.R. against her husband, father-in-law, mother-in-law and others. Inderjit Guglani was arrested and then enlarged on bail. The anticipatory bail application of the petitioners was dismissed by the learned Additional Sessions Judge, Faridabad, vide his order dated 10.5.1995. However, the learned Additional Sessions Judge released the sisters of the husband, namely, Kiran Bala and Neelam Bala on anticipatory bail.

During the course of proceedings and at the request of Counsel for the parties vide order dated 4.7.1995 the Court had directed the said Inderjit Guglani and Ms. Ritu Guglani to be present in Court. Both are present and they wish to live together as husband and wife. It is agreed between them that the couple shall live separately at Surat where the husband shall carry on his separate business and they would not live with the father/father-in-law of the couple. It is also agreed that the husband will also give every month some amount, as possible within his means, to the wife for spending on herself and on the daughter who has been born to the parties. Petitioner No. 1 who is present in Court says that his son is carrying on separate business and he has no objection if he maintains separate residence. Rather he would be happy over this. He further undertakes that he would not interfere in the day-to-day married life of the couple and would in no way cause any annoyance to his daughter-in-law. He further states that the complaint which he had filed under Sections 107/151 Cr.P.C. has already been withdrawn in view of the compromise between the parties. The wife has also agreed that she will withdraw all the proceedings filed by her against the husband except the present case.

In view of the agreement between the parties, I consider it appropriate that the interim order dated 29.5.1995 be confirmed. The same is hereby confirmed. It is also directed that the further proceedings in the F.I.R. shall not be carried out by the Investigating Officer till further directions of this Court. With these observations, this petition stands disposed of.